Bombay High Court
Devidas Govinrao Tinghase vs Gangadhar Ramraoji Thakare And Another on 18 February, 2021
Author: V. M. Deshpande
Bench: V.M. Deshpande
1 180221wp994.21.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
: NAGPUR BENCH : NAGPUR.
WRIT PETITION NO. 994 OF 2021
DEVIDAS GOVINDRAO TINGHASE
VERSUS
GANGADHAR RAMRAOJI THAKARE AND ANOTHER
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Office Notes, Office Memoranda of Court's or Judge's Order
Coram, appearances, Court's Orders
or directions and Registrar's order
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Mr. Rahul D. Dhande, Advocate for the petitioner.
CORAM : V. M. DESHPANDE, J.
DATE : FEBRUARY 18, 2021.
1. Heard Mr. Rahul D. Dhande, learned counsel for the petitioner.
2. Issue notice to the respondents, returnable after four weeks.
3. It is the submission of the learned counsel fro the petitioner that by the impugned order dated 19.01.2021, the learned Joint Civil Judge, Junior Divison, Pulgaon has changed the description of the property for which the decree was granted in favour of the respondent by the Court.
4. In view of the aforesaid submission, there shall be stay to the effect and operation of the order dated 19.01.2021 passed by the learned Joint Civil Judge, Junior Division, Pulgaon in Regular Darkhast No. 07 of 2014, till the next date.
JUDGE
Diwale
Digitally signed
by Parag
Parag Diwale
Date:
Diwale 2021.02.18
18:07:24
+0530