Prashant S/O Pralhadrao Muley vs Rita W/O Vinay Mohabey And Others
2021 Latest Caselaw 14641 Bom

Order                                                                               24 sa st 9979-2021
                                                   1

                   IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                             NAGPUR BENCH, NAGPUR.

                        CIVIL APPLICATION (CAS) NO.579/2021 IN
                           SECOND APPEAL ST. NO.9979/2021
                                    Prashant s/o Pralhadrao Muley
                                                  Vs.
                                 Rita w/o Vinay Mohabey and others.
Office notes, Office Memoranda of
Coram, appearances, Court's orders                         Court's or Judge's Orders
or directions and Registrar's orders.

                                         Shri P.S. Tiwari, Advocate for petitioner.
                                         Shri D.N. Mehta, Advocate for respondent no.1

                                         CORAM : S.M. MODAK, J.

DATE : OCTOBER 06, 2021.

Heard both the sides. There is office objection about the limitation of 117 days. There is a pursis Stamp No.01/2021 filed by the appellant. Read that pursis. The First Appellate Court delivered the judgment on 09/12/2020. The period of second appeal expired on 25/03/2021. At that time the order passed by the Hon'ble Supreme Court in suo motu writ petition thereby extending the period of limitation was in force. In view of that the office is directed to register the appeal. This be presumed that the appeal is filed in time.

Matter be kept on 20/10/2021 for hearing on admission. The execution of decree so as to hand over the possession was stayed by this Court on 08/09/2021. It be continued till the hearing of admission will be over.

JUDGE

R.S. Sahare