LAWS(BOM)-2022-4-54

VITHAL SITARAM GORE Vs. PANKAJ ASHOK KARKHILE

Decided On April 12, 2022
Vithal Sitaram Gore Appellant
V/S
Pankaj Ashok Karkhile Respondents

JUDGEMENT

(1.) Present review application has been filed by the original appellant under Sec. 114 read with Order 47 Rule 1 of the Code of Civil Procedure, 1908 for the review of order passed by this Court in Civil Application No.8148 of 2020 in Second Appeal No.814 of 2006 on 6/9/2021, whereby the Civil Application was rejected.

(2.) Heard learned Advocate Mr. S.D. Kulkarni for the applicant and learned Advocate Mr. P.R. Nangare for respondent Nos.1 and 2. learned Advocate Mr. P.R. Nangare for respondent Nos.1 and 2.

(3.) At the outset, it is to be noted that this Court on 6/9/2021 decided the Civil Application No.8148 of 2020 in Second Appeal No.814 of 2006. That application was filed by the original plaintiff-appellant for issuing directions to the respondents or their agents, servants or any person claiming through them for not to change the nature of suit property till the decision of the Second Appeal and other consequential reliefs. Further, it will not be out of place to mention here that after the pronouncement of the order also the learned Advocate for the applicant had made request that in view of the subsequent developments, when the respondents issued tender, this Court had directed the parties to maintain status quo and it should be continued. That oral request was also refused by this Court by giving a detailed order. Now, this is the another attempt for review.