Rajaram Appa Patil D./H vs 1. Shri Nitin Anandrao Patil And Ors
2024 Latest Caselaw 22689 Bom

Bombay High Court

Rajaram Appa Patil D./H vs 1. Shri Nitin Anandrao Patil And Ors on 5 August, 2024

Author: Sharmila U. Deshmukh

Bench: Sharmila U. Deshmukh

2024:BHC-AS:31203

                                                                           501-SA-484-13.doc


                            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                    CIVIL APPELLATE JURISDICTION

                                        SECOND APPEAL NO.484 OF 2013.

                Rajaram Appa Patil Since decd. Thr.
                Legal heirs Prabhakar @ Appasaheb Rajaram
                Patil and Ors.                                       ...Appellants.
                        Versus
                Nitin Anandrao Patil & Ors.                          ...Respondents.

                                                   WITH
                                        SECOND APPEAL NO.465 OF 2013.

                Anandrao Rajaram Patil and Ors.                      ...Appellants.
                        Versus
                Nitin Anandrao Patil & Ors.                          ...Respondents.

                                              ------------
                Mr. Drupad S. Patil for the appellant.
                Mr. Niranjan Bhavake for respondent.
                                              ------------

                                               Coram : Sharmila U. Deshmukh, J.

Date : 5th August, 2024.

P. C. :

1. Not on board. Mentioned, taken on production board.

2. Praecipe has been moved for extension of interim relief which

was granted by this Court while delivering the Judgment and order

dated 12th June 2024 dismissing both the appeals.

3. Learned counsel for the applicant submits that one SLP has

been filed however due to some technical reason second SLP could

rsk 1 of 2

501-SA-484-13.doc

not be filed and request is for extension of stay for further period of 6

weeks.

4. Request is vehemently opposed by learned counsel for the

respondents.

5. Considering that one appeal has already been filed and second

appeal could not be filed for technical reason, stay is extended for

further period of 2 weeks. It is made clear that no further extension

will be granted.

[Sharmila U. Deshmukh, J.]

rsk 2 of 2