Shri. Jyotiram Shankar Shirke And ... vs Smt. Mangal Sharad Nimbalkar
2023 Latest Caselaw 11470 Bom

P.H. Jayani                                              501 SA612.2023.doc

               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                       CIVIL APPELLATE JURISDICTION

                           SECOND APPEAL NO. 612 OF 2023

Jyotiram Shankar Shirke                                 .... Appellants
           v/s.
Mangal Sharad Nimbalkar                                 .... Respondent


Mr. Machhindra Patil i/b. Mr. Vijay Garad for the Appellants.

                                    CORAM: SMT. ANUJA PRABHUDESSAI, J.

DATED : 07th NOVEMBER, 2023.

P. C. :-

. Not on board. Upon being mentioned, taken on board.

2. By order dated 30/10/2023, this Court had stayed execution of

the impugned judgment subject to the Appellants depositing an amount

of Rs.3,30,000/- before this Court within one week.

3. Learned counsel for the Appellants seeks extension of time to

deposit the amount. He states that Rs.1,00,000/- will be deposited

before this Court today and that the balance amount will be deposited

within two weeks.

4. By way of final opportunity, time to deposit the balance amount is

extended by two weeks.

P.H. Jayani 501 SA612.2023.doc

5. Interim relief, if any, to continue till the next date.

6. Stand over to 28/11/2023.

(SMT. ANUJA PRABHUDESSAI, J.)