Kushal Auto Pvt. Ltd., Through Its ... vs Trushal @ Khushal S/O Dilip ...
2021 Latest Caselaw 8211 Bom

fa 1206.19.                                                                                                    1/2


                      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                NAGPUR BENCH, NAGPUR

                                        First Appeal No.1206/2019
                                    Khushal Auto V Trushal and others
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Office notes, Office Memoranda of
Coram, appearances, Court's orders                               Court's or Judge's Orders
or directions and Registrar's orders.
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                 Shri T.D. Mandlekar , Adv for appellant.
                 Shri Pande, Adv for resp. no1.

                 CORAM : S.M. MODAK, J.

DATE : 21st JUNE, 2021.

Hearing was conducted through Video Conferencing and the learned Counsel agreed that the audio and visual quality was proper.

2. Learned Advocate Shri Pande for the deceased respondent and learned Advocate Shri Mandlekar for the appellant.

3. Shri Pande Advocate brought to my notice pursis bearing Stamp No.138/2020 about death of respondent no.1 and Civil Application (F) No.917/2020. It is for vacation of ad-interim stay granted by the Court and for issuing direction to the appellant to deposit decretal amount.

4. Learned Advocate Shri Mandlekar for the appellant, seeks time because his colleague is not available due to personal difficulty.

5. After perusing the record it also reveals that this Court has stayed the impugned judgment as per the order

fa 1206.19. 2/2

dated 02-07-2019 and it was extended until further order as per the order dated 06-03-2020. It seems that only respondent no.4 was only heard. Learned Advocate for the deceased respondent to serve the copy of pursis along with death certificate to learned Advocate for the appellant through email. The respondent no.1 expired on 28-10-2019. What will be the effect will be considered later on.

6. Matter is kept on 30-06-2021.

7. On that day, this Court will hear the pending applications and will pass appropriate orders.

JUDGE Deshmukh