Mangesh S/O Baburao Vaidya vs Vishwas R. Gotmare And Another
2026 Latest Caselaw 2682 Bom

Citation : 2026 Latest Caselaw 2682 Bom
Judgement Date : 14 March, 2026

[Cites 0, Cited by 0]

Bombay High Court

Mangesh S/O Baburao Vaidya vs Vishwas R. Gotmare And Another on 14 March, 2026

  2026:BHC-NAG:4496




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

                                            BEFORE THE NATIONAL LOK ADALAT
                                              FIRST APPEAL NO. 237 OF 2023
                                      Mangesh Baburao Vaidya Vs. Vishwas R. Gotmare

                     Shri. P.S.Mirache, Advocate for Appellant.
                    Ms.Mrunal Naik, Advocate for Respondent No.2.


                                                          ORDER

(Passed on 14.03.2026)

The identity of the parties is verified. They have filed the settlement deed in from 'N'. Accordingly the amount of Rs.1,50,000/- be paid to the Appellant as per the settlement.

The matter is amicably settled, as a result that the appellant has withdrawn the Appeal by filing a separate pursis.

The Appellant does not want to proceed further. In view of that, settlement is accepted. The Appeal is disposed of as settled.

Court fees be refunded as per Rules.

                         MEMBER                        MEMBER                  PRESIDING OFFICER
                    (Aniruddha Chandekar)            (G. M. Kubde)            (Justice Neeraj P. Dhote)
                         Advocate                     Retd. P. D.J.


                     Kavita




Signed by: Kavita P Tayade

Designation: PS To Honourable Judge Date: 18/03/2026 14:25:17