Shri. Ashok Maruti Ringe & Ors vs Sau. Sangita Umesh Rigne & Ors
2021 Latest Caselaw 4326 Bom

                                                                               10-1-ia-2161-2019 in sast-28253-2019


                                         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                 CIVIL APPELLATE JURISDICTION

                                               INTERIM APPLICATION NO.2161 OF 2019
                                                               IN
                                               SECOND APPEAL (ST) NO.28253 OF 2019

                            Mr..Ashok Maruti Ringe & Ors.                              ..Applicants
                                        Vs.
                            Sau.Sagita Umesh Ringe & Ors.                              ..Respondents
                                                          ----
                            Mr.Sukand Kulkarni a/w Mr.Abhjeet A. Devkhile for the Applicants.
                                                          ----
         Digitally signed
                                                        CORAM : C.V. BHADANG, J.

Nilam by Nilam Kamble

Kamble Date: 2021.03.09 15:32:51 +0530 DATE : 09th MARCH 2021

P.C.:

1. Leave to amend the prayer clause is granted. Necessary

amendment to be carried out forthwith.

2. Heard learned counsel for the applicants.

3. Issue notice to the respondents, returnable on 06th April

2021.

4. Private notice is allowed in addition to the regular

mode.

5. There shall be ad-interim stay of the impugned

judgment and decree till next date.

C.V. BHADANG, J.

                                 N.S. Kamble                                                         page 1 of 1