GAJANAN B HEMKE Vs. NARESH SHYAMRAO SARVE

JUDGEMENT

(1.) We are surprised to find the operative portion of the order dated 08.07.2016 passed by one Shri Siddharth K. Sable, the learned 4th Joint Civil Judge, Junior Division, Bhandara, below Exh.74 and 75 in Regular Civil Suit No.113 of 2013, which is reproduced below.

(2.) Both the parties to take note of the same."

(3.) The learned Judge should understand what he writes, how he passes an order and whether the order passed can be effectively implemented. The order of statusquo may operate effectively in a given facts and circumstances of the case, but invariably it creates complications in its implementation. As far as possible, therefore, passing the order of statusquo needs to be avoided unless it is deemed fit in the facts and circumstances of the case.