Syed Tahoroddin Syed Gaus ... vs Syed Shafiyoddin Sayed ...
2021 Latest Caselaw 15066 Bom

                                                                           941.WP.11498.21.odt


                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                            BENCH AT AURANGABAD

                            WRIT PETITION NO.11498 OF 2021

                SYED TAHORODDIN SYED GAUS MOHIYODDIN
                                VERSUS
           SYED SHAFIYODDIN SAYED BASHIRODDIN AND ANOTHER

                                           ...
                     Advocate for Petitioner : Mr. V.V. Bhavthankar
                                           ...

                                    CORAM     :   MANGESH S. PATIL, J.

                                    DATE      :   14.10.2021

PER COURT :

                 Heard.

2. The petitioner is a decree holder awaiting the fruits of the

decree which has reached finality. The respondents who are the judgment

debtors have filed Writ Petition No.4009/2019 aggrieved by the order

passed by the Executing Court in a proceeding under Section 47 read with

Order XXI Rule 97 of the Code of Civil Procedure. Even though no ad-

interim relief has been granted in the Writ Petition, on a request by the

respondent herein by moving Application (Exhibit-66), the Judge of the

Executing Court has stayed the execution indefinitely.

3. Issue notice to the respondents, returnable on 23.12.2021. Till

then operation of the impugned order shall stand stayed.

(MANGESH S. PATIL, J.)

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