Ananda Bhimrao Shinde And Anr vs Dilip Balu Shinde And Ors
2022 Latest Caselaw 12907 Bom

           Digitally signed

PALLAVI
           by PALLAVI
           MAHENDRA
           WARGAONKAR
                                                                            28-ia-160-2021 in sa-20-2021.doc
MAHENDRA
WARGAONKAR Date:
           2022.12.13
           14:36:17
           +0530




                              Pallavi
                                             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                     CIVIL APPELLATE JURISDICTION

                                                  INTERIM APPLICATION NO.160 OF 2021
                                                                  IN
                                                     SECOND APPEAL NO.20 OF 2021

                                   Ananda Bhimrao Shinde and Anr.                   ... Applicants
                                          Versus
                                   Dilip Balu Shinde and Ors.                       ... Respondents

                                   Mr. Mahindra B. Deshmukh, for the Applicants/Appellants.

                                                     CORAM: MADHAV J. JAMDAR, J.

DATE : 12th DECEMBER, 2022

P.C.:

1. Heard Mr. Deshmukh, learned Advocate appearing for the

Applicants. The impugned judgment and decree of the learned first

appellate Court is dated 5th March 2020. The present second appeal

has been lodged on 31st December 2020. In view of Covid pandemic,

the Supreme Court has suspended the limitation period w.e.f. 15 th

March 2020 to 28th February 2022. In view of this, there is no delay

in filing the Second Appeal. Interim application is allowed and

disposed of.

(MADHAV J. JAMDAR, J.)