Aniruddha S/O Vasant Tamhankar vs Prakash Balkrishna Tankhiwale ...
2023 Latest Caselaw 11085 Bom

  2023:BHC-NAG:15741
                                                                                                     5-wp7284.23.odt
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                                      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                NAGPUR BENCH, NAGPUR.
                                           WRIT PETITION NO. 7284 OF 2023
                                                  Aniruddha Vasant Tamhankar
                                                               -Vs.-
                                            Prakash Balkrishna Tankhiwale and others
                      ----------------------------------------------------------------------------------------------
                      Office notes, Office Memoranda of
                      Coram, appearances, Court's orders      Court's or Judge's Orders.
                      or directions and Registrar's orders.
                      ----------------------------------------------------------------------------------------------
                                                    Mr.S.K.Sawal, counsel for the petitioner.
                                                    Mr.P.S.Sadavarte, counsel for the respondents.


                                                                CORAM : AVINASH G. GHAROTE, J.

DATE : 27TH OCTOBER, 2023

Mr. Sadavarte, learned counsel for the respondents has tendered across the Bar a copy of the roznama of Summary Civil Suit No.489 of 2018 dated 25/10/2023, which indicates that Summary Civil Suit No.489 of 2018, has been decided by the learned Trial Court on 25/10/2023 by passing a judgment and decree and therefore, the petition, which questions an interim order in Summary Civil Suit No.489 of 2018 has become infructuous.

2. The copy of the order-sheet is taken on record and marked as "X" for the purpose of identification.

3. In view of this position, the petition is rendered infructuous. The petition is, therefore, dismissed as infructuous. No costs.

JUDGE

Signed by: Mr. G.S. Khunte Designation: PS To Honourable Judge Date: 27/10/2023 18:54:40 KHUNTE