Mrs. Vijaya Kasat Fernandes vs The State Of Maharashtra And Ors
2021 Latest Caselaw 10124 Bom

Tandale                                                5-wp-1232-2016 with IA group.odt



            IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                     CIVIL APPELLATE JURISDICTION

             INTERIM APPLICATION (ST.) NO. 13461 OF 2021
                                IN
                   WRIT PETITION NO.1232 OF 2016

                                WITH
              INTERIM APPLICATION (ST.) NO.96274 OF 2020
                                 IN
                 WRIT PETITION NO.1232 OF 2016

Vikas Savla Manjrekar and Anr.                        ... Applicants
      V/s.
Mrs. Vijaya Kasat Fernandes                           ... Respondent.

                                WITH
                    WRIT PETITION NO.3091 OF 2021

Mrs. Vijaya Kasat Fernandes                           ... Petitioner
      V/s.
The State of Maharashtra and Ors.                     ... Respondents.


Mr. Mayank Bagla a/w Ms. Deepali i/b. M/s. Bagla & Associates for Applicants
in IAST/13461/2021 and Respondent No.2 in WP/1232/2016 and
WP/3091/2021.
Mr. Shivraj Kunchge for the Respondent in IAST/13461/2021,
IAST/96274/2020 and Petitioner in WP/3091/2021.
Mr. P. P. Pujari, AGP for Respondent No.1-State in WP/3091/2021.


                                    CORAM : A.S. GADKARI, J.

DATE : 2nd August, 2021.

P.C. :

1. Mr. Kunchge, learned counsel appearing for the Respondent/

Tandale 5-wp-1232-2016 with IA group.odt

tenant submitted that, the Special Leave Petition (S.L.P.) preferred by his

client against the impugned Judgment and Order dated 9 th January, 2020

passed in Writ Petition No.1232 of 2016 is not yet listed before the Hon'ble

Supreme Court for admission. He pointed out that, by an Order dated 23 rd

April, 2021 passed in Writ Petition (St.) No.7926 of 2021, my predecessor-in-

title had granted stay to the execution proceedings. He seeks time to take

instructions about the listing of Special Leave Petition (S.L.P.) before the

Hon'ble Supreme Court.

At his request, stand over to 24th August, 2021.

2. Till the next date, the operation and implementation of Order

dated 19th July, 2021 passed in Interim Application (St.) No.13461 of 2021 in

Writ Petition No.1232 of 2016 by this Court is kept in abeyance.

[A.S. GADKARI, J.]

Digitally signed by MANOJ R TANDALE MANOJ R Date:

TANDALE 2021.08.03 12:35:39 +0530