Kalgonda Mhadgonda Patil (Polse) vs Bhauso Mhadgonda Patil (Polse) ...
2022 Latest Caselaw 2724 Bom

                                 1/1                          12-a CAS-24-19.doc


         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                     CIVIL APPELLATE JURISDICTION
                    CIVIL APPLICATION NO.24 OF 2019
                                       IN
                      SECOND APPEAL NO.17 OF 2019


Kalgonda Mhadgonda Patil (Polse)                 ..     Applicant

                       Versus

Bhauso Mhadgonda Patil (Polse) &                 ..     Respondents
Ors.
                        ...


Mr.N.J.Patil i/b Mr.Amey N. Patil for the Applicant.
Mr.Prashant D. Patil for the Respondent Nos.1 to 3.
                               ...

                          CORAM: BHARATI DANGRE, J.

DATED : 21st MARCH, 2022

P.C:-

1. By the present application, the appellant/applicant seeks stay of the impugned judgment. The learned counsel for the respondents states that he shall fle his response to the said application within a period of two weeks.

2. Re-notify to 12/04/2022.

( SMT. BHARATI DANGRE, J.)

M.M.Salgaonkar