Shri. Gajanan Pandurang Warange vs Smt. Niru @ Niranjana Amrutlal ...
2022 Latest Caselaw 12219 Bom

                                                                17-CRA 513.2022.doc

K.S. Jadhav
             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                     CIVIL APPELLATE JURISDICTION


                CIVIL REVISION APPLICATION NO. 513 OF 2022


    Gajanan Pandurang Warange                                   ...Applicant

            Versus

    Smt. Niru @ Niranjana Amrutlal Haria & Ors.                 ...Respondents
                              ----------
    D.S. Mhaispurkar a/w H.S. Pawaskar, Advocate for Applicant.
    Rajendra Haridas a/w Neel Gala, Advocate for Respondent Nos.1
    to 7.
                                         ----------
                                  CORAM : R.I. CHAGLA, J.

                                  DATE       : 28th NOVEMBER, 2022.
    ORDER :

1. The learned Advocate appearing for the Respondent Nos. 1

to 7 states that the Civil Revision Application has just been

served on the Respondent Nos. 1 to 7 and he undertakes to file

Vakalatnama within a period of two weeks from today. Further,

Respondent No.8 has expired.

2. In that view of the matter, the Civil Revision Application

shall be placed on 19th December 2022.

17-CRA 513.2022.doc

3. An order was passed by the Small Causes Court at Mumbai

(Bandra Branch) dated 19th September, 2022 on the Appellant's

Application for stay of the impugned Judgment and Order dated

19th September, 2022. By the said order the Court has

considering the reasons and grounds of challenge granted a stay

against the order of possession for a initial period of four weeks

and which has thereafter continued by order dated 17 th October

2022 for a period of six weeks which expires today. Accordingly,

stay granted against the order of possession by the lower Court,

is continued till next date.

4. The Applicant is granted leave to amend the Civil

Revision Application by deleting the name of Respondent No.8

who has expired and correction shall be carried out within a

period of two weeks from the date of this order.

5. Further, leave is granted to the Applicant to amend prayer

Clause (d) at paragraph 32 of the Civil Revision Application by

adding words "be stayed" at the end of said prayer clause. This

amendment shall also be carried out within a period of two

17-CRA 513.2022.doc

weeks from the date of this order.

6. Re-verification is dispensed with.

7. Place the Civil Revision Application on 19 th December

2022.

[R.I. CHAGLA, J.]