Damu Shankar Patole And Anr vs Suresh Wamanrao Gaikwad And Ors
2024 Latest Caselaw 3551 Bom

Bombay High Court

Damu Shankar Patole And Anr vs Suresh Wamanrao Gaikwad And Ors on 6 February, 2024

Author: M. S. Karnik

Bench: M. S. Karnik

2024:BHC-AS:5786



                   Urmila Ingale                                  906-ia-13202-23.doc


                        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                CIVIL APPELLATE JURISDICTION

                            INTERIM APPLICATION NO. 13202 OF 2023
                                              IN
                               SECOND APPEAL NO. 264 OF 2016

                   DAMU SHANKAR PATOLE AND ANR.                ..APPLICANTS
                       VS.
                   SURESH WAMANRAO GAIKWAD AND ORS.            ..RESPONDENTS


                   Mr. R.D. Soni i/b Mr. Pratik Rahade, for the Applicants.
                   Mr. Akshay Petkar a/w Mr.Pranav Shah, Mr. Aniket Malu, Mr.
                   Aditya Nair,for Respondent No.1.


                                                 CORAM : M. S. KARNIK, J.

DATE : FEBRUARY 06, 2024 P.C. :

1. Heard learned counsel for the applicants. I am not

inclined to entertain the present application by which the

applicants seek clarification of the judgment and order of

the trial Court and first appellate Court. The said judgment

and order of the trial Court as well as of the first appellate

Court is upheld by this Court by dismissing the second

appeal. Considering the nature of the relief in this

application, if at all, the applicants are seeking any

clarification of the judgment of the trial Court or first

appellate Court, it will be appropriate to approach the trial

Urmila Ingale 906-ia-13202-23.doc

Court or appellate Court for such relief. If such an

application is made, the same shall be considered on its

own merits and in accordance with law. All contentions of

the parties including the maintainability or otherwise of

such application are kept open to be decided in accordance

with law.

2. Subject to above, the interim application is dismissed.

(M. S. KARNIK, J.)

Signed by: Urmila P. Ingale Designation: PS To Honourable Judge Date: 06/02/2024 18:32:30