Citation : 2021 Latest Caselaw 16826 Bom
Judgement Date : 3 December, 2021
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
902 CIVIL APPLICATION NO.760 OF 2020
IN SA/798/2017
RAMBHAU VITHAL CHAVAN AND OTHERS
VERSUS
KAUSHALYABAI ARJUNRAO KADAM AND OTHERS
...
Advocate for Applicants : Mr. Chavan P. S.
...
CORAM : SMT.VIBHA KANKANWADI, J.
DATE : 03-12-2021.
ORDER :
1. It appears that respondents No.1 to 4 are served and the notice of respondent No.3 has been returned unserved as he is reported to be dead. Applicant will have to take steps.
2. Present application has been filed for Stay and it appears that this Court after admitting the second appeal on 28-01-2020 granted Stay to the effect and operation of the Judgment and decree passed by the Appellate Court till next date only.
3. Taking into consideration the substantial questions of law those are framed, the say granted earlier, though it was not got extended after 17-03-2020, needs to be continued till next date in view of the fact that respondents No.1, 2 and 4 though served have not appeared.
4. Stand over to 10-01-2022.
(SMT. VIBHA KANKANWADI) JUDGE
vjg/-
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