Shri. Pandurang Dhondiram Sutar ... vs Smt. Bebi Miraso Mulla And Ors
2022 Latest Caselaw 12618 Bom

                                                                  8-2-FA-1613-2016.doc

Sharayu Khot.
                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          CIVIL APPELLATE JURISDICTION

                               FIRST APPEAL NO.1613 OF 2016


      Shri Ashok Pandurang Sutar & Anr.                     ...Appellants

                Versus

      Smt. Bebi Miraso Mulla & Ors.                         ...Respondents

                                         ----------
      Ashok M. Misal for Appellants.
      Mr. Om Latpate with Kanchan Phatak i/b. Sarwadnya Kadtane for the
      Respondent Nos.1 to 4.
      Mr. Kuldeep U. Nikam for Respondent No. 5.
      Mrs. Anjali R. Shiledar Baxi for Respondent No.6.
                                         ----------

                                         CORAM : R.I. CHAGLA J

                                          DATE        : 05 December 2022

      ORDER :

1. Heard.

2. Admit.

3. Call for record and proceedings.

8-2-FA-1613-2016.doc

4. Printing is dispensed with.

5. Paper book shall be filed within a period of two months

from the date of this order.

6. The hearing of the First Appeal is expedited.

7. In view of admission of the Appeal, there shall be

interim stay of operation and execution of the impugned judgment

and order till hearing and disposal of the First Appeal.

[R.I. CHAGLA J.]