Shri.Narayan Bhagwan Angane vs Shri.Mohan Baburao Deshpande And ...
2022 Latest Caselaw 3979 Bom

                                   1/1                      19 CAF 2721-18.doc


     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                     CIVIL APPELLATE JURISDICTION
           CIVIL APPLICATION NO. 2721 OF 2018
                           IN
              FIRST APPEAL NO.251 OF 2018
Narayan Bhagwan Angane             .. Appellant
                          Versus
Mohan Baburao Deshpande & ors                  ..     Respondent
                              ...
Mr.Vishal Kanade with Akshay Puranik, Amol Bavare and
Vrushali Pokharna i/b Pragnya Legal for the appellant.
Mr.C.G. Gavnekar with Mohit Dalvi for respondent no.7.
Mr.Rakesh Bhatkar for respondent nos.10 and 11.

                            CORAM: BHARATI DANGRE, J.

DATED : 12th APRIL, 2022 P.C:-

1 Admit. Learned AGP appear for respondent no.2 and waive service.

2 Notice be issued to the other respondents, intimating them about the admission of the Appeal.

3 Call for Record and Proceedings.

4 Civil Application No.2721/2018 seek stay to the impugned judgment. The learned AGP, who is representing the contesting respondent nos.1 and 2 shall file his reply to the said application within a period of six weeks from today.

( SMT. BHARATI DANGRE, J.)

Tilak