Harminder Singh Tarlok Singh Suri vs Tarlok Suri (Dec.) Thr. Lrs. S. ...
2023 Latest Caselaw 11456 Bom

sg                                                              37.caf1666-19.doc


     IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                       CIVIL APPELLATE JURISDICTION

                     CIVIL APPLICATION NO.1666 OF 2019
                                     IN
                        FIRST APPEAL NO.1075 OF 2022
                                   WITH
                     CIVIL APPLICATION NO.1667 OF 2019
                                     IN
                        FIRST APPEAL NO.1075 OF 2022

     Smt. Aruna Sitaram Sansare
     @ Manisha Arvind Dige                     ...Appellant/Applicant
           vs.
     Mr. Navin Arjunbhai Jagani And Anr.       ...Respondents
                                       .....
     Mr. Ajay Joshi, a/w. Mr. Nitesh Bhutekar, for the Appellant.

     Ms. Priti S. Shah, for Respondents.
                                       .....

                         CORAM : NITIN B. SURYAWANSHI, J.

DATED : 7th NOVEMBER 2023

P. C. :

1. Learned Advocate for Appellant undertakes to file private paper-book and copy of the same to be served on Respondents. Learned Advocate for Appellant seeks stay of the impugned judgment and decree.

2. Learned Advocate for Respondents states that in the

sg 37.caf1666-19.doc

chamber summons in execution proceedings an application for bringing LRs of the deceased Original Plaintiffs is taken out and the same is pending for consideration.

3. Stand over to 8th January 2024.

[NITIN B. SURYAWANSHI, J.]

Signed by: Smita Gonsalves Designation: PS To Honourable Judge Date: 09/11/2023 17:52:56