Citation : 2021 Latest Caselaw 11835 Bom
Judgement Date : 25 August, 2021
920 WP 8845 21.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
920 WRIT PETITION NO.8845 OF 2021
DHONDIRAM BAPURAO LUTE AND OTHERS
VERSUS
MANOJ BALASAHEB LUTE AND OTHERS
...
Advocate for Petitioners : Mr. Vinod Jadhav, h/f Mr. Hon Ashwin V.
CORAM : MANGESH S. PATIL, J.
DATE : 25.08.2021. PER COURT :
Heard. Issue notice to the respondents, returnable on 06.10.2021.
2. Since the respondent No. 1 who has filed the subsequent suit was brought on record as heir of his deceased father in Regular Civil Suit No. 29/2004 and by this subsequent suit he has been seeking declaration that the judgment and decree passed in the earlier suit bearing Regular Civil Suit No. 213/1991 where from Regular Civil Appeal No. 29/2004 had arisen, there shall be ad interim relief in terms of prayer clause 'C' till the next date.
(MANGESH S. PATIL, J.)
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