Vinod S/O Wasudeo Bhimte vs Sau. Seema W/O Vinod Bhimte
2023 Latest Caselaw 7542 Bom

                                              1                                23-CAO-119-23.odt


                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
                            NAGPUR BENCH, NAGPUR.
                            CIVIL APPLICATION (CAO) NO. 119 OF 2022
                                               IN
                              FAMILY COURT APPEAL NO. 11 OF 2022
                                  VINOD S/O WASUDEO BHIMTE
                                              Vrs.
                                 SOU. SEEMA W/O VINOD BHIMTE
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 Office Notes, Office Memoranda of                             Court's or Judge's Order
 Coram, appearances, Court's Orders
 or directions and Registrar's order
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                           Shri Kaustubh Kadasne, Advocate for applicant.
                           Shri P. D. Ganvir, Advocate for respondent-sole.

                                                    CORAM: VINAY JOSHI AND
                                                           VALMIKI SA MENEZES, JJ.

DATE : 27/07/2023.

1. Heard.

2. This is an application seeking stay to the execution of the impugned Judgment and decree of the restitution.

3. The other side though filed short reply, however, seeks time to file detailed reply and make submissions on this application.

4. Stand over to 17/08/2023.

5. Till next date, the Trial Court shall not proceed with the case.

[VALMIKI SA MENEZES, J.] [VINAY JOSHI, J.] Choulwar