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R.G. Deshpande, J.@mdashOriginal defendant has come up in Second Appeal challenging the judgment and order dated April 28, 1983, passed by the Assistant Judge, Jalna, in Regular Civil Appeal No. 117/81 arising out of th…
Dinshaw D. Davar, Kt. J. 1. This suit was filed on the nth of October 1910 as a Short Cause. The plaintiff is the mortgagee of several Immovable properties belonging to the defendant and he seeks to recover in this sui…
R.M. Borde, J.@mdashHeard Mr. N.L. Jadhav, learned Counsel for the petitioner, learned A.G.P. for Respondent Nos. 1 to 3, Mr. S.S. Rathi, learned Counsel for Respondent No. 4 and Mr. S.T. Veer, learned Counsel for Respo…
V.K. Barde, J.@mdashThe petitioner challenges the election of the respondent to the Parliamentary Constituency No. 36, Osmanabad. This Parliamentary Constituency in Maharashtra is reserved constituency for Scheduled Cas…
Miller, C.J.@mdashThis is an appeal under the Letters Patent by the plaintiff from a decision of Das, J. setting aside the decree of the Officiating District Judge of Bhagalpore and restoring that of the Munsif dismissi…
S.S. Shinde, J.@mdashThis appeal was heard for admission on 09.08.2011 and this Court was pleased to issue notice to the respondents which was made returnable on 23.09.2011. Thereafter, the matter was heard from time to…
A.B. Palkar, J.@mdashIn this revision application the plaintiffs have challenged the order dated 2-1-1998 passed by the learned 3rd Joint Civil Judge, Senior Division, Parbhani on Exh. 1. 2. The suit was filed by the p…
Bhagwati, J.@mdashThis is a notice of motion taken out by the first defendants that the suit and all proceedings therein be stayed. The notice of motion is addressed not only to the plaintiffs but also to defendants Nos…
R.J. Kochar, J.@mdashHeard both the learned Advocates for the parties at length. 2. Rule, returnable forthwith by consent of the parties. 3. A cry for gender justice is the subject matter of this civil revision applic…