Waman S/O Puraji Chavhan And ... vs Smt. Zamali Rajaram Chavhan And ...
2022 Latest Caselaw 5377 Bom

                                                                             920 SA-208-2022
                                               1

             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                    NAGPUR BENCH, NAGPUR.
                          SECOND APPEAL NO.208 OF 2022
             [Waman Puraji Chavhan and Ors. ..Vrs.. Zamali Rajaram Chavhan and
                                          Ors.]
_______________________________________________________________________________________
Office Notes, Office Memoranda of Coram,
appearances, Court's orders of directions        Court's or Judge's order and Registrar's orders.
                     Ms. S. S. Jadhav, Advocate for the Appellants.
                     Shri. P. R. Agrawal, Advocate for the Respondents.


                             CORAM : S. M. MODAK, J.

DATE : 14th JUNE, 2022.

. Heard learned Advocate for the appellants/original defendants.

2. There is possession decree passed by the First Appellate Court against these defendants. The plaintiffs have filed the caveat. Shri. P. R. Agrawal, learned Advocate seeks some time to take instructions to argue on admission.

3. Shri. P. R. Agrawal, learned Advocate waives notice for the Respondents.

4. Matter be kept after two weeks.

CIVIL APPLICATION NO. 619 OF 2022.

5. This stay application is tendered across the Bar. Office to number it.

6. Heard learned Advocate for the Appellants and learned Advocate for the Respondents.

7. There is a grievance that in purported exercise of the execution of a decree, the respondents have demolished some portion of the plinth from the suit land with the help of JCB. There are supporting documents in the form of complaint made to local Police Station.

920 SA-208-2022

The appellants clarified about exact construction on the suit land.

8. My attention is brought to paragraph no.21 of the Appellate Courts' judgment, wherein there is some reference about construction of plinth over portion of the land. The respondents not to take any steps in execution of decree till next date.

9. Matter be kept after two weeks.

                                              JUDGE


TAMBE
                    Digitally signed by
        ASHISH      ASHISH
        ASHOKRAO    ASHOKRAO TAMBE
                    Date: 2022.06.15
        TAMBE       12:15:17 +0530