Bombay High Court
Champa Wd/O Pyarelal Durve And 3 Others vs Maheshkumar S/O Ishwardayal Gaupale on 28 October, 2021
Author: Avinash G. Gharote
Bench: Avinash G. Gharote
wp295.18.odt
1
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH AT NAGPUR
WRIT PETITION NO. 295/2018
Champa Pyarelal Durve and others...Versus...Maheshkumar Ishwardayal
Gaupale
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Office Notes, Office Memoranda of Coram, Court's or Judge's orders
appearances, Court's orders or directions
and Registrar's orders
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None for petitioners
Ms. Tapadiya, Advocate h/f Mr. A.M.Quazi, Advocate for Respondent
CORAM : AVINASH G. GHAROTE, J.
DATE : 28/10/2021 Mr. Motwani learned counsel for the petitioner is absent.
The petition challenges the order dated 8.8.2016, passed by the First Ad-hoc District Judge, Bhandara, below Exh.5, in Regular Civil Appeal No. 56/2016.
Learned counsel for the respondent submits that R.C.A. No. 56/2016 itself has been allowed on 24.2.2021. To substantiate this contention, the Status Report from the eCourts Services website has been tendered across the Bar, which indicates the R.C.A. No. 56/2016 being disposed of on 24.2.2021.
Since, the order below Exh.5, dated 8.8.2016 was an interim order passed in R.C.A. No. 56/2016, the same would not survive consequent to the final decision in the Appeal, considering which, though Mr. Motwani learned counsel for the petitioner is absent, however, in wp295.18.odt 2 view of the statement made by the learned counsel for Respondent and in view of the daily status report as downloaded from the eCourts Services, which indicates R.C.A 56/2016 having been finally decided, the petition is dismissed as infructuous.
JUDGE rvjalit Digitally sign byRAJESH VASANTRAO JALIT Location:
Signing Date:28.10.2021 17:18