Hanwanta Raghoji Ambhore And 2 Ors. vs Sheikh Mahboob Sheikh Hussain And 3 Ors.
2026 Latest Caselaw 2664 Bom

Bombay High Court

Hanwanta Raghoji Ambhore And 2 Ors. vs Sheikh Mahboob Sheikh Hussain And 3 Ors. on 14 March, 2026

                                      HIGH COURT LEGAL SERVICES SUB-COMMITTEE,
                                               NAGPUR BENCH, NAGPUR.

                                            BEFORE THE NATIONAL LOK ADALAT

                                               FIRST APPEAL NO. 249/1989

                                       Hanwanta Raghoji Ambhore and others
                                                        Versus
                                     Sheikh Mahboob Sheikh Hussain and others
                    ......................................................................................................
                    Ms. Anjana Motiram Raut, Advocate for the Appellants
                    Ms. S.H. Bhatia, Advocate for the Respondent No.4
                    .....................................................................................................
                                                      ORDER

(Passed on 14.03.2026)

The matter is amicably settled, as per separate pursis Form N.

In view of that, settlement is accepted. The appeal is disposed of as settled.

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

The claimants are entitled to withdraw entire compensation amount, if any, deposited by the appellants in the Court along with interest accrued.

                         MEMBER                    MEMBER                    PRESIDING OFFICER
                       (Amol Patil)              (Bharat Vyas)            (Justice Nivedita P. Mehta)
                         Advocate               Retd. District Judge

                    MP Deshpande




Signed by: Mr. M.P. Deshpande

Designation: PA To Honourable Judge Date: 17/03/2026 14:25:19