Satara Zilla Madhyavarti ... vs Prathamik Shikshak Sahakari Bank ...
2022 Latest Caselaw 13151 Bom

                                                                 14.CRA.521,522.22.doc



               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                       CIVIL APPELLATE JURISDICTION

                    CIVIL REVISION APPLICATION NO. 521 OF 2022
                                       AND
                    CIVIL REVISION APPLICATION NO. 522 OF 2022


Satara Zilla Madhyavarti Sahakari
Grahak Sangh Maryadit, Satara & Anr.                ...     Applicants

           Versus

Prathmik Shikshak Sahakari Bank Ltd.
Satara & Ors.                                       ...     Respondents



Mr. V.S. Talkute for the Applicants.
Mr. Dilip Bodake for the Respondents.


                                   CORAM :     R.I. CHAGLA, J.
                                   DATED :    16th DECEMBER, 2022.


ORDER :

1 As per the joint request of the parties, the matter is stood

over to 11.01.2023. Earlier statement recorded in correspondence by the

learned Counsel for the Respondents that the Respondents will not take

steps towards execution of the impugned judgment and decree dated

08.04.2022 passed by the District Judge-2, Satara in Regular Civil Appeal

No.24 of 2019 as well as judgment and decree dated 05.12.2018 passed

Waghmare 1/2

14.CRA.521,522.22.doc

by the Civil Judge, Senior Division, Satara in Regular Civil Suit Nos.160 of

2004 and 161 of 2004, is continued.

2 The learned Advocate for the Applicants is permitted to give

the English translation of the Marathi documents which are relied upon.

Digitally signed by WAISHALI

(R.I. CHAGLA, J.) SUSHIL WAISHALI WAGHMARE SUSHIL Date:

                                                                                      WAGHMARE 2022.12.17
                                                                                                13:54:24
                                                                                                +0530




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