Laxmanrao Marutirao ... vs Jadhavji Jethabhai Balaji ...
2023 Latest Caselaw 222 Bom

                                                         Sr.501.SA.354.2021.doc


 Harish


          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                 CIVIL APPELLATE JURISDICTION

                      SECOND APPEAL NO. 354 OF 2021
 Laxmanrao Marutirao Tamhane
 Deceased through his legal heirs
 Shankar Laxmanrao Tamhane                               ...Appellant

          V/s.

 Jadhavji Jethabhai Balaji Sanatorium Trust,
 Public Trust through its Trustees & Ors.    ...Respondents


 Mr. Adnik Kadam i/b Rahul Kadam, for the Appellant.
 Mr. B. K. Raje, for the Respondents.

                               CORAM : MADHAV J. JAMDAR, J.

DATE : 6th JANUARY, 2023

P.C.:

1. This matter is moved at the instance of the Appellant

seeking extention of time to pay cost of Rs. 15,000/- to the

Respondent-Trust. Accordingly, the time granted by clause

no. (vi) of paragraph no. 5 is extended by further two weeks.

2. By order dated 16th December, 2022, the First

Appeallate Court is requested to dispose of the Appeal

challenging Judgment and Decree dated 26th September,

2011 passed in Regular Civil Suit No. 351 of 1998 on or

Sr.501.SA.354.2021.doc

before 31st July, 2023. The Appellant as well as the

Respondents to appear before the learned First Appellate

Court on 30th January, 2023 for fxing the schedule of

hearing of the First Appeal. Both the parties to produce copy

of this Order as well as Order dated 16 th December, 2022

before the First Appellate Court.

3. The Order dated 16th December, 2022 is modifed in

above terms.

(MADHAV J. JAMDAR, J.)