Shabbir Channubhai Shaikh vs Ashok @ Laxman Shivaji Bhosale And ...
2023 Latest Caselaw 10009 Bom

                                       1                     972 SA-1349-2005-.odt




             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                         BENCH AT AURANGABAD

                      SECOND APPEAL NO. 1349 OF 2005
                                   &
                      SECOND APPEAL NO. 1351 OF 2005
                                   &
                      SECOND APPEAL NO. 1352 OF 2005

                   SHABBIR CHANNUBHAI SHAIKH
                                VERSUS
             ASHOK @ LAXMAN SHIVAJI BHOSALE and ORS
                                    ...
             Advocate for Appellant : Mr. Pralhad D. Bachate
     Advocate for Respondent Nos. 1,3, 5ato 5C, 6 to 9 : Mr. L. V. Sangit
            Advocate for proposed Legal heirs : Mr. L. V. Sangit
                                   ....

                                  CORAM : S. G. MEHARE, J.

                                  DATE     : 27.09.2023

PER COURT :

1.      Leave granted to delete the respondent          Nos. 10 and 11 in

Second Appeal No. 1351 of 2005.

2. Leave granted to delete respondent No.10 in Second Appeal

No. 1352 of 2005

3. The parties, who are interestd in the litigation and suit lands,

have submitted the settlement terms which were verified by the

learned Registrar (Judicial). The parties are before the Court. They

2 972 SA-1349-2005-.odt

have admitted the settlement terms. Settlement terms have been taken

on record and be made part and parcel of the record.

4. In view of the settlement, the impugned judgments and orders

challenged before this Court are quashed and set aside.

5. Decree be drawn up in pursuance of the settlemen terms.

6. The copy of the settlement terms be sent to the learned trial

Court. The learned trial Court shall draw the decree in terms of the

settlement.

7. In view of the settlement, all the appeals stand disposed of.

8. All pendig Civil Applications, if any, stand disposed of.

( S. G. MEHARE ) JUDGE

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