Ushabai Chintaman Patil Through ... vs Vinod Ramesh Patil And Others
2017 Latest Caselaw 962 Bom

                                                     Writ Petition No.6661/2015
                                          1


              IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
                               BENCH AT AURANGABAD


                     WRIT PETITION NO.6661 OF 2015



 Mrs. Ushabai w/o Chintaman Patil,
 Age 48 years, Occ. Agri.,
 through General Power of Attorney
 Chintaman Jamu Patil,
 Age 60 years, Occ. Agri.,
 R/o Ratnapimpri, Tq. Parola,
 District Jalgaon                                  ...     PETITIONER

          VERSUS

 1.       Vinod Ramesh Patil,
          Age 38 years, Occ. Agri.

 2.       Smt. Yashodabai Hilal Patil,
          Age 65 years, Occ. Agri.

 3.       Mrs. Nirmalabai Dilip Patil
          Age 42 years, Occ. Agri.

          All R/o Ratnapimpri, Tq. Parola,
          District Jalgaon.                        ...     RESPONDENTS

                                .....
 Shri B.R. Warma, Advocate for petitioner
 Shri K.C. Sant, Advocate for respondents No.1 to 3
                                .....

                                 CORAM:       S. B. SHUKRE, J.

                                 DATED:       22nd March, 2017.


 ORAL JUDGMENT :

1. Heard. Issue notice to respondents for final disposal.

Mr. K.C. Sant, learned counsel waives service for respondents.

Writ Petition No.6661/2015

Rule. Rule made returnable forthwith and heard finally by

consent of learned counsel for the parties.

2. On going through the judgment and decree, which

are subject matter of challenge in Regular Civil Appeal No.2/2015

as well as the impugned order dated 7/2/2015, passed by the

learned District Judge-1, Amalner, and after hearing both sides, I

am of the view that the purpose of this writ petition be served by

directing the parties to maintain status quo and expediting the

final disposal of the appeal. Accordingly, it is directed that, the

parties shall maintain status quo in respect of the suit property

as of today. It is further directed that the Regular Civil Appeal

shall be finally disposed of within three months from the date of

appearance of the parties before the appellate Court. Parties to

appear before the Court of learned District Judge on the date

already fixed in the matter.

3. Rule made absolute in these terms. No costs.

( S. B. SHUKRE ) JUDGE

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