Dattatraya Gurubasu Kore Since ... vs Ramesh Chandrakant Jarali And Ors
2021 Latest Caselaw 11312 Bom

                                              20A. IA 2356-20 in FAST 3363-20.odt


            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                     CIVIL APPELLATE JURISDICTION


                     INTERIM APPLICATION NO. 2356 OF 2020
                                       IN
                       FIRST APPEAL (ST.) NO. 3363 OF 2020


 Dattatraya Gurubasu Kore                ... Applicant/Appellant

          Vs.

 Ramesh Chandrakant Jarali & Ors.              ... Respondents



 Mr. Rahul B. Khot i/b Mr. Nagesh Chavan, Advocate for the Applicant/
 Appellant.
 Mr. Saurabh S. Kurade, Advocate for Respondent No.1.

                               CORAM     :     ABHAY AHUJA, J.

                               DATE      :     18th AUGUST 2021

 PC:

1. Heard learned counsel for the Applicant as well as for

Respondent No.1

2. By this application, Applicant seeks stay of the judgment and

decree dated 5th July 2019 passed by the Learned Civil Judge, Senior

Division, Sangli in Misc. Civil Application No. 69 of 2007 allowing the

application filed by Respondent No.1 granting Letters of Administration

in a Will dated 10th May 2004.

3. Issue notice to Respondents, returnable on 17th September 2021.

4. Mr. Kurade, waives service of notice on behalf of Respondent Nikita Gadgil 1 of 2

20A. IA 2356-20 in FAST 3363-20.odt

No.1.

5. Applicant is permitted to serve by any legitimate mode of private

service and file affidavit of service with tangible proof thereof by the

next date.

6.. List the matter on 17th September 2021.

                                                ( ABHAY AHUJA, J. )




 Nikita Gadgil                                                            2 of 2