Gurpreet Singh Tarsen Singh ... vs Smt. Pranita Purushottam ...
2023 Latest Caselaw 9735 Bom

                                                                1                                       2 fa509.23.odt


                                      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                : NAGPUR BENCH : NAGPUR.

                                                  FIRST APPEAL NO. 509 OF 2023
                                           GURPREET SINGH TARSEEN SINGH RANDHAVA
                                                           VERSUS
                                      SMT. PRANITA PURUSHOTTAM WAGHMARE AND OTHERS
                   -------------------------------------------------------------------------------------------------------
                   Office Notes, Office Memoranda of                         Court's or Judge's Order
                   Coram, appearances, Court's Orders
                   or directions and Registrar's order
                   -------------------------------------------------------------------------------------------------------
                                             Mr. Karan Bhende, Advocate for the appellant.

                                                      CORAM : G. A. SANAP, J.

DATE : SEPTEMBER 15, 2023.

1. Learned advocate Mr. Anil A. Dhawas appearing for the appellant seeking discharge because the appellant has engaged Mr. Karan Bhende, Advocate.

2. In view of this, Mr. A.A.Dhawas, learned advocate is discharged.

3. Heard Mr. Karan Bhende, learned advocate for the appellant.

4. Issue notice to the respondents, returnable within twelve weeks.

Civil Application (CAF) No. 2672 of 2023

1. Heard Mr. Karan Bhende, learned advocate for the applicant/appellant.

2. This is an application for grant of stay.

3. Subject to the appellant depositing entire amount of compensation, there shall be stay to the impugned judgment and award dated 29.06.2021. The compensation be deposited within eight weeks from today in this Court.

4. The application is allowed and disposed of.

JUDGE Signed by: DIWALE Diwale Designation: PS To Honourable Judge Date: 15/09/2023 19:57:48