Jiyaoddin Sujaoddin Munshi vs Ibrahim Ahamad Mohiyoddin And ...
2021 Latest Caselaw 16660 Bom

               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          BENCH AT AURANGABAD

                     WRIT PETITION NO.13229 OF 2021
    (Jiyaoddin Sujaoddin Munshi Vs. Ibrahim Ahamad Mohiyoddin and
                                    others)
                                       .....
Mr. P.F. Patni, Advocate for the petitioner
Mr. Rajeev B. Deshmukh, Advocate for respondent No.1
                                       .....

                                    CORAM :    MANGESH S. PATIL, J.

DATE : 01.12.2021

PER COURT :

Heard the learned Advocates for both the sides.

2. The petitioner is aggrieved by the order passed on his

application (Exh-20) in the Civil Misc. Application for condonation of delay

in preferring the appeal against the judgment and order passed on

06.12.2016. The appellate court has refused to stay the execution and

operation of the judgment and decree under challenge.

3. Issue notice, returnable within five weeks.

[MANGESH S. PATIL] JUDGE

npj/WP13229-2021.odt