Bombay High Court
Smt. Dhondubai Dhondiba Shinde And Anr vs Sadashiv Iru Shinde And Anr on 7 December, 2021
Author: Bharati Dangre
Bench: Bharati Dangre
1/2 43 WP-3331-21.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO.3331 OF 2021
Dhondubai Dhondiba Shinde & Anr. .. Petitioners
Versus
Sadashiv Iru Shinde & Anr. .. Respondents
...
Mr.P.P.Kulkarni for the Petitioners.
Mr.M.B.Khaire for the Respondent Nos.1 and 2.
...
CORAM: BHARATI DANGRE, J.
DATED : 07th DECEMBER, 2021 P.C:-
1. The petitioners are aggrieved by an order passed by the learned Civil Judge, Senior Division, Gadhinglaj on 29/02/2020, on an application fled at Exh.54, which is taken out by the defendants for appointment of the Court Commissioner, to carry out the measurement and while allowing the said application under the impugned order, the learned Judge has appointed the Deputy Superintendent, Land Record, Ajara to measure the suit property and submit the measurements alongwith the map. He is also directed to take measurement of the common wall existing between the suit properties and it should be so indicated in the map alongwith the encroachment, if any.
M.M.Salgaonkar ::: Uploaded on - 08/12/2021 ::: Downloaded on - 09/12/2021 02:24:08 ::: 2/2 43 WP-3331-21.doc
2. Learned counsel for the petitioners, has invited my attention to a application fled by the very same defendants, who have taken out Exh.54, alleging that the defendants are not desirous of the appointment of the Court Commissioner, which they have earlier sought for. If such an application is made, it is for the learned Judge to take appropriate steps.
Without saying anything more, the writ petition is dismissed.
( SMT. BHARATI DANGRE, J.) M.M.Salgaonkar ::: Uploaded on - 08/12/2021 ::: Downloaded on - 09/12/2021 02:24:08 :::