Shri.Baban Gulabrao Kadam vs Dhondiram Dadu Phadatare ...
2021 Latest Caselaw 2855 Bom

                                                                            4 cas 1503-17



                             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                     CIVIL APPELLATE JURISDICTION

                                         CIVIL APPLICATION NO. 1503 OF 2017
                                                          IN
Sneha                                      SECOND APPEAL NO. 768 OF 2017
N.
Chavan             Baban Gulabrao Kadam                     .. Applicant
Digitally signed
by Sneha N.             V/s.
Chavan
Date: 2021.02.11

                   Dhondiram Dadu Phadatare
18:43:46 +0530


                   (deceased through Lrs.) and Ors.         ..Respondents
                                                   ----
                   Mr. Anoop Patil for the Applicant.

                   Mr. D.D. Rananaware for the Respondents.
                                                  ----
                                                  CORAM : C.V. BHADANG, J.

DATE : 11th FEBRUARY, 2021

P.C.

1. Heard the learned counsel for the parties.

2. Second appeal is still pending admission. There is a dispute,

as to whether the impugned judgment and decree passed by the

learned Trial Court is executed. While, it is contended on behalf of

the respondents that the decree is already executed, the learned

counsel for the applicant submitted that first appellant court has

found that only paper possession was given.

                          Sneha Chavan                                                page 1 of 2
                                                     4 cas 1503-17

3. The learned counsel for the respondents seeks time to file a

reply and produce the relevant documents in order to show that the

decree is executed.

4. In such circumstances, stand over to 04.03.2021.

C.V. BHADANG, J.

     Sneha Chavan                                             page 2 of 2