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Bombay High Court

Sou. Kausalyabai W/O Damodar Ingle vs Nazul Tahsildar Akola And Ors on 25 November, 2016

Author: R.K. Deshpande

Bench: Ravi K. Deshpande

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

             SECOND APPEAL NO. 158 OF 2008
  (Rameshchandra B. Sahu and ors vrs. Mohanlal B. Sahu and ors)
                        AND
             SECOND APPEAL NO. 409 OF 2009
   (Smt. Shantabai Ramnath Gurnule and ors vrs. Smt. Shashikala
                     Madhaorao Bhaskarwar)
                        AND
             SECOND APPEAL NO. 481 OF 2010
         (Prakash S. Bodhrani vrs. Uma N. Nayadu and ors)
                     AND
   SECOND APPEAL NOS. 131, 132 and 133 OF 2011
        (Ambadas R. Chavna vrs. Devidas R. Chavan and ors)
                        AND
             SECOND APPEAL NO. 463 OF 2011
    (M/s. Banginwar Agro Agencies vrs. Ramayani Fakira Rathod)
                        AND
             SECOND APPEAL NO. 466 OF 2011
    (Smt. Aruna P. Punwatkar vrs. Shrirang S.Punwatkar and ors)
                        WITH
             SECOND APPEAL NO. 375 OF 2011
    (Ku. Aparna P. Punwatkar vrs Shrirang S. Punwatkar and ors)
                        AND
             SECOND APPEAL NO. 520 OF 2011
(Saberabi Syd Mehmood and ors vrs. Syd. Ibrahim Syd Husen and ors)
                         AND
              SECOND APPEAL NO. 14 OF 2012
         (Ramchandra B. Gulhane vrs. State of Mah and ors)
                         AND
              SECOND APPEAL NO. 86 OF 2012
(M/s. Ravi Bahuuddeshia Shaikshanik Sanstha vrs. Chairman NIT & ors)
                        AND
             SECOND APPEAL NO. 102 OF 2012
      (Uddhao R. Mahalle and anr vrs. Pralhad P. Mahalle and anr)
                        AND
             SECOND APPEAL NO. 131 OF 2012
                 (Tejram R. Chopde vrs. Gajanan R. Chopde)
                        AND
             SECOND APPEAL NO. 196 OF 2012
      (Smt. Deokabai P. Maketwar vrs. Krushna D. Naskol and ors)
                                      AND




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            SECOND APPEAL NO. 204 OF 2012
            (Dnyaneshar N. Badole vrs. Imdeo S. Deshmukh)
                       AND
            SECOND APPEAL NO. 252 OF 2012
  (Manikrao W. Waghdhare vrs. Krishnarao W. Waghdhare thr L.Rs)
                       AND
            SECOND APPEAL NO. 254 OF 2012
   (Bhujangrao Sitaram Sahare vrs. Mrs. Sunanda P. Raut and ors)
                       AND
            SECOND APPEAL NO. 256 OF 2012
               (Bhimrao S. Gurjar vrs. Panjab L. Chaudhary)
                       AND
            SECOND APPEAL NO. 283 OF 2012
            (The N.I.T. vrs. Mahatma Fule Shikshan Sanstha)
                       AND
            SECOND APPEAL NO. 291 OF 2012
         (Syed Israr Abdul Sattar vrs. Quazi Arifoddin thr L.Rs.)
                       AND
            SECOND APPEAL NO. 302 OF 2012
    (Parvatibai A. Bhoyar and ors vrs. Kusum P. Gawande and ors)
                       AND
            SECOND APPEAL NO. 334 OF 2012
           (Joharsingh M. Sable vrs. Jalamsingh N. Manjarate)
                       AND
            SECOND APPEAL NO. 336 OF 2012
            (Rameshchandra S. Saboo vrs. Prasad K. Laddha)
                       AND
            SECOND APPEAL NO. 340 OF 2012
                 (Shivaji M. Pawar vrs. Rajeshree S. Pawar)
                       AND
            SECOND APPEAL NO. 365 OF 2012
           (Sugdev S.Sonone vrs. Shankar N. Sananse and anr.)
                       AND
            SECOND APPEAL NO. 380 OF 2012
       (Prakash V. Baiskar and ors vrs. Dilip B. Bhagat and anr)
                       AND
            SECOND APPEAL NO. 394 OF 2012
           (Kashiram K.Kajale vrs. Manoj B. Charkha and anr)
                       AND
            SECOND APPEAL NO. 462 OF 2012
 (Shankar K. Panghantiwar and anr vrs. Vithoba C. Nakhale and ors)
                       AND
            SECOND APPEAL NO. 463 OF 2012
(Deorao Paikaji Nande and anr vrs. Satyanarayan S Kandelwar and anr)
                                    WITH




