Mr.Mahesh R. Sharma vs Terrance Joseph Gudinho And ...
2022 Latest Caselaw 10681 Bom

                       (906)-SA-143-21.doc.


                               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                       CIVIL APPELLATE JURISDICTION

          Digitally
          signed by
                                       SECOND APPEAL NO.143 OF 2021
          BALAJI
BALAJI    GOVINDRAO
GOVINDRAO PANCHAL
                                                    WITH
PANCHAL   Date:
          2022.10.14
          09:56:05
          +0530
                                      CIVIL APPLICATION NO.261 OF 2019
                                                    WITH
                                   INTERIM APPLICATION NO.17252 OF 2022

                       Mr. Mahesh R. Sharma                                  ..Appellant
                            Versus
                       Terrance Joseph Gudinho & Ors.                        ..Respondents

                       Mr. R. D. Soni a/w Sawresh Shedge & Uma Sharma i/by Dharam &
                       Co., for the Appellant.
                       Mr. A. J. Almeida, for the Respondent Nos.1 & 2.

                                                   CORAM : NITIN W. SAMBRE, J.

DATE : 13th OCTOBER, 2022

P.C.

1. Counsel for the respondents/decree-holders informs that the decree passed in Suit No.1337 of 1996 is already executed and the possession of the suit property is already received.

2. Mr. R. D. Soni, counsel appearing for the appellant/judgment debtor submits that the execution proceedings are still pending at the behest of respondents/decree-holders, as it is claimed by the decree-holders that the decree is not satisfied to its entirety as only part possession is received.

BGP. 1 of 2 (906)-SA-143-21.doc.

3. In view of rival claims, counsel for the decree-holders submits that the decree is not entirely satisfied and he shall be placing on record an affidavit to that effect by 11th November, 2022.

4. In view of above, adjourned to 15th November, 2022.

5. Ad-interim order already granted to continue till then.

                                         [NITIN W. SAMBRE, J.]




BGP.                                                        2 of 2