Citation : 2022 Latest Caselaw 13104 Bom
Judgement Date : 15 December, 2022
1.CRA.425.22.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
CIVIL REVISION APPLICATION NO. 425 OF 2022
M/s Baldava and Company & Ors. ... Applicants
Versus
Irappa s/o. Chanmmallappa Patil
(since deceased) through LRs.
Vimal Irappa Patil & Ors. ... Respondents
Mr. Ashutosh Kulkarni i/b Akshay Kulkarni for the Applicants.
Mr. A.B. Tajane for the Respondents.
CORAM : R.I. CHAGLA, J.
DATED : 15th DECEMBER, 2022.
ORDER :
1 The Civil Revision Application was circulated for today. The
lower Court has granted stay of the impugned judgment and order till
23.09.2022 by order dated 03.09.2022. The execution proceedings are
placed for tomorrow and impugned judgment and order likely to be
executed.
2 The learned Counsel appearing for the Respondents states
that execution proceedings will be adjourned to a date after the Civil
Revision Application being placed. The statement is accepted.
Waghmare 1/2
1.CRA.425.22.doc
3 Accordingly, Civil Revision Application shall be placed on
06.01.2023, high on board.
Digitally
signed by
WAISHALI
WAISHALI SUSHIL
SUSHIL WAGHMARE
WAGHMARE Date:
(R.I. CHAGLA, J.)
2022.12.15
17:59:24
+0530
Waghmare 2/2
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