Krishna Sitaram Patil Decd Thru ... vs Arun Raghunath Patil And Ors
2023 Latest Caselaw 9873 Bom

2023:BHC-AS:28154
                                                                                     15-wp-12936-2019.doc


                          SA Pathan
                                      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                              CIVIL APPELLATE JURISDICTION

                                                WRIT PETITION NO.12936 OF 2019

                          Krishna Sitaram Patil (Deceased)
  SHABNOOR
  AYUB
  PATHAN
                          Through Legal Heirs
   Digitally signed by
   SHABNOOR AYUB
   PATHAN
   Date: 2023.09.26
   13:01:00 +0530
                          Sakharibai Krishna Patil & Ors                ... Petitioners
                                      V/s.
                          Arun Raghunath Patil & Ors                    ... Respondents


                          Mr. Mahesh Subramanian i/by Mr. S. V. Pitre for
                          petitioners.
                          Mr. Tushar Sonawane a/w Ms. Pooja Satpute a/w Mr.
                          Shubham Budhvant, for respondent No.2.



                                                         CORAM    : AMIT BORKAR, J.

                                                         DATED    : SEPTEMBER 25, 2023
                          P.C.:

1. The order impugned in the writ petition is in exercised power under Order 41, Rule 27 of the Code of Civil Procedure, 1908.

2. In view of the judgment in the case of Union of India vs Ibrahim Uddin & Anr, reported in (2012) 8 SCC 148, the obligation cast on the Appellate Court is to decide application under Order 41, Rule 27 of the Code of Civil Procedure, 1908 at the time of hearing final arguments.

3. Learned Advocate for the petitioners states that the final arguments are yet to be started.

15-wp-12936-2019.doc

4. The Appellate Court is, therefore, directed to decide the application after hearing final arguments of the petitioners.

5. The application under Order 41, Rule 27 shall be decided uninfluenced by any observations made in the impugned order.

6. All contentions of the parties are kept open to be agitated at the time of hearing final arguments of the appeal.

(AMIT BORKAR, J.)