Jamdar Mohammed Sultan vs Karamshi Monshi Since Dec Thr ...
2021 Latest Caselaw 15795 Bom

                             Tandale                                                              11-WP-7631-2021.odt



                                         IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                                                   CIVIL APPELLATE JURISDICTION

                                                  WRIT PETITION NO. 7631 OF 2021

                             Jamdar Mohammed Sultan                                      ... Petitioner
                                   V/s.
                             Karamshi Monshi
                             Since deceased through Lrs.
                             1(a) Nutan Karamshi Dedhia and Anr.                         ... Respondents


                             Ms. Eventa A. Gonsalves a/w Mr.Reyden L.Gonsalves, Advocate for Petitioner.


                                                                  CORAM : A.S. GADKARI, J.

DATE : 15th November, 2021.

P.C. :

1. Heard learned counsel for the Petitioner.

2. Admit.

3. Interim relief in terms of prayer Clause (b).

4. It is further made clear that, during the pendency of Petition, the

Petitioner/original Plaintiff shall not execute the Judgment and Decree dated

26th March, 2014 passed in R.A.E. Suit No.94/162 of 2001 against the

Respondents.

[A.S. GADKARI, J.]

Digitally signed by MANOJ R MANOJ R TANDALE TANDALE Date:

2021.11.16 14:46:25 +0530