Mohammed Irshad Abdul Haque ... vs Mohammad Rizwan Abdul Kader
2021 Latest Caselaw 7876 Bom

                                                               3-CRA-77-2021.doc




          IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                        CIVIL APPELLATE JURISDICTION

              CIVIL REVISION APPLICATION NO.77 OF 2021


MOHAMMED IRSHAD ABDUL HAQUE                          )
ANSARI                                               )...APPLICANT

         V/s.

MOHAMMAD RIZWAN ABDUL KADER & ORS.)...RESPONDENTS

Mr.Pradeep Thorat, Advocate for the Applicant.

None for the Respondent.

                                   CORAM   :   V. G. BISHT, J.

                                   DATE    :   14th JUNE 2021

P.C. :



1                The learned counsel for the applicant submits that the

other side has been duly served and would file affidavit of service

on record. The learned counsel also submits that the Executing

Court had granted stay of two weeks which expired on 21 st April

2021. Because of the prevailing pandemic situation, this court

could not entertain his application for continuation of stay.

AVK                                                                       1/2





                                                              3-CRA-77-2021.doc




3             It appears that the learned Appellate Bench of the

Small Cause Court at Mumbai in Appeal No.6 of 2013 decided on

17th February 2020 upheld the judgment and decree dated 29 th

November 2012 passed by Small Causes Court in R.A.E. Suit

No.1049/1782 of 2000 by which both defendants (including the

present applicant) were asked to hand over vacant possession of

the suit premises to the plaintiffs along with relief of mesne

profits.

4 In view of above factual background, the impugned

judgment and order of possession with mesne profits is stayed till

7th July 2021.

5             Stand over to 5th July 2021.



                                             (V. G. BISHT, J.)




AVK                                                                     2/2