Sharad Digambar Badave vs Smt. Sharda Gajanan Dingare And Anr
2024 Latest Caselaw 2081 Bom

Bombay High Court

Sharad Digambar Badave vs Smt. Sharda Gajanan Dingare And Anr on 23 January, 2024

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           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                         CIVIL APPELLATE JURISDICTION
                      WRIT PETITION NO. 14663 OF 2018
Sharad Digambar Badave                                  ..... Petitioner

          VERSUS

Sharda Gajanan Dingare & Anr.                           ...... Respondents
Mr.Shantanu Gurav i/b. Mr.Sarang S.Aradhye for the Petitioner.
None for the Respondents.
                                         CORAM: RAJESH S. PATIL, J.

                                         DATE    : 23 JANUARY, 2024

P.C. :-

This writ petition is filed by the original defendant

challenging the judgment and decree dated 18 July, 2018 passed

by the District Court, Pandharpur, in a Regular Civil Appeal No.

70 of 2007. By the impugned judgment and decree, the

Appellate Court set aside the judgment and decree of the Trial

Court.

2. This Court by its order dated 19 November, 2019 on the

submission made by the petitioner, directed the petitioner to file

an application to bring on record the proposed legal heirs of the

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deceased sole petitioner.

3. Even today, no such application to bring on record the legal

heirs of the petitioner has been filed by the legal heirs of the sole

petitioner.

4. Stand over to 30 January, 2024 under the caption of

'dismissal'.

[RAJESH S. PATIL, J.]