Harishchandra Shautan Dhobi ... vs The State Of Maharashtra ...
2022 Latest Caselaw 12540 Bom

                                      P5-IA (L) 30038.2022 IN FA (L) 30037.2022.doc


K.S. Jadhav
             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                     CIVIL APPELLATE JURISDICTION


                 INTERIM APPLICATION (L) NO. 30038 OF 2022
                                     IN
                    FIRST APPEAL (ST.) NO. 30037 OF 2022


    Harishchandra Dhobi                          ...Appellants
    Through his L.R.
    Rajmani H. Dhobi and Ors.

                  Versus

    State of Maharashtra and Ors.                ...Respondents

                                  ----------
    Mr. O.R. Tiwari, Advocate for Appellants.
                                  ----------

                                  CORAM        : R.I. CHAGLA, J.

                                  DATE         : 2nd DECEMBER, 2022.
    ORDER :

1. Matter mentioned. Not on Board, taken on Board.

2. The learned Advocate appearing for the Appellant has

sought extension of the interim relief which had been in

operation from 11th January, 2007 till the disposal of the suit

and thereafter it has been extended by order dated 7th

P5-IA (L) 30038.2022 IN FA (L) 30037.2022.doc

November, 2022 which is the date of the impugned Judgment

and Decree for a period of 4 weeks, as the suit is dismissed and

which period is expiring tomorrow.

3. In that view of the matter, the interim relief which has

been in operation since 11th January, 2007, is continued till

19th December, 2022.

4. The First Appeal shall be listed on that day.

[R.I. CHAGLA, J.]