Mr. Fakira Punja Landage vs Mr. Shankar Sukaji Landage And Ors
2024 Latest Caselaw 23830 Bom

Bombay High Court

Mr. Fakira Punja Landage vs Mr. Shankar Sukaji Landage And Ors on 13 August, 2024

   2024:BHC-AS:32907


                                                                             26-SA-257-2016.docx

                                      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
   rrpillai                                   CIVIL APPELLATE JURISDICTION
                                             SECOND APPEAL NO. 257 OF 2016
                                                          WITH
                                            CIVIL APPLICATION NO. 475 OF 2016

                           Mr. Fakira Punja Landage                             ... Appellant/Applicant
                                  Vs.
                           Mr. Shankar Sukaji Landage and Others              ... Respondents


                           None for the Appellant/Applicant.
                           Ms. Iqra Qureshi i/b. Mr. Suresh Sabrad for Respondent Nos. 1A, 1B
                           and 2.


                                                           CORAM : GAURI GODSE, J.

                                                           DATE :    13th AUGUST 2024
                           ORDER :

1. None for the applicant. Second Appeal is already admitted. Civil

Application No. 475 of 2016 is for stay of the impugned judgment and

decree. There is already an interim protection granted by recording

statement on behalf of the respondents that they shall not execute the

decree till the next date of hearing of the application.

2. By order dated 31st January 2018 rule is issued in the Civil

Application. Office remark indicates that respondents are served.

              Digitally
              signed by
              RAJESHWARI
RAJESHWARI    RAMESH
RAMESH        PILLAI
PILLAI        Date:

              10:58:39
              +0530


                                                   26-SA-257-2016.docx

3. Learned counsel appearing for respondent nos. 1A, 1B and 2

submits that she has no instructions to argue the Civil Application.

4. The Second Appeal is already admitted. Office remark indicates

that private paper book is also filed. Since there is already ad-interim

protection granted, the ad-interim protection already granted to

continue during the pendency of the Second Appeal.

5. Civil Application is disposed of in above terms.

[GAURI GODSE, J.]