Shivaji Fakira Bhambare vs Dashrath Baburao Naik
2022 Latest Caselaw 12126 Bom

                                                                      909-IA-19891-2022.doc


                      Arjun


                              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                     CIVIL APPELLATE JURISDICTION

                                 INTERIM APPLICATION NO.19891 OF 2022
                                                 IN
                                     SECOND APPEAL NO.539 OF 2022
ARJUN
VITTHAL
KUDHEKAR
Digitally signed by
                      Mr. Shivaji Fakira Bhambare                 ...Applicant/
ARJUN VITTHAL
KUDHEKAR
                                                                   Appellant
Date: 2022.11.24
18:35:01 +0530
                              V/s.
                      Mr. Dashrath Baburao Naik                   ...Respondent


                      Ms. Sheetal Sabnis, for the Applicant/Appellant.
                      Mr. Suresh M. Sabrad, for the Respondent.

                                             CORAM : MADHAV J. JAMDAR, J.

DATE : 24th NOVEMBER, 2022

P.C.:

1. Heard Ms. Sheetal S. Sabnis, learned counsel appearing

for the Applicant.

2. In Interim Application by prayer clause (b) stay to the

execution of impugned judgment and decrees in Second

Appeal is sought.

3. This Court by order dated 26th November, 2019

although admitted the Appeal, specific order has been passed

of refusing interim relief.

909-IA-19891-2022.doc

4. Mr. Suresh Sabrad, learned counsel appearing for the

Respondent seeks time to file affidavit-in-reply. Let such

affidavit-in-reply be filed within a period of two weeks from

today.

5. Stand over to 15th December, 2022.

(MADHAV J. JAMDAR, J.)