Gajanan Mahadeo Potdar vs Govind Maruti Jare And Ors
2022 Latest Caselaw 3770 Bom

      IRESH SIDDHARAM   Digitally signed by IRESH
                        SIDDHARAM MASHAL
      MASHAL            Date: 2022.04.07 12:08:49 +0530




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ISM
                                   IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                                                          CIVIL APPELLATE JURISDICTION

                                                     CIVIL WRIT PETITION NO. 721 OF 2022

                GAJANAN MAHADEO POTDAR                                               ....PETITIONER

                           V/s.

                GOVIND MARUTI JARE AND ORS                                           .....RESPONDENTS

                Mr. Prathamesh B. Bhargude a/w Mr. Sumit Sonare for the Petitioner
                Mr. Dilip Bodake a/w Sharad T. Bhosale for Respondent no. 4


                                                          CORAM :   NITIN W. SAMBRE, J.

                                                          DATE:     APRIL 6, 2022.

                P.C.:

                1)          In view of Judgment in the matter of Thomson Press (India) Ltd.

V/s. Nanak Builders and Investors P. Ltd. & Ors. 1 so also in the

Judgment of Apex Court in the matter of Vidur Impex and Traders

Pvt. Ltd. and Ors. vs. Tosh Apartments Pvt. Ltd. and Ors 2. And the

Judgment of this Court in the matter of Sandeep Ramesh Solanki &

Others V/s. Sou. Shevanti Dadoba Nashte3, counsel for the Petitioner

submits that since the Respondent has purchased the property 1 AIR 2013 SC 2389 2 AIR 2012 SC 2925 3 2019 SCC OnLine Bom 1313

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during the operation of injunction, impleadment of Petitioner is

under cloud. As such, order of impleadment shall remain stayed until

further orders.

2) Matter to come up for consideration on 21/07/2022.

[NITIN W. SAMBRE, J.]