Shakir Hussain Qureshi And Anr vs Smt. Ratnaprabha Vitthal Bhosle ...
2022 Latest Caselaw 666 Bom

                                                         23.502.22 wp.doc

ISM
                IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                         CIVIL APPELLATE JURISDICTION

                      CIVIL WRIT PETITION NO. 502 OF 2022

      SHAKIR HUSSAIN QURESHI                       ....PETITIONERS
      AND ANR

              V/s.

      SMT. RATNAPRABHA VITTHAL BHOSLE              .....RESPONDENTS
      AND OTHERS

      Mr. P. S. Dani, Senior Advocate a/w Mr. Prashant P. Kulkarni for the
      Petitioners

                        CORAM :    NITIN W. SAMBRE, J.

                        DATE:      JANUARY 18, 2022.

      P.C.:

      1]      Mr. Dani, learned senior counsel appearing for the Petitiner-

Objector in execution proceedings being Execution Application No. 44

of 2010 submits that the amount as was directed towards

consideration was deposited on 30/08/2010 and not within period of

two months as was directed vide Judgment and Order dated

30/10/1998 passed by Civil Judge Senior Division, Panvel. So as to

substantiate the same, he would like to place on record appropriate

documents.

23.502.22 wp.doc

2] Accordingly, petition is adjourned to 16/02/2022.

[NITIN W. SAMBRE, J.]