Manohar Dhondiba Bansode vs Arun Dadu Bansode
2021 Latest Caselaw 18020 Bom

                       Tandale                                               15-IA-4259-2021 in Sa(St)-8229-2021.odt



                                    IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                                             CIVIL APPELLATE JURISDICTION

                                        INTERIM APPLICATION NO. 4259 OF 2021
                                                       WITH
                                        INTERIM APPLICATION NO. 4260 OF 2021
                                                         IN
                                        SECOND APPEAL (St.) NO. 8229 OF 2021

                       Manohar Dhondiba Bansode                        ... Applicant/Appellant
                            V/s.
                       Arun Dadu Bansode                               ... Respondent


                       Mr. S.B. Desai, Advocate for Applicant/Appellant.
                       Ms.Swati C. Raul for sole Respondent (Appointed by Legal Aid Committee).


                                                           CORAM : A.S. GADKARI, J.

DATE : 23rd DECEMBER, 2021.

P.C. :

1. At the request of learned counsel for the Applicant/Appellant,

stand over to 5th January 2022.

2. It is made clear that, the pendency of present Appeal along with

Interim Application for condonation of delay shall not be construed as stay

granted by this Court to the impugned Judgment and Order.

[A.S. GADKARI, J.]

Digitally signed by MANOJ R MANOJ R TANDALE TANDALE Date:

2021.12.23 15:32:15 +0530