Vaishali Darshak Ghegadmal vs Taibai Santosh Ghegadmal
2023 Latest Caselaw 5694 Bom

                                                       4-347-2012-FA=.doc

Uday S. Jagtap


         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                 CIVIL APPELLATE JURISDICTION

                      FIRST APPEAL NO. 347 OF 2012
                                 WITH
                   CIVIL APPLICATION NO. 2061 OF 2012
                                   IN
                      FIRST APPEAL NO. 347 OF 2012

 Vaishali Darshak Ghegadmal                           .. Appellant

          Vs.

Taibai Santosh Ghegadmal                              .. Respondent

                                      .....
None for the appellant
Mr. Viplav Khobragade a/w Mr. Gulabrao W. Awasarmol for the
respondent
                              .....

                               CORAM : PRITHVIRAJ K. CHAVAN, J.

DATED : 16th JUNE, 2023 P.C.

1. Heard learned Counsel for the respondent.

2. On 19th September 2014, this Court has passed the following

order :-

" By this civil application, the applicant seeks stay of operation as well as implementation of judgment and decree passed by the trial Court on 06/01/2012.

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4-347-2012-FA=.doc

2. By separate order passed by this Court, the first appeal has been already admitted by order dated 25/11/2013. There was already an injunction order in favour of the appellant before the trial Court which is continued by this Court by an order dated 25/11/2013 which order has to be continued till disposal of the first appeal.

3. Civil application is made absolute in terms of prayer clause (a). No order as to costs. In view of the fact that one of the party is 80 years old, office is directed to place the first appeal No.347 of 2012 on board under the caption of "High Court Expedited Matters (Senior Citizens)"."

3. Learned Counsel for the respondent submits that the

respondent is 91 years old, who has been removed from the suit flat

by the appellant despite there being an order of status-quo granted

by the trial Court and continued by this Court till date.

4. Since the matter has already been expedited under the

category of "Senior Citizens", list the same on the final hearing

board in the week commencing from 10th July, 2023.

5. Learned Counsel for the respondent shall give notice to the

learned Counsel for the appellant.

(PRITHVIRAJ K. CHAVAN, J.)

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