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            SECOND APPEAL NO. 461 OF 2012
 (Deorao P. Nande and ors vrs. Satyanarayan S Khandelwar and anr)
                       AND
            SECOND APPEAL NO. 486 OF 2012
           (Kishor K. Harode and ors vrs. Gajanan G. Balgote)
                       AND
            SECOND APPEAL NO. 490 OF 2012
           (Anant T Vyavahare vrs. Ramesh N. Chopda and ors)
                       AND
            SECOND APPEAL NO. 497 OF 2012
           (Anil S. Narsingh vrs. Padmakar N Narsingh and ors)
                        AND
            SECOND APPEAL NO. 507 OF 2012
 (Fulchand G. Lingayat thr L.Rs vrs. Arun K. Rahate thr L.Rs and ors)
                       AND
            SECOND APPEAL NO. 508 OF 2012
 (Sau. Gayabai N Sontakke and anr vrs. Sudam Vithu Padme and ors)
                       WITH
            SECOND APPEAL NO. 512 OF 2012
   (Sudam V. Padme and ors vrs. Sau. Gayabai N. Sontakke and ors)
                        AND
             SECOND APPEAL NO.540 OF 2012
             (Ramsingh R. Bassi vrs Gajanan M Ade and anr)
                        AND
             SECOND APPEAL NO.547 OF 2012
   (Ganga S Jumble and ors vrs. Bhimrao G. Shambharkar and ors)
                         AND
               SECOND APPEAL NO. 3 OF 2013
    (Pramita V. Pathrabe and ors vrs. Archana G Wasupatil and ors)
                         WITH
               SECOND APPEAL NO. 7 OF 2013
     (Chhotela Z. Gupta vrs. Archana Ganesh Wasupatil and ors)
                        AND
             SECOND APPEAL NO. 12 OF 2013
(Sk.Rashid Abdul Haki Sheikh vrs. Sk. Abdul Samad A. Sheikh and ors)
                        AND
             SECOND APPEAL NO. 26 OF 2013
   (Tarachand L. Bharee vrs. Sarjabai K. Nakhate thr L.Rs and ors)
                        AND
             SECOND APPEAL NO. 29 OF 2013
         (Sandeep R. Pande vrs. Vijayprasad K. Pande and ors)
                        AND
             SECOND APPEAL NO. 75 OF 2013
     (Shaligram R. Pawar thr L.Rs vrs. Santosh B. Bakal and ors)
                                     AND




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           SECOND APPEAL NO. 107 OF 2013
  (Kashiram K.Bhure vrs. Smt. Rukhmabai G. Bawankar and ors)
                       AND
           SECOND APPEAL NO. 146 OF 2013
    (Sou.Kausalyabai D Ingle vrs. Nazul Tahildar Akola and ors)
                      AND
           SECOND APPEAL NO. 151 OF 2013
      (Sayarabi Habib Khan and anr vrs. Aishabi Sheikh Yusuf)
                      AND
           SECOND APPEAL NO. 153 OF 2013
    (Jaideo A. Thokane vrs. Chandrabhaga K. Thokane and anr)
                      AND
           SECOND APPEAL NO. 165 OF 2013
  (M/s. Gupta Agencies vrs. Gram Panchayat Hiwarklhed and anr)
                      AND
           SECOND APPEAL NO. 193 OF 2013
           (Ramdas D. Karode vrs. Ramrao U. Mirge and ors)
                      AND
           SECOND APPEAL NO. 204 OF 2013
    (Dhanraj M. Meshram vrs. Changulabai N. Bambole and anr)
                      AND
           SECOND APPEAL NO. 229 OF 2013
           (Bhimrao D. Tarke thr L.Rs vrs. Shriram L. Tarke)
                      AND
           SECOND APPEAL NO. 234 OF 2013
      (Sau. Rajani Pramod Rai vrs. Ramesh N. Thakre and ors)
                      AND
           SECOND APPEAL NO. 251 OF 2013
 (Baxi Kawadu Dharne and ors vrs. Sakharam K. Dharne thr L.Rs)
                      AND
           SECOND APPEAL NO. 254 OF 2013
(Smt. Hajra Begul Mohd Ansari vrs. Zulfuddin Sheikh Tural and anr)
                      AND
           SECOND APPEAL NO. 257 OF 2013
              (Khan Javed Ather vrs. Hafiz Gulam Murtaza)
                      AND
           SECOND APPEAL NO. 270 OF 2013
 (Madhusudan Kamlakar Pille and ors vrs. Mumtajbi Mohd. Idris)
                      AND
           SECOND APPEAL NO. 272 OF 2013
 (Sirajuddin Maulana Natique thr L.Rs vrs. Abdul Raheem thr L.Rs)
                      AND
           SECOND APPEAL NO. 279 OF 2013
        (Devidas N. Khande vrs. Ambadas N. Khande and ors)
                                    AND




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                  SECOND APPEAL NO. 294 OF 2013
                (Dattopant R Nerkar vrs. Purushottamrao R.Nerkar)
                              WITH
                   SECOND APPEAL NO.167 OF 2013
          (Jagdish S. Baitule thr L.Rs vrs. Purushottam R. Nerkar and anr)
                             AND
                  SECOND APPEAL NO. 295 OF 2013
              (Keshavlal K. Pandya vrs. Manoharlal T Tilwani and ors)
                             AND
                  SECOND APPEAL NO. 313 OF 2013
                   (Haribhau G Murhekar vrs. Dwarkabai W.Gore)
                             AND
                  SECOND APPEAL NO. 316 OF 2013
      (Sairabao S. Ahmed vrs. Mohammed Shakil Sheikh Ahmed and ors)
                             AND
                  SECOND APPEAL NO. 330 OF 2013
                      (Shalikra T. Bisen vrs. State of Mah and ors)
                             AND
                  SECOND APPEAL NO. 331 OF 2013
                    (Jagdeo S. Gawai and anr vrs. Ramrao N.Ingle)
                             AND
                  SECOND APPEAL NO. 333 OF 2013
          (Sadanand Narsinghrao Tikar vrs. Smt. Shama Punjabi and anr)
                              AND
                   SECOND APPEAL NO. 83 OF 2014
           (Smt. Sushama V. Tikekar thr L.Rs vrs. Arunkumar R. Rathi )

Office Notes, Office Memoramda of Coram,
appearances, Court's orders of directions              Court's or Judge's orders.
and Registrar's Orders.

                         CORAM: R.K. DESHPANDE, J.

DATE: 25th NOVEMBER, 2016 Twelve months time is granted in all these matters to file private paper book, failing which costs of Rs.500/- will have to be paid to the High Court Legal Services Sub Committee, Nagpur.

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