Bombay High Court
Shri Mangesh Devidas Devre And Ors vs Runza Shankar Chavan And Ors on 15 October, 2018
Author: R.D. Dhanuka
Bench: R.D. Dhanuka
13-wp9059-16.doc
vai
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO.9059 OF 2016
Mangesh D. Devre & Ors. ...Petitioners
V/s.
Runza S. Chavan & Ors. ...Respondents
Mr.Sachin Gite for the Petitioners.
Ms.Chaitrali Deshmukh for the Respondent No.6.
CORAM : R.D. DHANUKA, J.
DATE : 15TH OCTOBER, 2018. P.C. :-
1. By this petition filed under under Article 227 of the Constitution of India, the petitioner has impugned the order dated 14th March, 2016 passed by the learned 5 th Joint Civil Judge, Senior Division, Nashik below Exhibit - 29 in Regular Civil Suit No.245 of 2015 thereby framing a preliminary issue of limitation i.e. "Whether suit is barred by limitation ?".
2. In view of deletion of section 9-A of the Code of Civil Procedure, 1908, in my view, the issue of limitation can be tried along with the other issues under Order XIV Rule 2 of the Code of Civil Procedure, 1908.
3. The writ petition is disposed off in aforesaid terms. There shall be no order as to costs.
(R.D. DHANUKA, J.) Vasant Digitally signed by Vasant Anandrao Idhol Anandrao Idhol Date: 2018.10.16 17:40:31 +0530 1/1