Rahul S/O Gaurishankar Shende vs Fulan Wd/O. Kishor Patil
2025 Latest Caselaw 8716 Bom

Bombay High Court

Rahul S/O Gaurishankar Shende vs Fulan Wd/O. Kishor Patil on 13 December, 2025

  2025:BHC-NAG:14197


                      HIGH COURT LEGAL SERVICES SUB-COMMITTEE, NAGPUR BENCH, NAGPUR BEFORE
                                             THE NATIONAL LOK ADALAT

                                                    SECOND APPEAL ST. NO. 18563 OF 2024
                                                Rahul Gaurishankar Shende, New Babulkheda, Nagpur
                                                                                     vs.
                                    Smt. Fulan wd/o Kishor Patil, Jai Bhim Nagar, New Babulkheda, Nagpur
                         -------------------------------------------------------------------------------------------------------------------
                         Ms Vrushali S. Mohod, Advocate for appellant.
                         -------------------------------------------------------------------------------------------------------------------
                                                                             ORDER

(Passed on 13.12.2025)

1. Not on board. Taken on board.

The present second appeal has been filed by the appellant seeking challenge to the judgment dated 15/02/2022 passed by the learned District Judge-1, Nagpur in Reg. Civil Appeal No.444/2018.

2. Smt Vrushali Mohod, learned counsel appointed by the High Court Legal Services Sub-Committee Nagpur representing the appellant tendered Form-H thereby contending that the appellant Rahul G. Shende does not want to prosecute the present second appeal and hence she be permitted to withdraw the appeal with refund of Court fees paid thereupon.

3. Shri Rahul G. Shende, appellant is also present before us. We have interacted with him. He has signed Form-H. He submits that he does not want to prosecute the present second appeal.

4. In view of above, the second appeal stands disposed of for want of prosecution. Court fees deposited by the appellant shall be refunded as per the Rules.

                                          MEMBER                             MEMBER                         PRESIDING OFFICER
                                       (Vinay Dhabe)                       (Bharat Vyas)                   (Justice Raj D. Wakode)
                                         Advocate                            Retd. D. J.

                    Asmita



Signed by: Smt. Asmita A. Bhandakkar
Designation: PS To Honourable Judge
Date: 15/12/2025 15:44:25