Punjabai Jagannath Sagar vs Yamunabai Jagannath Sagar And ...
2021 Latest Caselaw 15896 Bom

                        Osk                                                       12-SA-360-2021.odt



                                     IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                                               CIVIL APPELLATE JURISDICTION

                                              SECOND APPEAL NO. 360 OF 2021

                        Punjabi Jagannath Sagar & Ors.                   ... Appellants
                             V/s.
                        Yamunabai Jagannath Sagar & Ors.                 ... Respondents


                        Mr.Balasaheb Deshmukh for Appellants.
                        Mr.Ajay Patil i/b. Mr.Sachin D. Kadam for Respondent Nos.1, 2, 4 to 6.


                                                             CORAM : A.S. GADKARI, J.

DATE : 16th November 2021.

P.C. :

1. Leave to amend to annex additional documents, which are already part of record before the Trial Court and/or First Appellate Court and on which the Appellants place reliance. Appellants are also granted leave to replace page Nos.33 to 52, which is a photocopy of Judgment and Order passed in Special Civil Suit No.118 of 1996, and provide a complete legible copy of the said Judgment and Order.

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

2. Stand over to 14th December 2021.

3. Ad-interim relief, granted by Order dated 1st November 2021, to continue till the next date.

           Digitally signed
           by OMKAR                                                      [A.S. GADKARI, J.]
OMKAR      SHIVAHAR
SHIVAHAR   KUMBHAKARN
KUMBHAKARN Date:
           2021.11.17                                                                                  1/1
           11:38:15 +0530