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Balkrishan Parshuram Jinghare vs Smt. Parvati Mahadu Raikar
2022 Latest Caselaw 5450 Bom

Citation : 2022 Latest Caselaw 5450 Bom
Judgement Date : 15 June, 2022

Bombay High Court
Balkrishan Parshuram Jinghare vs Smt. Parvati Mahadu Raikar on 15 June, 2022
Bench: Anuja Prabhudessai
                                                                                                  SA 424 OF 2022




                            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                    CIVIL APPELLATE JURISDICTION

                                           SECOND APPEAL No. 424 OF 2022
                                                      WITH
                                         INTERIM APPLICATION 3670 OF 2022

                     Balkirshan Parshuram Jinghare                          ..Appellant
                                 v/s.
                     Smt. Parvati Mahadu Raikar                             ..Respondents


                     Mr. A. M. Kulkarni I/b Vaibhav R. Gaikwad for the Appellant.


                                                     CORAM : ANUJA PRABHUDESSAI, J.

DATED : 15th JUNE, 2022.

P.C.

1. The Appellant has challenged the Judgment and order dated 16th

October, 2019 passed by the Learned District Judge and the Judgment

dated 24th November, 2016 of the Trial Court. By the Impugned

Judgment dated 24th November, 2016 the Trial Court has directed the

Respondent to demolish the construction within two months.

2. Learned Counsel for the Appellant states that the decree is sought

to be executed and in the event stay is not granted the residential house

will be demolished even before the appeal is admitted.

3. Issue notice to the Respondents, returnable returnable on 29th June,

2022.

4. Parties to maintain status quo in respect of the subject structure till

the next date of hearing.

Amol P Jadhav                                                                                           1 of 2


                                                                                              SA 424 OF 2022



5. Leave granted to file compilation of documents.



                                                          (ANUJA PRABHUDESSAI, J.)




Amol P Jadhav                                                                                      2 of 2


 

 
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