Vinod Lalji Nandu And 3 Ors vs Mohammad Imtiaz Yunus Khan And 2 ...
2022 Latest Caselaw 8250 Bom

                                                                          16-IA-2296-2021.doc

         Digitally
         signed by
         GANESH
GANESH   SUBHASH
SUBHASH LOKHANDE                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
LOKHANDE Date:
         2022.08.25
         19:23:15
         +0530
                                        ORDINARY ORIGINAL CIVIL JURISDICTION

                                         INTERIM APPLICATION NO. 2296 OF 2021
                                                             WITH
                                         INTERIM APPLICATION NO. 2752 OF 2022

                      Vinod Lalji Nandu & Ors.                         .. Applicants/
                                                                 Decree Holders/Org. Plaintiffs
                                Vs.
                      Mohammad Imtiaz Yunus Khan & Ors.                .. Judgment Debtors/
                                                                       Org. Defendants
                               And
                      Yasmin Mohammad Imtiaz Khan & Ors.               .. Respondents


                      Gargi Bhagwat a/w. Yohan Mehta i/b. Divekar Bhagwat & Co. for the
                      Applicants.
                      Aseem Naphade a/w. Disha Shetty for Respondent Nos. 1 & 2.



                                                           CORAM:- B. P. COLABAWALLA,J.

DATE :- 23rd AUGUST, 2022.

P. C.:

1. The parties are trying to settle the dispute inter-se between

them. Mr.Naphade, the learned counsel appearing on behalf of

Respondent Nos. 1 & 2, has stated that in the interregnum and pending

the settlement, the 1st Respondent shall not encumber, part with

Ganesh Lokhande page 1 of 2 16-IA-2296-2021.doc

possession and/or create any third party right, title or interest in the

piece and parcel of the land admeasuring 8 gunthas equivalent to 798

sq.mtrs. or thereabout bearing Survey No. 8A Hissa No. 25,

corresponding C.T.S. No. 276 situated at Village Marol, Taluka Andheri,

Mumbai Suburban District. The said statement is accepted as an

undertaking given to the Court.

2. Place the above matter on 20th September, 2022 under the

caption for "Settlement".

3. This order will be digitally signed by the Personal Assistant

of this Court. All concerned will act on production by fax or email of a

digitally signed copy of this order.

                                            ( B. P. COLABAWALLA, J. )




Ganesh Lokhande                                                    page 2 of 2