Sou. Sarika Pandurang Kavale vs Pandurang Dattatraya Kavale And ...
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                                                                      18-ia-383-2019.doc
Sonali


                          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                               CIVIL APPELLATE JURISDICTION


                             INTERIM APPLICATION NO.383 OF 2019
                                            IN
                                SECOND APPEAL NO.158 OF 2022

         Sou. Sarika Pandurang Kavale                                  ...Applicant
             Versus
         Pandurang Dattatraya Kavale & Anr.                            ...Respondents


         Mr.Vaibhav R. Gaikwad, for the Applicant.

         Mr. Pandit Kasar, i/b. Mr. Rohit Mangsule, for Respondent No1.

         Mr. Sachindra B. Shetye, learned Mediator.


                                          CORAM : MADHAV J. JAMDAR, J.

DATED : 24th APRIL 2023

P.C. :

1. Heard Mr. Gaikwad, learned counsel appearing for the

Applicant and Mr. Kasar, learned counsel appearing for

Respondent No.1.

2. The Second Appeal is already admitted by order dated

29th March 2022 passed by learned Single Judge. As the

Second Appeal is admitted, the Interim Application is disposed

of in terms of prayer clause (a). Thus, the execution, operation

18-ia-383-2019.doc Sonali

and implementation of judgment and decree dated 18th July

2019 passed by learned District Judge-1, Kolhapur in Regular

Civil Appeal No.58 of 2015 shall remain stayed till the hearing

of the Second Appeal.

[MADHAV J. JAMDAR, J.]