Shrikant Ramchandra Inamdar vs Ashwini Sunil Bhat
2022 Latest Caselaw 9614 Bom

             Megha                                       22_ia_16569_2022.doc


                        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                CIVIL APPELLATE JURISDICTION

                           INTERIM APPLICATION NO.16569 OF 2022
                                            IN
                                FIRST APPEAL NO.740 OF 2022

               Shrikant Ramchandra Inamdar                      ...Applicant
                             Versus
               Ashwini Sunil Bhat                              ...Respondent
                                                  ...
             Mr. Saurabh Oka for the Applicant.
             None for the Respondent.


                                         CORAM: SMT. ANUJA PRABHUDESSAI, J.

DATED : 21ST SEPTEMBER, 2022.

P. C. :-

1. By this application the Applicant has sought to stay the

execution and implementation of the impugned Judgment and Award

dated 23/03/2022 passed by the learned 2 nd Joint Civil Judge, Senior

Division, Nashik in Civil Misc. Application No.66 of 2014.

2. By the impugned Judgment, the learned Judge has issued

succession certificate only in the name of the Respondent. It is not in

dispute that the Applicant is the brother of the Respondent. It appears

that the succession certification was issued in the name of the Digitally signed by MEGHA Respondent in view of the strained relationship between the Applicant MEGHA S PARAB S Date:

PARAB   2022.09.23
        17:22:08
        +0530





 Megha                                     22_ia_16569_2022.doc

and his mother-deceased Mandakini Inamdar.

3. Considering the above facts and circumstances, the

execution and implementation of the impugned Judgment is stayed till

the next date of hearing.

4. Issue notice to the Respondent, returnable on 19/10/2022.

Private service is permitted.

(SMT. ANUJA PRABHUDESSAI, J.)