Purushottam S/O Madhukar ... vs Nagendr As/O Murlidhar ...
2021 Latest Caselaw 1488 Bom

                                                                         9-1-ia-4-2021 in sast-24880-2019




                                      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                              CIVIL APPELLATE JURISDICTION

                                                 INTERIM APPLICATION NO.4 OF 2021
                                                                IN
                                               SECOND APPEAL (ST) NO.24880 OF 2019

                            Purushottam S/o Madhukar Kshirsagar
                            & Anr.                                          ..Applicants
                                 V/s.
                            Nagendra S/o Murlidhar Kshirsagar               ..Respondent
                                                          ----
         Digitally signed
                            Mr.Bhooshan Walimbe i/b Mr.Priyal G. Sarda for the Applicants.
Nilam    by Nilam Kamble
                                                          ----
Kamble   Date: 2021.01.21

                                                                CORAM : C.V. BHADANG, J.

17:27:47 +0530

DATE : 21st JANUARY 2021

P.C.

1. This is an application for stay of the impugned

judgment and decree for eviction passed against the

appellants/applicants. The learned counsel for the applicants points

out that the executing Court has issued a possession warrant on 25 th

February 2020. However, on account of the subsequent suspension

of the physical Court working of the Courts and orders regarding

general stay of delivery of possession, the said order has not yet

been executed.

N.S. Kamble page 1 of 2 9-1-ia-4-2021 in sast-24880-2019

2. Issue notice to the respondent, returnable on 4th March

2021.

3. Notice by R.P.A.D./Speed Post/Courier/Email/ private

service and by other permissible mode is allowed.

4. The applicants to file affidavit of service by the next

date.

5. There shall be ad-interim stay to the delivery of the

possession only, if not, already delivered till next date.

C.V. BHADANG, J.

     N.S. Kamble                                                                page 2 of 2