Shri. Pandurang Dyanu Jadhav Decd ... vs Smt. Vatslabai Raghunath Patil ...
2021 Latest Caselaw 15784 Bom

                                                                             10-IA 947-21 in wp 6720-00.doc


Prajakta Vartak
                                      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                              CIVIL APPELLATE JURISDICTION
                                          INTERIM APPLICATION NO.947 OF 2021
                                                          IN
                                             WRIT PETITION NO.6720 OF 2000
            Shri. Pandurang Dyanu Jadhav (decd.)
            through LHRS Sarjerao P. Jadhav (decd.)
            through LHRS Dhanaji S. Jadhav & Ors.                     ...Applicants/Org.Petitioners
            In the matter of
            Shri. Pandurang Dyanu Jadhav (decd.)
            through LHRS Sarjerao P. Jadhav (decd.)
            through LHRS Dhanaji S. Jadhav & Ors.                           ...Org.Petitioners
                   V/s.
            Smt. Vatslabai Raghunath Patil & Ors.                           ...Respondents
                                                              -----



            Mr. Tejpal Ingale with Mr. Nikhil Pawar for Applicants.
            Mr.Bhushan Walimbe for Respondent No.1.
            Ms. Vaishali Nimbalkar, AGP for State/Respondent Nos.3 & 4.
                                                              -----




                                                        CORAM :       G. S. KULKARNI, J.

                                                        DATE :        NOVEMBER 15, 2021
            PC :

1. The writ petition is already admitted and is pending final hearing. In the meantime, admittedly, there is a civil suit (Regular Civil Suit No.422 of 1999) filed between the parties before the Court of learned Civil Judge, Junior Division, Islampur. The prayer of the applicants in this application is that the suit has now proceeded and judgment is likely to be delivered and hence the suit pending before the Civil Judge, Junior Division, Islampur be stayed. The suit is of the year 1999 and it ought to proceed, however, subject to rights and contentions of the parties which they would assert in the present petition.

2. Needless to observe that the parties would have to abide by the order passed by this Court in the present proceedings.

3. The interim application is disposed of in the above terms. No costs.

(G. S. KULKARNI, J.) Digitally signed by PRAJAKTA PRAJAKTA SAGAR SAGAR VARTAK VARTAK Date:

2021.11.15

16:56:28 +0530