Arun Ramrao Chavan vs Bhanudas Laxman Patil
2023 Latest Caselaw 11954 Bom

Bombay High Court

Arun Ramrao Chavan vs Bhanudas Laxman Patil on 30 November, 2023

Author: S. G. Mehare

Bench: S. G. Mehare

                                         1                       24- CRA-85-2023.odt




                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                            BENCH AT AURANGABAD

                               CRA NO.85 OF 2023

                           ARUN RAMRAO CHAVAN
                                    VERSUS
                          BHANUDAS LAXMAN PATIL
                                       ...
                Advocate for Applicant : Mr. Patil Vijay Bhalerao
                    Advocate for respondent : Mr. S. V. Dixit
                                       ....

                                    CORAM : S. G. MEHARE, J.

                                    DATE     : 30.11.2023

PER COURT :

1. The present applicant who was the tenant has preferred this

revision against the judgment and decree of the first appellate Court

arising out of the mesne profit. The respondent landlord has preferred

the appeal. It has been objected that the appeal would lie and not a

Civil Revision Application.

2. The learned Registrar (Judicial) is directed to verify whether

Second Appeal or Civil Revision Application would lie against such

orders.

3. Stand over to 8th December 2023.

( S. G. MEHARE ) JUDGE ysk