Girish Uttamrao Kohok vs Ratan Hiraji Deora And Anr
2022 Latest Caselaw 3763 Bom

                                                                             38-SA-509-2020.doc




                              IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                                        CIVIL APPELLATE JURISDICTION

                                        SECOND APPEAL NO.509 OF 2020
                                                    WITH
                                     INTERIM APPLICATION NO.4151 OF 2019
                                                     IN
                                        SECOND APPEAL NO.509 OF 2020

                     GIRISH UTTAMRAO KOHOK                           )...APPELLANT

                              V/s.

                     RATAN HIRAJI DEORA AND ANR.                     )...RESPONDENTS


                     Mr.Milind Sathaye, Advocate for the Appellant.
                     Mr.Pramod Kathane, Advocate for Respondent No.1.
                     Mr.Prashant Prabhu, Advocate for Respondent No.2.

                                              CORAM       : BHARATI DANGRE, J.

DATE : 6th APRIL 2022

P.C. :

1 Heard the respective counsel for the appellant, respondent

no.1 and respondent no.2. They have concluded their arguments.

Closed for arguments.

        Digitally
        signed by
        ARTI
ARTI    VILAS
VILAS   KHATATE
KHATATE Date:        AVK                                                                1/2
        2022.04.08
        11:33:32
        +0530

38-SA-509-2020.doc

2 Since the appellant was protected by an interim order

dated 3rd February 2022, the said order shall remain in force till

pronouncement of the judgment.

(BHARATI DANGRE, J.)

AVK 2/2