Prakash S/O Santramji ... vs Smt. Kiran Wd/O Devendra Purohit ...
2021 Latest Caselaw 14006 Bom

sa.110.20                                                                                         1/1


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

                       Civil Application [CAS] No.282 of 2020
                                          in
                           Second Appeal No.110 of 2020
                        Prakash S/o Santramji Gyanchandani & another
                                              vs.
                          Smt. Kiran Wd/o Devendra Purohit & others
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Office notes, Office Memoranda of
Coram, appearances, Court's orders                             Court's or Judge's Orders
or directions and Registrar's orders.
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            Shri Y.G. Tatwadi, Advocate for the Applicants/Appellants.
            Shri M.R. Joharapurkar, Advocate for Respondent Nos.1 to 4.

                           CORAM             :   S.M. MODAK, J.

DATE : 28th SEPTEMBER, 2021.

Heard both the sides.

This Court has already framed one substantial question of law on 06/03/2020. Yet the matter is not admitted. This Court has also granted stay to the judgment passed by the first appellate Court. By the said judgment, the defendants were restrained from disturbing the possession of the plaintiff over the suit property.

The grievance of the respondents is that, on one hand the appellants is pursuing the appeal, whereas on the other hand, there is an agreement executed by them with the sons of the appellants.

The learned Advocate for the appellants seeks some time to go through the record and proceedings, which are received by this Court.

The matter be kept on 8 th October, 2021 for hearing on admission and on stay application.

JUDGE *sandesh