Vaijanath Ganeshrao Deshmukh And ... vs Vilas Laxmanrao Deshmukh And ...
2021 Latest Caselaw 15684 Bom

                                                             927 WP 12196 21.odt

                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                            BENCH AT AURANGABAD

                         927 WRIT PETITION NO.12196 OF 2021

               VAIJANATH GANESHRAO DESHMUKH AND ANOTHER
                                      VERSUS
                  VILAS LAXMANRAO DESHMUKH AND OTHERS
                                         ...
                  Advocate for Petitioners : Mr. Kadam Vishant P.

                              CORAM         : MANGESH S. PATIL, J.

                              DATE          : 29.10.2021.


PER COURT :

The petitioners are the decree holders of a decree for perpetual injunction restraining the respondents/Judgment debtors from obstructing their possession over the suit property. They are aggrieved by the order passed by the Executing Court on an application filed by the respondents/ judgment debtors directing appointment of a Court Commissioner.

2. Issue notice to the respondents, returnable on 17.12.2021. Till then further proceeding in the execution shall stand stayed.

(MANGESH S. PATIL, J.)

mkd/-