Bombay High Court
Gopalkrishna Sitaram Mundada vs Bhagirath Rampratap Rathi And Ors on 18 June, 2019
Author: A. S. Gadkari
Bench: A. S. Gadkari
ssm 1 41-wp2104.18gp.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO. 2104 OF 2018
Sham Gopalkrishna Mundada .....Petitioner.
Vs.
Bhagirath Rampratap
Rathi And Ors. .....Respondents.
WITH
WRIT PETITION (STAMP) NO. 35782 OF 2017
Gopalkrishna Sitaram Mundada .....Petitioner.
Vs.
Bhagirath Rampratap
Rathi And Ors. .....Respondents.
Mr. Kuldip T. Pawar I/by Magre for the Petitioner.
Mr. Ravi Shinde for the Respondent Nos. 3, 9 to 16.
Mr. Anant Vadgaonkar for Respondent Nos. 1, 2, 5, 6 and 8.
CORAM : A. S. GADKARI, J.
DATE : 18th JUNE, 2019. P.C.:-
The learned counsel for the Petitioner, on instructions, submitted that, due to efflux of time, both the Petitions have become infructuous.
2 In view thereof, both the Petitions are disposed off, as infructuous.
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