Yashwant Anant Patil (Since Decd. ... vs Shri. Pandurang Dharma Madhavi ...
2021 Latest Caselaw 1592 Bom

                                                     18-sast-3890-20 @ ia-2666-20


              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                      CIVIL APPELLATE JURISDICTION

                    SECOND APPEAL (ST) NO. 3890 OF 2020
                                  WITH
                   INTERIM APPLICATION NO. 2666 OF 2020

 Yashwant Anant Patil (since deceased)
 through LRs. & Ors.                                  ..Appellants.
      Vs.
 Pandurang Dharma Madhavi (since deceased)
 through LRs & Ors.                                   ...Respondents

                                   ----

 Mr. R. S. Mirpury i/b. Joel J. Carlos, for the Appellants.
 Mr. Girish Godbole a/w. Mr. Vachan Bodke, Ms. Pinky Sharma i/b. V
 & M Legal, for the Respondent Nos.5(1) to 5(6), 7(1), 8 & 9.

                                   ----

                                  CORAM : C.V. BHADANG, J.

DATE : 22nd JANUARY 2021

P.C.

. At the request of learned counsel for the appellants, stand

over to 5/2/2021.

2. Mr. Godbole, the learned counsel for respondent Nos. 5(1) to

5(6), 7(1), 8 & 9 submits that there was earlier suit being Suit

No.1138/1986 which is decided, which would be relevant for

deciding the controversy in the appeal. He submits that the

Mamta Kale page 1 of 2

18-sast-3890-20 @ ia-2666-20

respondents shall circulate the judgments in the said suit and the

appeal arising therefrom, by next date.

3. Stand over to 5/2/2021.

C.V. BHADANG, J.

      Mamta Kale                                                 page 2 of 2