Bombay High Court
Waman Kisan Sanap Lrs Kashinath And ... vs Samasta Lad Wanjari Samaj Ram Mandir ... on 28 August, 2019
Author: V.L.Achliya
Bench: V.L.Achliya
(1) 925 - CA 3312.2019 in S.A. 295.1996
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
925 CIVIL APPLICATION NO. 3312 OF 2014
IN
SA/295/1996
SAMASTA LAD WANJARI SAMAJ RAM MANDIR
SANSTHA AND OTHERS
VERSUS
WAMAN KISAN SANAP LRS KASHINATH AND
OTHERS
......
Mr. V.T.Choudhary, Advocate for Applicants.
Mr. M.M.Jadhav h/f Mr. Y.V.Kakade &
Mr. S.P.Shah, Advocate for R-1-A,2-B, 2-C(1) to 2-
C(6),2-D & 2-E.
......
CORAM : V.L.ACHLIYA, J.
DATE : 28/08/2019
......
ORAL ORDER :
1. The Application is filed by the applicants under Order XLI Rule 27 of C.P.C. seeking permission to lead additional evidence.
2. Heard learned counsel for applicants and respondents/appellants. In view of settled position of law that application seeking additional evidence to be heard along with main appeal, the application deserves no consideration at this stage since the appeal is ready for final hearing, the application can be heard along with main appeal. Accordingly, the application be placed along with appeal and same to be heard and decided along with appeal.
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3. The application disposed of in above terms.
[V.L.ACHLIYA] JUDGE KNP.
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