Kanhaiyalal S/O Mangumal ... vs Saraswati Wd/O Gajanan Ambe And ...
2021 Latest Caselaw 10142 Bom

                                                                                          02.08.21.AO.22.19
                                                         1




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

                      CIVIL APPLICATION (CAA) NO.39/20219
                                       IN
                       APPEAL AGAINST ORDER NO.22/2019
(Kanhaiyalal s/o Mangumal Kewalani vs. Saraswati wd/o Gajanan Ambe
                            and others )
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Office Notes, Office Memoranda of
Coram, appearances, Court's orders                                                Court's or Judge's order
of directions and Registrar's orders
..........................................................................................................................................
         Mr. O.A. Ghare, Adv. for applicant /appellant
         Mr R.D.Damle, Adv. for respondents


         CORAM : MRS.SWAPNA JOSHI,                            J.

DATED : 2nd August, 2021 Heard.

The applicant/appellant has filed the application seeking grant of stay to the effect and operation of the judgment dated 13th February, 2019 passed by learned District Judge, Nagpur in RCA No. 413/2017. By the interim order dated 26th June, 2019 the impugned judgment was stayed until further orders.

By consent of both the sides, the interim stay granted on 26th June, 2019 is hereby confirmed, till disposal of the present Appeal. The Civil Application is disposed of.

Put up the Appeal against Order in two weeks, for hearing.

JUDGE sahare