Ambadas Vitthal Hajare vs Dattu Kisan Jadhav And Another
2022 Latest Caselaw 857 Bom

                                                             925 SA 32 OF 2022.odt

                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                            BENCH AT AURANGABAD

                           925 SECOND APPEAL NO.32 OF 2022
                           WITH CA/661/2022 IN SA/32/2022

                      AMBADAS VITTHAL HAJARE
                                 VERSUS
                  DATTU KISAN JADHAV AND ANOTHER
                                     ...
              Advocate for Appellant : Mr. Salunke Pradeep
 Advocate for Respondents : Mr. C.R. More h/f Mr. Vishalkumar S. Pardeshi.

                              CORAM          : MANGESH S. PATIL, J.

                              DATE           : 21.01.2022.


PER COURT :

The appellant is the original plaintiff seeking specific performance of agreement to sell an immovable property. The suit was decreed by the trial court but the judgment and decree has been reversed by the appellate Court by the judgment under challenge.

2. Issue notice to the respondents, returnable within six weeks. Mr. Pardeshi learned advocate appears for both the respondents. Mr. More learned advocate on his behalf seeks time.

3. During pendency of the appeal before the District Court, an interim relief was in operation till its decision restraining the respondents from creating any third party interest. Consequently, the same relief stands extended up to the next date.

(MANGESH S. PATIL, J.) mkd/-