Dwarkadas S/O Kanhaiyalal ... vs Gafar Adam Kasam
2022 Latest Caselaw 12956 Bom

Citation : 2022 Latest Caselaw 12956 Bom
Judgement Date : 13 December, 2022

Bombay High Court

Dwarkadas S/O Kanhaiyalal ... vs Gafar Adam Kasam on 13 December, 2022

Bench: V. G. Joshi

                                                                                                                1                                 1-W.P.No.3458.2022


                                       IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                 NAGPUR BENCH : NAGPUR

                                                          WRIT PETITION NO. 3458 OF 2022
                                                            Dwarkadas S/o Kanhaiyalal Agrawal
                                                                         ..VS..
                                                                   Gafar Adam Kasam
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          Office Notes, Office Memoranda of Coram,                                                                      Court's or Judge's orders
          appearances, Court's orders of directions
          and Registrar's orders
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                                                          Mr. Amol S. Deshpande, Advocate for petitioner.


                                                                        CORAM : VINAY JOSHI, J.

DATED : DECEMBER 13, 2022

Heard.

2. The eviction decree has been passed in favour of the petitioner - landlord vide judgment and order dated 18th September, 2019. The Respondent - tenant has filed Regular Civil Appeal No.30 of 2019 challenging the said decree. In said Appeal, the tenant applied for stay in terms of Order XLI Rule 5 of the Code of Civil Procedure. The appellate Court has granted stay to the execution of eviction decree with a rider to clear 40% arrears and pay Rs.2,000/- per month towards rent.

3. Issue notice to the respondent, returnable after three weeks.

JUDGE Digitally Signed By:KIRTAK BHIMRAO JANARDHAN Signing Date:13.12.2022 20:00 Kirtak