Nimba Raghunath Pawar And Ors vs Indumati Adhik Pawar
2021 Latest Caselaw 15895 Bom

                          Osk                                                       22-SA-325-2021.odt



                                       IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                                                CIVIL APPELLATE JURISDICTION

                                              SECOND APPEAL NO. 325 OF 2021
                                                          WITH
                                           INTERIM APPLICATION NO. 2947 OF 2021

                          Nimba Raghunath Pawar & Ors.                     ... Appellants
                               V/s.
                          Indumati Adhik Pawar                             ... Respondent


                          Mr.Harshad Inamdar a/w. Mr.Shantibhushan Nirmal for Appellants.
                          Mr.J.D. Khairnar for Respondent.


                                                               CORAM : A.S. GADKARI, J.

DATE : 16th November 2021.

P.C. :

1. Leave to amend to annex Judgment and Order passed in Special Civil Suit No. 13 of 1997 dated 19th November 1999 and First Appeal No. 47 of 2000 dated 20th December 2011 is granted.

Appellants are also directed to annex photocopy of the Order passed by the Hon'ble Supreme Court in the present litigation.

Amendment be carried out within a period of two weeks from today in the record of Court and simultaneously in the copies served upon the learned Advocate for the Respondent.

2. Stand over to 7th December 2021.

3. It is made clear that, pendency of the present Appeal should not be construed as stay to the execution proceedings initiated by the Respondent.

           Digitally signed                                                [A.S. GADKARI, J.]
           by OMKAR
OMKAR      SHIVAHAR
SHIVAHAR   KUMBHAKARN
KUMBHAKARN Date:

           2021.11.17
           13:24:36 +0530