Mrs.Rutuja Adhik Khanolkar vs Mr.Satish Tukaram Sawant And ...
2022 Latest Caselaw 6483 Bom

                                                                           9-SA-372-2019.doc


                    Shailaja


                                     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                             CIVIL APPELLATE JURISDICTION
                                            SECOND APPEAL NO.372 OF 2019
                                                          A/W
                                          CIVIL APPLICATION NO.1574 OF 2018
                                                           IN
                                            SECOND APPEAL NO.372 OF 2019


                    Rutuja Adhik Khanolkar           ]               Appellant
                          Vs.
                    Satish Tukaram Sawant and others ]               Respondents

                                                           .....

                    Mr. Sandesh D. Patil i/b Ms. Anusha Pravin Amin, for Appellant.

                    Mr. Rohan Kaiche i/b Mr. Sachin Pawar, for Respondents.

                                                           .....

                                                        CORAM : PRITHVIRAJ K. CHAVAN, J.

DATED : 11th JULY, 2022.

P.C.

1. Having heard learned Counsel for the appellant for some time

on the question of substantial question of law, Mr. Kaiche, learned

Counsel for the respondents submits that papers have been

misplaced. He, therefore, requests for some time so that he can

obtain copies from the learned Counsel appearing for the appellant.

2. At the request of Mr. Kaiche, stand over to 25th July, 2022.

Digitally signed by SHAILAJA SHAILAJA SHRIKANT SHRIKANT HALKUDE HALKUDE Date: 2022.07.12 17:47:20 +0530 1 of 2 9-SA-372-2019.doc

3. Implementation and execution of the impugned judgment and

decree of the trial Court was stayed by the First Appellate Court on

30th November, 2018 which was subsequently extended by this Court

on 11th December, 2018, inter alia, directing the parties to maintain

status quo qua the suit flat. The said order shall continue to operate

till the next date.

[PRITHVIRAJ K. CHAVAN, J.]

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