M/S Ghatge Patil Transport ... vs Shridhar Tukaram Khade ...
2022 Latest Caselaw 13407 Bom

                                                              10-CRA-574-22.doc

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

                    CIVIL REVISION APPLICATION NO. 574 OF 2022


      M/s Ghatge Patil Transport Limited                    ...Applicant

              Versus

      Shridhar Tukaram Khade                                ...Respondent
                                        ----------
      Mr. Yuvraj Narvankar for the Applicant.
                                        ----------
                                    CORAM :     R.I. CHAGLA J
                                    DATE  :     21ST DECEMBER, 2022
      ORDER :

1. By the Civil Revision Application, the impugned

judgment and order of the Principal District Judge, Sangli in Regular

Civil Appeal No. 159 of 2010 dated 29 th September 2022 has been

challenged. The urgency for circulating the matter was that by order

dated 29th September 2022 the Principal District Judge, Sangli has

stayed the execution of decree till the Appeal period is over. The stay

is expiring on 29th December 2022. Accordingly, continuation of the

stay of execution of the decree has been sought.

2. The learned Counsel for the Applicant states that the

10-CRA-574-22.doc

Respondents have been served with the Civil Revision Application by

notice dated 14th December, 2022 which has been received by the

Respondent on 18th December 2022. He undertakes to file Affidavit of

service on or before the next date. The court's notice is still to be

issued.

3. Issue notice to the Respondent, returnable on 18 th

January 2023.

4. The stay of the execution of the decree granted by the

Principal District Judge, Sangli on 29th September 2022 which is till

Appeal period is over, shall be continued till the next date.

5. Stand over to 18th January 2023.

[R.I. CHAGLA J.]