Hindurao Maruti Patil (Deceased ... vs Suman Bajirao Patil And Ors
2021 Latest Caselaw 8393 Bom

                                                                       17-sa-st-3321-21.doc


                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                      CIVIL APPELLATE JURISDICTION

                      SECOND APPEAL (ST) NO. 3321 OF 2021

      Hindurao Maruti Patil (deceased)
      through Lrs. Rangrao H. Patil
      & Ors.                                                   ..Appellants

                     v/s.

      Suman Bajirao Patil and Ors.                    ..Respondents


      Mr. S.H.Bohra for the Appellants.
      Mr. Chetan Patil for the Respondent.

                                CORAM : ANUJA PRABHUDESSAI, J.

DATED : JUNE 23, 2021.

P.C.

1. By the impugned judgment dated 16.12.2019 the learned

District Judge No.3, Kolhapur has allowed the appeal filed by the

Respondent-Plaintiff and has directed the Appellant-Defendant to

hand over vacant possession of the property no. 1017 CS No.2952

Village Kodoli, Taluka Panhala, District Kolhapur, to the

Respondent-Plaintiff within six months from the date of the

decree. Learned Counsel for the Appellant states that the

execution application has been filed and the notices are already

issued. He apprehends that the impugned judgment and decree

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17-sa-st-3321-21.doc

would be executed during the pendency of this second appeal.

2. Shri Patil, learned Counsel for the Respondent-Plaintiff states

that he will not proceed with the execution application till the

date of admission.

3. Stand over to 22.07.2021 for admission.

                                      (ANUJA PRABHUDESSAI, J.)




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