Vilas Gajanan Burande vs Nandkumar Balaram Mayekar And Ors
2022 Latest Caselaw 4759 Bom

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         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                     CIVIL APPELLATE JURISDICTION
                     SECOND APPEAL NO.397 OF 2022
                                   WITH
                 INTERIM APPLICATION NO.2998 OF 2022


Vilas Gajanan Burande                      ..     Appellant

                       Versus

Nandkumar Balaram Mayekar & Ors.           ..     Respondents


                                   WITH
                     SECOND APPEAL NO.398 OF 2022
                                   WITH
                 INTERIM APPLICATION NO.3004 OF 2022


Vilas Gajanan Burande                      ..     Appellant

                       Versus

Nandkumar Balaram Mayekar & Ors.           ..     Respondents


                                       ...

Mr.Girish Godbole with Ms.Simeen Shaikh, Ms.Priyanka
Gharge and Ms.Anamika Singh i/b M/s.S.K.Srivastav & Co. for
the Appellant.
Mr.Pratap Patil for the Respondent Nos.1 to 3.
                              ...

                          CORAM: BHARATI DANGRE, J.

DATED : 04th MAY 2022

M.M.Salgaonkar

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P.C:-

1. Heard the learned counsel Mr.Godbole for the appellant.

2. Upon the notice being issued, the learned counsel Mr.Patil has put his appearance for the respondents and seeks some time.

3. The learned District Judge, Raigad, Alibag has stayed the execution and operation of the Judgment and Order dated 28/02/2022 for a period of 90 days or till fling of the Appeal, whichever event occurs earlier. Continuing the said order till the next date of hearing, re-notify to 27/06/2022.

4. The learned counsel for the appellant is permitted to place on record a compilation of documents, subject to the same being supplied to the other side.

( SMT. BHARATI DANGRE, J.)

M.M.Salgaonkar