Sopan Gajanan Kalbhor And Ors vs Shrikant Gulabrao Gawade
2021 Latest Caselaw 3084 Bom

Citation : 2021 Latest Caselaw 3084 Bom
Judgement Date : 16 February, 2021

Bombay High Court

Sopan Gajanan Kalbhor And Ors vs Shrikant Gulabrao Gawade on 16 February, 2021

Bench: P. K. Chavan

                                                                           13-98287-2020-IA-st=.doc


                         Uday S. Jagtap


                                      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                              CIVIL APPELLATE JURISDICTION

                                          INTERIM APPLICATION (ST.) NO. 98287 OF 2020
                                                               IN
                                              FIRST APPEAL (ST.) NO. 98286 OF 2020

                         Sopan Gajanan Kalbhor & Ors.                     .. Applicants

                                  Vs.

                         Shrikant Gulabrao Gawade                         .. Respondent

                                                          .....
                         Mr. Nitin P. Deshpande for the applicants
                         Mr. Harshad A. Sathe i/b Mr. Saurabh D. Butala & Deepak Keswad for
                         the respondent

                                                           CORAM : PRITHVIRAJ K. CHAVAN, J.

DATED : 16th FEBRUARY, 2021

P.C.

1. This is an application seeking stay to the execution of the judgment and order passed by the Ad-hoc District Judge, Pune on 2nd November, 2020 in an application under Sections 7, 10, 25 of the Guardian and Wards Act,1890 r/w the provisions of Hindu Minority and Guardianship Act,1956.

2. Heard the learned Counsel for the applicants and the respondents.

3. At this stage, I am not inclined to stay the execution of the impugned judgment and order as the learned trial Court after having considered all the relevant facts and evidence on record, allowed the Digitally signed by UDAY UDAY SHIVAJI JAGTAP SHIVAJI Date:

JAGTAP    2021.02.18
          10:13:05
          +0530




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13-98287-2020-IA-st=.doc

custody of the minor in favour of his father, which would be in the interest of welfare of the minor son - Malhar.

4. The application is rejected.

(PRITHVIRAJ K. CHAVAN, J.)

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