Mr. Omprakash Chandrayya Basa And ... vs Mr. Nagesh Kishtayya Kasturi And ...
2023 Latest Caselaw 6290 Bom

                                                 39. CRA 517-22 @ IA 19963-22.odt


                       IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                            CIVIL APPELLATE JURISDICTION

                      CIVIL REVISION APPLICATION NO. 517 OF 2022
                                        WITH
                        INTERIM APPLICATION NO. 19963 OF 2022
                                          IN
                      CIVIL REVISION APPLICATION NO. 517 OF 2022

 Omprakash Chandrayya Basa and Ors.                     ... Applicants
        Vs.
 Nagesh Kishtayya Kasturi and Anr.                      ... Respondents
                                   -----

Mr. A. M. Ranpise with Ms. Bhairavi A. Ranpise for Applicants. Mr. T. V. Dahibawkar for Respondents No. 1 and 2.

-----

CORAM: ABHAY AHUJA J.

DATE : 3 JULY 2023 P.C. :

1. Pursuant to order dated 27th June, 2023, learned Counsel have

tendered across the bar payment plan dated 3 rd July, 2023 with respect to

the arrears as well as future rent, which is taken on record and marked 'X'

for the purposes of identification.

2. Accordingly, let the amounts be deposited in this Court in

accordance with the said schedule.

3. It is made clear the interim relief granted on 19 th January, 2023

staying the implementation, operation and execution of the judgment

Nikita Gadgil 1 of 2

39. CRA 517-22 @ IA 19963-22.odt

dated 3rd August, 2022 passed by the Appellate Bench of Small Causes

Court to continue till the final disposal of the Civil Revision Application,

subject to deposits as contained in the payments plan dated 3rd July, 2023.

4. The Interim Application No. 19963 of 2022 accordingly stands

disposed.

                                                     (ABHAY AHUJA, J.)




    Nikita Gadgil                                                                 2 of 2