Vitthalsing Bansilal Barwal vs Sunita Uttamsing Barwal And Others
2024 Latest Caselaw 25219 Bom

Bombay High Court

Vitthalsing Bansilal Barwal vs Sunita Uttamsing Barwal And Others on 2 September, 2024

                                1
                                                     9408.24WP

      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                 BENCH AT AURANGABAD

             20 WRIT PETITION NO.9408 OF 2024
            VITTHALSING BANSILAL BARWAL
                       VERSUS
          SUNITA UTTAMSING BARWAL & OTHERS
                                ...
           Advocate for the Petitioner : Mr.D.K.Rajput
         Advocate for Respondent no.5 : Mr.Ravi R. Bangar
                                ...

                           CORAM : ARUN R. PEDNEKER, J.

                           DATE       : 02.09.2024

P.C. :

1]             The learned counsel for the petitioner submits

that he would file judgments showing that the writ petition would lie against the order passed by the Civil Court under Section 3H (4) of the National Highways Act, 1956. The learned counsel for the petitioner submits that no appeal is available before the Appellate Court, challenging the order passed by the Civil Judge Senior Division under Section 3H (4) of the said Act.

2] List this matter on 09.09.2024.

[ARUN R. PEDNEKER] JUDGE DDC