Smt. Sushila Jaki Wad vs Sau. Sukhvindarkaur ...
2021 Latest Caselaw 8104 Bom

                                                             15-CRA-12-2021.DOC




          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                  CIVIL APPELLATE JURISDICTION

           CIVIL REVISION APPLICATION NO. 12 OF 2021


 Smt.Sushila Jaki Wad & Anr.                                    ...Applicants

       Versus
 Sau. Sukhvindarkaur Bhupendrasing Garcha                       ...Respondent

                                        ......

 Mr.Shriram S. Kulkarni for the Applicants.
 None for the Respondent.
                              ......


                               CORAM:         V.G.BISHT, J.

                               DATE:          18th JUNE 2021
PC:-

1. The learned Counsel for the applicants submits that the

Executing Court has placed the matter on board on 30 th June,

2021.

2. In the meantime, issue notice to the respondent,

returnable on 6th July, 2021. Applicants are permitted to serve

the respondent by private notice i.e. by registered

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15-CRA-12-2021.DOC

A.D./courier/hand delivery and shall file affidavit of service

before the next date.

3. The execution and implementation of the impugned

judgment and decree of the trial Court shall remain stayed till

the appearance of respondent.

                                          (V.G.BISHT, J. )




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