Keshao S/O Narayanrao Dehankar vs Smt. Venutai Wd/O Narayanrao Dehankar ...
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Bombay High Court

Keshao S/O Narayanrao Dehankar vs Smt. Venutai Wd/O Narayanrao Dehankar ... on 14 March, 2026

  2026:BHC-NAG:4395


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

                                          SECOND APPEAL NO. 73 OF 2021

                                              Keshav Narayanrao Dahankar
                                                              Versus
                              Smt. Venutai Wd/o Narayanrao Dahankar and others
                   ----------------------------------------------------------------------------------------------
             Ms. Gauri Bambal Advocate h/f Shri C.H.Sharma, Advocate for the appellant.
             Shri P.R.Agrawal, Advocate for the respondents.
                   ----------------------------------------------------------------------------------------------
                                                           ORDER

(Date: 14/03/2026)

As per the compromise made between the parties in Form H, learned counsel for the appellant seeks withdrawal of the Second Appeal.

In view of the same, Second Appeal is disposed of as withdrawn.

Court fees, if any, be refunded to the appellant as per rules.

                           Member                        Member                     Presiding Officer
                         (Amol Patil )                 (Bharat Vyas)          (Ms. Justice Nivedita P. Mehta)
                           Advocate                      Retd.D.J.



             SKNair




Signed by: Mr. S.K. NAIR

Designation: PS To Honourable Judge Date: 17/03/2026 15:11:09