Shri Sarvesh S/O Shymal Nayak And ... vs Mast. Shreelesh S/O Shymal Nayak
2021 Latest Caselaw 13009 Bom

sa.110.21                                                                                         1/1


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

                     Civil Application [CAO] No.551 of 2021
                                         in
                     Civil Application [CAS] No.286 of 2021
                                        IN
                         Second Appeal No.110 of 2021
                               Shri Sarvesh Shymal Nayak & others
                                               vs.
                                Mast. Shreelesh s/o Shymal Nayak
=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=
Office notes, Office Memoranda of
Coram, appearances, Court's orders                             Court's or Judge's Orders
or directions and Registrar's orders.
=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=


                           Shri G.M. Shitut, Advocate for the Applicant/Respondent.
                           Shri Vikrant Vishwarupe, Advocate for the Appellants.



                                            CORAM     :   S.M. MODAK, J.

DATE : 9th SEPTEMBER, 2021.

Already this Court has confirmed the order of interim stay to the execution of the judgment and decree. It was confirmed as per the order dated 23/06/2021. Now the respondent wants to review this order.

The appellants have filed reply to this application and tendered it in the Office Yesterday only. It will be processed in due course as per the S.O.P.

The civil application be kept for hearing on 29th September, 2021.

The appellants to file private paper-book till that time.

JUDGE *sandesh