Rajendra Shivaji Murkut And Others vs Dattatray @ Dattu Shiram Murkut And ...
2025 Latest Caselaw 2308 Bom

Bombay High Court

Rajendra Shivaji Murkut And Others vs Dattatray @ Dattu Shiram Murkut And ... on 14 August, 2025

                      1                                                                                                                             wp 4000.25.odt

                                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                           NAGPUR BENCH : NAGPUR

                                                          Writ Petition No.4000/2025
                                                  Rajendra and others V Dattatraya and others
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Office Notes, Office Memoranda of Coram,                                                                                         Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
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                             Mr. Khapre, Senior Advocate a/b Mr. K. Mahalle, Advocate for petitioners.
                             Mr. A. Palshikar, AGP for resp. nos. 4 and 5.

                                       CORAM : PRAFULLA S. KHUBALKAR, J.

DATE : 14-08-2025.

Heard Mr. Khapre, learned Senior Advocate for the

petitioners.

2. The petitioners challenge is to the judgment and order

dated 17-05-2025 passed by the appellate Court in Misc. Civil

Appeal No.14/2023, by which the order passed by the Mamlatdar's

Court in favour of the petitioners is stayed. Learned Counsel for the

petitioners submits that the impugned order staying the order dated

06-06-2022 passed by the Mamlatdar demonstrates non application

of mind since the said order was never challenged by any writ

petition.

3. Issue notice to the respondents, returnable after four

weeks.

4. Learned AGP waives service of notice on behalf of

respondent nos.4 and 5.

5. In the meantime, ad-interim relief in terms of prayer

clause (II), which reads thus :-

2 wp 4000.25.odt

"(II) During the pendency of the petition, by way of ad-interim relief, stay effect, operation and implementation of to the order passed by the Ld. District Judge-2, Mehekar on 17-05-2025 (Annexure-

11), in Miscellaneous Civil Appeal No.14/2023."

(Prafulla S. Khubalkar, J.)

Deshmukh

Signed by: Mr. S.Deshmukh Designation: PS To Honourable Judge Date: 14/08/2025 20:00:28