Bombay High Court
Shri. Sant Granth Parayan Mandir Trust ... vs Pune Peoples Cooperative Banl Ltd on 26 March, 2024
14-CRA-411-2011.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
CIVIL REVISION APPLICATION NO.411 OF 2011
Sant Grantha Parayan Mandir ... Applicant
V/s.
The Pune People Co-op. Bank Ltd. ... Respondent
____________________________________
Mr. Satyajeet A. Rajeshirke, a/w Mr. Gautam R. Kulkarni ,Advocate
for the Applicant.
Adv. Kirit J. Hakani a/w Adv. Niyati Mankad & Ms. Shreya,
Advocate for the Respondent.
Mr. Hanumant Shankar Awate - Present in Court.
Mr. Rahul Hanumant Awate - Present in Court.
Ms. Radhika Rahul Awate - Present in Court.
Ms. Kshitija Rohit Awate - Present in Court.
Mr. Ajay K. Javali- Manager of Respondent-Bank present in Court.
____________________________________
CORAM : RAJESH S. PATIL, J.
DATED : 26 MARCH 2024 P.C.:
1. This Civil Revision Application is filed by plaintiff / landlord challenging concurrent finding recorded by Small Causes Court Pune, and as confirmed by District Judge Pune, thereby dismissing the suit for eviction filed by the plaintiff / landlord. The parties have now tendered before me Consent Terms Dated 26 March 2024.
2. Both the counsel submit that their respective clients have signed the consent terms in their presence and their respective 1 Sharada ::: Uploaded on - 02/04/2024 ::: Downloaded on - 14/04/2024 02:49:48 ::: 14-CRA-411-2011.doc clients are present in the Court. They also submits that even they have put the signature on the Consent Terms.
3. The Consent Terms are taken on record and marked as "X" for identification. A scan copy of the Consent Terms is reproduced hereinbelow.
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4. Mr. Satyajit Rajeshirke advocate appearing for the applicant / landlord on instructions of his client submitted that his client would immediately make an application before the Concerned Charity Commissioner / Assistant Charity Commissioner, Pune, has mentioned in Para No.7 of the Consent Terms. And latest by 2 April, 2024. The Concerned Charity Commissioner / Assistant Charity Commissioner, Pune is hereby directed that if such an application is made by the applicant / landlord on or before 2 April 2024, the Concerned Charity Commissioner/ Assistant Charity Commissioner will make an endeavor to hear and dispose of the said application within a period of 2 May 2024.
5. All the concerned parties to such an application will co- operate with the hearing and disposal of the application.
6. Stand over to 3 May 2024, under the caption for "Directions".
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