Vitthal Mahadeo Mali vs Ananda Mahadeo Mali And Others
2023 Latest Caselaw 1773 Bom

                                                                      04-CA-413-2020.doc


                      Arjun


                              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                     CIVIL APPELLATE JURISDICTION

         Digitally
                                     CIVIL APPLICATION NO.413 OF 2020
         signed by
         ARJUN
         VITTHAL
                                                    IN
ARJUN
VITTHAL  KUDHEKAR
KUDHEKAR Date:
                                      SECOND APPEAL NO.468 OF 2020
         2023.02.22
         12:12:31
         +0530
                      Vitthal Mahadeo Mali                     ...Applicant

                      In the matter between

                      Vitthal Mahadeo Mali                     ...Appellant

                              V/s.
                      Ananda Mahadeo Mali & Ors.               ...Respondents

                                                WITH
                                CIVIL APPLICATION (ST) NO.34207 OF 2018
                                                  IN
                                     SECOND APPEAL NO.468 OF 2020

                      Vitthal Mahadeo Mali                     ...Applicant

                              V/s.
                      Ananda Mahadeo Mali & Ors.               ...Respondents

                      Mr. Sandeep S. Koregave, for the Applicant/Appellant.
                      Mr. Prajakt Arjunwadkar, for Respondent No.1.
                      Mr. Shashank C. Mangle, for Respondent Nos.2-A to 2-C &
                      3.

                                            CORAM : MADHAV J. JAMDAR, J.

DATE : 21st FEBRUARY, 2023

P.C.:

1. By separate order dated 21st February, 2023, the

Second Appeal is admitted on the substantial questions of

04-CA-413-2020.doc

law framed therein,

2. Issue notice to the Respondent, returnable on 21 st

March, 2023.

3. Mr. Arjunwadkar, learned counsel waives service on

behalf of Respondent No.1. Mr. Mangle, learned counsel

waives service on behalf of Respondent Nos.2-A to 2-C and 3.

4. Till the next date, although, partition proceedings may

continue as per Judgment and Decree of the learned Trial

Court, actual possession be not disturbed.

(MADHAV J. JAMDAR, J.)