Kaushalyabai Rama Gaikwad And ... vs Jairam Namdeo Gaikwad And Others
2022 Latest Caselaw 4416 Bom

                                                          938 SA 226 OF 2021.odt

                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                            BENCH AT AURANGABAD

                          938 SECOND APPEAL NO.226 OF 2021
                          WITH CA/5000/2021 IN SA/226/2021

              KAUSHALYABAI RAMA GAIKWAD AND ANOTHER
                                     VERSUS
                  JAIRAM NAMDEO GAIKWAD AND OTHERS
                                       ...
       Advocate for Appellants : Mr. Kuldeep Patil h/f Mr. Choudhary S.S.

                              CORAM         : MANGESH S. PATIL, J.

                              DATE          : 26.04.2022.


PER COURT :

         Heard.

2. The original defendant Nos. 1 and 2 have preferred this second appeal being aggrieved and dissatisfied by the rejection of their application for condonation of delay by the lower appellate court in preferring first appeal against the judgment and decree passed by the trial court.

3. Issue notice to the respondents, returnable on 05.07.2022.

4. Since, the executing court has issued possession warrant, there shall be stay to the execution of the decree till the next date.

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