Smt. Sneha Shankar Katariya And ... vs Subhash Tipanna Nelge And Others
2023 Latest Caselaw 4180 Bom

Citation : 2023 Latest Caselaw 4180 Bom
Judgement Date : 25 April, 2023

Bombay High Court

Smt. Sneha Shankar Katariya And ... vs Subhash Tipanna Nelge And Others on 25 April, 2023

Bench: N. J. Jamadar

            Digitally signed
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        SHARAD
SHARAD PHADKE
PHADKE Date: 2023.04.27
            11:11:53 +0530


                                                                                      26 ao 1003 of 2022.doc

                        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                CIVIL APPELLATE JURISDICTION
                             APPEAL FROM ORDER NO.1003 OF 2022
                                            WITH
                            INTERIM APPLICATION NO.19274 OF 2022

Sneha Shankar Katariya and Ors.                                  ...     Appellants
      versus
Subhash Tipanna Nelge and Ors.                                   ...   Respondents

Dr. Abhinav Chandrachud i/by Mr. Pavan Patil for Appellants.
Mr. Surel Shah with Mr. Jagdish G. Aradwad (Reddy), Mr. Siddhant Deshpande for
Respondent No.1.
Mr. Girish Godbole, Senior Advocate i/by Mr. Shivraj Patne, Ms. Deepashikha
Godbole for Respondent Nos.32 to 69

                                     CORAM:        N.J.JAMADAR, J.

                                     DATE :        25 APRIL 2023

P.C.

1. Heard the learned Counsel for the parties.

2. Pursuant to the order passed by this Court on 18 April 2023, Respondent

No.1 has filed an Affidavit. Respondent No.1 affirms that the power of attorney

referred to in the order dated 2 March 2023 is filed in Regular Summary Suit No.1175

of 2005. Respondent No.1 has applied for the certified copy of the said power of

attorney and copy is yet to be issued. A certified copy of the judgment in Special

Summary Suit No.1175 of 2005 dated 29 August 2011 is annexed to the Affidavit.

3. The learned Counsel for the Appellants seeks time to take instructions

as regards the averments in the affidavit filed on behalf of Respondent No.1.

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                                                                          26 ao 1003 of 2022.doc

4.                List on 28 April 2023.

5. Ad-interim relief granted earlier shall continue to operate till the next

date.




                                                                    ( N.J.JAMADAR, J. )




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