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Uttam Gopal Bhapkar And Ors vs Pandurang Gopal Bhapkar And Ors
2022 Latest Caselaw 1758 Bom

Citation : 2022 Latest Caselaw 1758 Bom
Judgement Date : 21 February, 2022

Bombay High Court
Uttam Gopal Bhapkar And Ors vs Pandurang Gopal Bhapkar And Ors on 21 February, 2022
Bench: Virendrasingh Gyansingh Bisht
                                                                  10-SAST-2699-2021.DOC

TRUPTI
SADANAND
BAMNE
                           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
Digitally signed by
TRUPTI SADANAND                    CIVIL APPELLATE JURISDICTION
BAMNE
Date: 2022.02.22
00:09:13 +0530
                                SECOND APPEAL (ST) NO. 2699 OF 2021
                                               WITH
                                 INTERIM APPLICATION NO. 54 OF 2022
                                               WITH
                                 INTERIM APPLICATION NO. 55 OF 2022
                                                 IN
                                SECOND APPEAL (ST.) NO. 2699 OF 2021

                      Uttam Gopal Bhapkar and Ors.               ...Appellants

                               Versus

                      Pandurang Gopal Bhapkar and Ors.           ...Respondents

                                                 ......
                      Mr.Chaitanya Nikte for the Appellants.
                      None for the Respondents.
                                                 ......
                                           CORAM:         V.G.BISHT, J.
                                           DATE:          21st February, 2022
                      PC:-

                      1.       Learned   counsel   for   the   appellants   makes    a

statement that the Executing Court has kept the matter

on 22nd February, 2022 for handing over possession of the

suit property. Statement accepted.

2. Since the appeal impugns the judgment and order of

partition decree, which is upheld by learned District Judge,

same is stayed to the extent of handing over possession

Trupti 1/2 10-SAST-2699-2021.DOC

of plaintifss share in the suit land till the next date.

3. Issue notice to the respondents, returnable on 14th

March, 2022.



                                          (V.G.BISHT, J. )




Trupti                                                             2/2
 

 
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