Yamunabai Laxmanrao Sawarkar vs Nitin S/O Bhimrao Kukde And Others
2021 Latest Caselaw 17014 Bom

Citation : 2021 Latest Caselaw 17014 Bom
Judgement Date : 7 December, 2021

Bombay High Court

Yamunabai Laxmanrao Sawarkar vs Nitin S/O Bhimrao Kukde And Others on 7 December, 2021

Bench: Avinash G. Gharote

                                                                                                   (1)                                                  13.wp.4988.2021

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

                                                            WRIT PETITION NO.4988 OF 2021

                                                              Yamunabai Laxmanrao Sawarkar
                                                                                                Vs.
                                                           Nitin s/o Bhimrao Kukde and others
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           Office Notes, Office Memoranda of Coram,                                                                      Court's or Judge's orders
           appearances, Court's orders of directions
           and Registrar's orders
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                                      Mr. U. K. Bisen, Advocate for petitioner.


                                                                                       CORAM :                     AVINASH G. GHAROTE, J.

DATE : 07/12/2021

Heard Mr. Bisen, learned counsel for the petitioner. By the impugned order, a delay of 180 days occasioned in filing M.J.C. for setting aside the ex parte judgment, has been rejected.

Issue notice to the respondents, returnable on 16.12.2021. Since it is stated that the warrant of possession has been issued in RD No.1/2012, the execution of the warrant of possession is hereby stayed till the returnable date.

JUDGE

Sarkate

Digitally signed byANANT R SARKATE Signing Date:07.12.2021 18:50