Sunday, 03, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Pratibha Wd/O Madhukar Gadekar ... vs Shashikala Sadashivrao Lanjewar
2016 Latest Caselaw 3029 Bom

Citation : 2016 Latest Caselaw 3029 Bom
Judgement Date : 20 June, 2016

Bombay High Court
Pratibha Wd/O Madhukar Gadekar ... vs Shashikala Sadashivrao Lanjewar on 20 June, 2016
Bench: Z.A. Haq
                                                                                        1                                                             wp6571.14

                                           IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
                                                    NAGPUR BENCH, AT NAGPUR.




                                                                                                                                                                           
                                                          WRIT PETITION NO.6571 OF 2014
         (Smt. Pratibha wd/o Madhukar Gadekar and others ..vs.. Smt. Shashikala Sadashivrao Lanjewar)




                                                                                                                                 
     - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - 
    Office Notes, Office Memoranda of Coram,                                                                                          Court's or Judge's orders
    appearances, Court's orders of directions
    and Registrar's orders
    - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - 




                                                                                                                                
                                                        Shri P.R. Agrawal, Advocate for the petitioners,
                                                        Shri P.S. Patil, Advocate for the respondent.


                                                                                  CORAM :  Z.A. HAQ, J.

DATED : 20-06-2016

ig This Court granted interim order on 17-03-2015 on condition that the petitioners shall deposit the

decretal amount with the executing Court till 16-09-2015. On 23-09-2015 this Court passed an order granting time till 15-01-2016 to deposit the amount.

The amount is not deposited. The learned

Advocate for the petitioners accepts that the interim order granted by this Court stands vacated.

The executing Court is directed to proceed with

the execution and if required, against the residential house of the petitioners also.

JUDGE

adgokar

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 
 
Latestlaws Newsletter