Pandharinath Bhaguji Ghadge ... vs Govinda Lakhu Sonawane
2022 Latest Caselaw 13552 Bom

           MAHENDRA
PALLAVI    WARGAONKAR
MAHENDRA
WARGAONKAR Date:
           2022.12.23
           17:56:38
           +0530




                                                                 923-cas-1089-2018 in sasat-18156-2018.doc
         Pallavi


                                        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                             CIVIL APPELLATE JURISDICTION

                                            CIVIL APPLICATION NO.1089 OF 2018
                                                            IN
                                          SECOND APPEAL (ST.) NO.18156 OF 2018


                        Pandharinath Bhaguji Ghadge (Gudhage)              ...Appellant/Applicant
                            Versus
                        Govinda Lakhu Sonawane                              ...Respondent


                        Mr. Vaibhav R. Gaikwad, for the Appellant/Applicant.
                        Mr. Tushar N. Sonawane, for the Respondent No.1.

                                                        CORAM : MADHAV J. JAMDAR, J.

DATED : 23rd DECEMBER 2022

P.C. :

1. Leave to amend prayer clause by adding prayer clause (a1) as

follows:-

"(a1) Pending hearing and final disposal of Appeal, this Hon'ble Court be pleased to stay effect, implementation and execution of impugned Judgment and order dated 1.3.2016 passed by the Ld. District Judge-2 Niphad in Regular Civil Appeal No.74 of 2009."

2. By a separate order dated 23rd December 2022, the Second

Appeal is admitted on the question of law framed therein.

3. Issue notice to the Respondents returnable on 10 th February

923-cas-1089-2018 in sasat-18156-2018.doc Pallavi

2023. Mr. Sonawane, learned counsel appearing for the Respondent

waives service and seeks time to file reply.

4. Till next date, ad-interim relief in terms of prayer clause (a1).

[MADHAV J. JAMDAR, J.]