Manda Rohidas Koli vs Dinanath Dharmaji Worlikar Decd( ...
2021 Latest Caselaw 4468 Bom

                                                                   18-wpst-5919-21


             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                     CIVIL APPELLATE JURISDICTION

                     WRIT PETITION (ST) NO. 5919 OF 2021

 Manda Rohidas Koli                                     ..Petitioner
        V/s.
 Dinanath Dharmaji Worlikar (Decd)
 (Deleted) and Ors.                                     ..Respondents

                                     ----

 Mr. Pravin L. Singh a/w. Ms. Swati Turbhekar for the Petitioner.
 None for the Respondents.

                                     ----

                                   CORAM : C.V. BHADANG, J.

DATE : 10th MARCH 2021

P.C.

. Heard the learned counsel for the petitioner.

2. The affidavit of service is taken on record. None appears for

the respondents.

3. Issue notice to the respondents returnable on 6/4/2021.

Private notice is allowed in addition to the regular mode. Petitioner

to file affidavit of service by next date.

      Mamta Kale                                                     page 1 of 2




                                                                     18-wpst-5919-21

4. The petitioner points out that the Appellate Bench of the

Small Causes Court by an order dated 17/2/2021 has granted stay

of the execution, implementation and operation of the impugned

judgment till today.

5. In that view of the matter, there shall be ad-interim stay of the

impugned judgment and decree, till next date.

C.V. BHADANG, J.

      Mamta Kale                                                      page 2 of 2