Sou. Mohini Sandip Suryawanshi vs Shri. Sandip Nivrutti ...
2023 Latest Caselaw 2160 Bom

                                                                             50-mca478-2022.doc


                      AGK
                            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                    CIVIL APPELLATE JURISDICTION

                       MISCELLANEOUS CIVIL APPLICATION NO.478 OF 2022


ATUL
         Digitally
         signed by
         ATUL
         GANESH
                      Mohini Sandip Suryawanshi                      ... Applicant
                                 V/s.
GANESH   KULKARNI
KULKARNI Date:
         2023.03.04
         13:13:02



                      Sandip Nivrutti Suryawanshi                    ... Respondent
         +0530




                      Mr. Parmeshwar A. Bhise for the applicant.
                      Mr. Anand Patil for the respondent.



                                                    CORAM : AMIT BORKAR, J.

                                                    DATED      : MARCH 3, 2023
                      P.C.:

1. According to the learned advocate for the respondent, the proceedings before the Civil Judge Senior Division, Ratnagiri is fixed for judgment. According to the learned advocate for the applicant, the proceeding is fixed for arguments.

2. Parties to file affidavit giving exact status of the proceedings and the purpose of fixing the proceedings for arguments.

3. Stand over to 17th March 2023.

4. Ad-interim relief granted earlier to continue till next date.

(AMIT BORKAR, J.)