Mr. Naresh Mohanlal Mehta vs Mr. Raikar Jagdishchandr ...
2022 Latest Caselaw 6480 Bom

                                                                             25-IA-10357-2022.doc


                      Shailaja


                                         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                 CIVIL APPELLATE JURISDICTION
                                             INTERIM APPLICATION NO.10357 OF 2022
                                                              IN
                                            SECOND APPEAL [STAMP] NO.8711 OF 2022

                      Naresh Mohanlal Mehta                            ]     Applicant

                      IN THE MATTER BETWEEN:

                      Naresh Mohanlal Mehta                            ]     Appellant
                            Vs.
                      Rairkar Jagdishchandra Viswanath                 ]
                      (deceased, hence through Legal Heirs;)           ]
                      Pushpalata Jagdishchandra Rairkar                ]
                      and others.                                      ]     Respondents
                                                      .....

                      Mr. Drupad S. Patil i/b Balasaheb G. Ligade, for Appellant.
                      Mr. Sanjeev J. Rairkar, for Respondents.
                                                        .....

                                                           CORAM : PRITHVIRAJ K. CHAVAN, J.

DATED : 11th JULY, 2022.

P.C.

1. Issue notice to the respondents returnable on 25th July, 2022.

2. Mr. Rairkar, waives service on behalf of respondents.

3. Learned Counsel for the appellant undertakes to serve copies of the relevant documents to the learned Counsel for the respondents during course of the day. Statement is accepted.

Digitally signed by SHAILAJA SHAILAJA SHRIKANT SHRIKANT HALKUDE HALKUDE Date: 2022.07.13 14:41:22 +0530 1 of 2 25-IA-10357-2022.doc

4. Learned Counsel for the respondents seeks two weeks time to file reply to the application (Interim Application No.10354 of 2022) seeking interim stay to the execution of the impugned judgment and decree passed by District Judge-4, Pune.

5. Stand over to 25th July, 2022 to enable learned Counsel for the respondents to file reply to Interim Application No.10354 of 2022.

[PRITHVIRAJ K. CHAVAN, J.]

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