Dilip Shamrao Kusale vs Balaso Ramchandra Kusale
2022 Latest Caselaw 6584 Bom

                                                                        8(ii)IA-2177-22inSA-299-2022.doc


                        Chitra Sonawane


                                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY
           Digitally
                                          CIVIL APPELLATE JURISDICTION
           signed by
           CHITRA
CHITRA     SANJAY
SANJAY
SONAWANE
           SONAWANE
           Date:
                                          INTERIM APPLICATION NO.2177/2022
           2022.07.14
           11:08:23
           +0530
                                                         IN
                                             SECOND APPEAL NO.299/2022

                        Dilip S. Kusale             ....    Appellant.
                                    Vs.
                        Balaso R. Kusale            ...   Respondent.

                                                             .....

                        Mr.Yuvraj P. Narvankar, Advocate for Appellant/applicant.
                        None for respondent.

                                                          CORAM : PRITHVIRAJ K. CHAVAN, J.

DATED : 12th JULY, 2022.

P.C.

1. Leave to amend cause title of the application. Amendment to be carried out forthwith.

2. Heard Mr. Narvankar, for the applicant. Perused the impugned Judgments of both the Courts below.

3. Apprehension of the learned Counsel that there is likelihood of creating third party interest qua the suit property, appears to be well founded. As such, there shall be ad-interim relief in terms of prayer clause (d).

4. It is made clear that the ad-interim relief as above, will be operative till 25.7.2022.

[PRITHVIRAJ K. CHAVAN, J.]

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