Bombay High Court
Kashiram @ Kashinath Sadashiv Mahajan ... vs Nhavi Masjid Trust Thro. New Trustees- ... on 22 November, 2018
Author: A.M. Dhavale
Bench: A.M. Dhavale
C.A. No.10989/2017
1
IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
BENCH AT AURANGABAD
CIVIL APPLICATION NO.10989 OF 2017 IN
SECOND APPEAL NO.453 OF 1992
Kashiram @ Kashinath Sadashiv Mahajan
Died, through L.Rs.
Jaibai Kashinath Mahajan & ors. ...APPLICANTS
VERSUS
Nhavi Masjid Trust, through its new Trustees
Zafar Khan s/o Yasin KLhan & ors. ...RESPONDENTS
.....
Shri V.T. Chaudhary, Advocate for applicants
Shri S.S. Kazi, Advocate for respondents
.....
WITH
CONTEMPT PETITION NO.673 OF 2015 IN
SECOND APPEAL NO.453 OF 1992
Shaligram s/o Kashiram Mahajan & ors. ...PETITIONERS
VERSUS
Nhavi Masjid Trust, through its new Trustees
Zafar Khan s/o Yasin KLhan & ors. ...RESPONDENTS
.....
Shri V.T. Chaudhary, Advocate for petitioners
Shri S.S. Kazi, Advocate for respondents
.....
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C.A. No.10989/2017
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CORAM: A.M. DHAVALE, J.
DATED : 22nd November, 2018.
ORAL ORDER :
1. The appellants allege perjury committed by the respondents. The notices for perjury can be issued only if the Court is satisfied about prima facie material of perjury. Therefore, the Civil Application No.10989/2017 shall be heard along with the main appeal.
2. The Contempt Petition is also filed. Learned Advocate for the appellants submits that, thereafter the appellants are in possession and there is no obstruction to their possession. Considering this fact, the Contempt Petition also be heard along with the main appeal. The parties to file affidavits in support of their respective cases.
( A.M. DHAVALE ) JUDGE fmp/ ::: Uploaded on - 22/11/2018 ::: Downloaded on - 23/11/2018 02:27:14 :::