Abasaheb Narayan Bachate And ... vs Vaijinath Rambhau Bachate And ...
2023 Latest Caselaw 9491 Bom

                                  1                         25-SA.674-13.odt


             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                        BENCH AT AURANGABAD

                     25 SECOND APPEAL NO.674 OF 2013
                    WITH CA/12385/2013 IN SA/674/2013

                ABASAHEB NARAYAN BACHATE AND OTHERS
                               VERSUS
                VAIJINATH RAMBHAU BACHATE AND OTHERS

                                     ...
               Advocate for Appellants : Mr. Kedar Balbhim R.
              Advocate for Respondent No.1 : Mr. R. K. Ashtekar.
                                     ...

                                CORAM :     S. G. MEHARE, J.

                                DATE :      11.09.2023

     PER COURT :-

1. Learned counsel appearing for the respondent states that

another Civil Appeal Stamp No.5543 of 2023 between the

same parties and about the same suit land has been preferred.

However, it has not been listed.

2. Learned counsel for the appellants would submit that

now he got the knowledge about the said appeal filed by the

respondents. However, he would submit that the Talathi is

going to mutate the names of the respondents in pursuance of

the impugned judgment and decree. He did not listen that the

interim orders were passed in this second appeal dated

03.09.2023. Second Appeal is yet to be admitted. The interim

protection was granted to the appellants.

2 25-SA.674-13.odt

3. In view of the facts situation, list the Second Appeal

Stamp No.5543 of 2023 with this appeal.

4. Meantime, the Talathi shall not mutate the names of the

respondents and the respondents shall not insist the Revenue

Officer for mutation on the basis of the impugned judgments

and decrees.

5. Learned counsel for the appellants has submitted the

substantial questions of law involved in the matter. It be taken

on record.

6. Stand over to 18.10.2023.

(S. G. MEHARE, J.)

...

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