Laxman Umaji Avhad vs Shantabai Kerba Ballal And Others
2022 Latest Caselaw 3977 Bom

                                                                   930 SA 244 19.odt

                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                            BENCH AT AURANGABAD

                          930 SECOND APPEAL NO.244 OF 2019
                          WITH CA/5312/2019 IN SA/244/2019

                          LAXMAN UMAJI AVHAD
                                  VERSUS
                  SHANTABAI KERBA BALLAL AND OTHERS
                                      ...
                  Advocate for Appellant : Mr. Maney V. M.
      Advocate for Respondents : Mr. Nitin Jagdale h/f Mr. V. D. Salunke.

                              CORAM          : MANGESH S. PATIL, J.

                              DATE           : 12.04.2022.


PER COURT :

Learned advocate Mr. Mane seeks time.

2 The other side objects on the ground that the execution has been stayed by the order dated 24.04.2019.

3. The suit was dismissed by the trial court but has been decreed by the lower appellate court by the judgment and order under challenge. Apparently, the lower appellate court has granted only couple of declarations and prima facie there is no question of any execution as such.

4. Stand over to 22.06.2022. Interim relief to continue till then.

(MANGESH S. PATIL, J.) mkd/-