Nanded Municipal Council vs Bhagwan Ganoji More And Ors
2022 Latest Caselaw 9199 Bom

                                                                         994-CA-12916-22.odt




                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                           BENCH AT AURANGABAD

                      CIVIL APPLICATION NO. 12916 OF 2022
                                      IN
                        SECOND APPEAL NO. 485 OF 1995

Nanded Municipal Council, Nanded
Through it's Chief Officer                                 ..APPLICANT
      VERSUS
Bhagwan Ganoji More and Others                             ..RESPONDENTS

                                    ....
Mr. S.V.Kurundkar, Advocate h/f Mr. M.D.Narwadkar, Advocate for applicant
Mr. P.G. Godhamgaonkar, Advocate for respondent nos.2, 5, 22, 32, 40, 43
and 44
                                    ....

                                              CORAM : R.G. AVACHAT, J.

DATE : 13th SEPTEMBER, 2022

PER COURT :

1. This Court, vide order dated 29th April, 2004 allowed Civil

Application No. 7299 of 1995 in terms of prayer clause (B). Prayer clause (B)

reads thus :-

"(B) Pending hearing and final disposal of Second Appeal No. 485/1995 execution and operation of the judgment and decree passed by the learned Additional District Judge, Nanded dt.3/2/1995 in Regular Civil Appeal No.123/1987 so also the judgment and decree of the learned Jt.Civil Judge J.D. Nanded in R.C.S. No.774 of 1986 dt.2/4/1987 may kindly be stayed and suspended."

1 / 2

994-CA-12916-22.odt

2. Learned counsel agree to workout the appeal finally on 29 th

September, 2022. It is made clear that order dated 29 th April, 2004 is to

continue till next date.

3. Stand over to 29th September, 2022 at 02:30 p.m.

( R.G. AVACHAT, J. ) SSD

2 / 2