Bhaskar Dada Gaware And Others vs Abasaheb Bhaskar Gaware And ...
2021 Latest Caselaw 2252 Bom

                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                             BENCH AT AURANGABAD

                          942 SECOND APPEAL NO.883 OF 2018
                                       WITH
                            CA/14409/2018 IN SA/883/2018

                   BHASKAR DADA GAWARE AND OTHERS
                                 VERSUS
                ABASAHEB BHASKAR GAWARE AND OTHERS
                                     ...
           Advocate for Appellants : Mr. Dharurkar Chaitanya V.
         Advocate for Respondents No.1 to 3, 5 to 7 : Mr. A. V. Hon
        Advocate for Respondents No.8 to 11 : Mr. A. S. Mirajgaonkar
                                     ...

                                       CORAM :   SMT.VIBHA KANKANWADI, J.

                                       DATE :    03-02-2021.

PER COURT :

1. Submissions of both sides are heard and the matter is reserved earlier.

2. The statement was made by learned Advocate Mr. Hon that his client would go with all other steps of execution of the decree but except the possession. Since the matter is reserved now he states that he would continue that statement till the pronouncement.

3. Further the learned Advocate appearing for the appellant makes a statement that till the Judgment is pronounced, his client will not create any third party interest in the suit properties.

(SMT. VIBHA KANKANWADI) JUDGE

vjg/-