Shri.Somnath Pandurang Balwade vs Ganesh S/O Subhdrabai Badale And Others
2024 Latest Caselaw 3066 Bom

Bombay High Court

Shri.Somnath Pandurang Balwade vs Ganesh S/O Subhdrabai Badale And Others on 1 February, 2024

Author: Madhav J. Jamdar

Bench: Madhav J. Jamdar

Anand




                    IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                           CIVIL APPELLATE JURISDICTION

                              SECOND APPEAL NO. 349 OF 2018
                                          WITH
                             CIVIL APPLICATION NO. 248 OF 2018
                                            IN
                              SECOND APPEAL NO. 349 OF 2018
                                          WITH
                              SECOND APPEAL NO. 617 OF 2022
                                          WITH
                             CIVIL APPLICATION NO. 247 OF 2018
                                            IN
                              SECOND APPEAL NO. 617 OF 2022
                                          WITH
                          INTERIM APPLICATION NO. 17948 OF 2022
                                            IN
                              SECOND APPEAL NO. 617 OF 2022

         Somnath Pandurang Balwade                                          .Appellant/
                                                                             Applicant
                       Versus

         Ganesh S/o. Subhdrabai Badale & ors.                               .Respondents

         Mr. Abhijit Kulkarni, Advocate, for the Appellant/Applicant
         Mr. H. M. Inamdar, Advocate, for Respondent No. 1
         ____________________________________________________________

                                   CORAM: MADHAV J. JAMDAR, J.

DATE: 01.02.2024 P. C.

1. These Second Appeals were heard fnalll on

19.08.2023 and reserved for Judgment.

2. Mr. Abhijit Kulkarni, learned counsel appearing for

the Appellant/Applicant states that the matters were lastll

Anand

placed on 19.08.2023, however, on that date, ad-interim relief

was directed to be continued, but not refected in the order. He

submitted that throughout the same has been continued.

3. Both the learned counsel request to place the matters

before the regular Court.

4. Accordingll, the aforesaid matters be placed before

the Regular Court.

5. Ad-interim relief to continue for a period of two

weeks.

[MADHAV J. JAMDAR, J.]