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Bombay High Court

Ramesh Ramchandra Mahajan vs Jayant Vasant Tanksale And Others on 18 November, 2025

                                            1                                13-wp-7057-2025.odt


                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
                           NAGPUR BENCH, NAGPUR.

                                WRIT PETITION NO. 7057 OF 2025

                               RAMESH RAMCHANDRA MAHAJAN
                                            Vrs.
                            JAYANT VASANT TANKSALE AND OTHERS
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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
---------------------------------------------------------------------------------------------------------
                          Shri R. P. Joshi, Advocate for petitioner.

                                          CORAM: PRAFULLA S. KHUBALKAR, J.

DATE : 18/11/2025.

1. Heard learned counsel for the petitioner.

2. The petitioner challenges the order dated 04/11/2025 passed by the Trial Court allowing the application at Exh.486 filed by the defendant Nos.1 to 9 in Special Civil Suit No.53/1990, thereby directing that the entire document of lease deed be exhibited.

3. The learned counsel for the petitioner submits that application at Exh.486 was filed by the defendants with a prayer to exhibit the map in certified copy of the alleged lease deed transliterated by Shri Baburao Baliram Purohit who was having knowledge about the Modi script and was in position to transliterate the document.

4. It is submitted that after the death of Shri Baburao Purohit, transliteration of the document is on record but without examination of Shri Baburao Purohit as a witness, the said document could not be exhibited. It 2 13-wp-7057-2025.odt is submitted that despite this being the position, the Trial Court has directed that the entire document be exhibited.

5. It is also submitted that application at Exh.486 for exhibiting the said document came to be filed during the process of final argument of the civil suit. It is submitted that as on today, the civil suit is listed for argument on next date i.e. on 19/11/2025.

6. In view of this, issue notice to the respondents, returnable after two weeks.

7. In the meantime, further proceedings in Special Civil Suit No.53/1990 pending before the 2 nd Joint Civil Judge, Senior Division, Nagpur shall remain stayed.

[PRAFULLA S. KHUBALKAR, J.] Choulwar Signed by: V.M. Choulwar (VMC) Designation: PS To Honourable Judge Date: 18/11/2025 18:31:54