Kalidas Narsingrao Biradar vs Amar Vitthalrao Biradar And Another
2024 Latest Caselaw 1673 Bom

Bombay High Court

Kalidas Narsingrao Biradar vs Amar Vitthalrao Biradar And Another on 19 January, 2024

           IN THE JUDICATURE OF HIGH COURT AT BOMBAY
                      BENCH AT AURANGABAD

               914 WRIT PETITION NO. 12969 OF 2023

                     KALIDAS NARSINGRAO BIRADAR
                                  VERSUS
              AMAR VITTHALRAO BIRADAR AND ANOTHER
                                     ...
         Advocate for the Petitioner : Mr. Tukaram Maruti Venjane
            Advocate for Respondent No.1 : Mr. P. .D Jarare
                                      ...

                                     CORAM : ARUN R. PEDNEKER, J.

Dated : January 19, 2024 PER COURT :-

1. The learned Advocate for the petitioner seeks time to take steps

in respect of the deceased respondent No.2.

2. The learned Advocate appearing on behalf of the respondent

No.1 submits that respondent No.1 is the Decree Holder whereas

respondents No.2 as well as the petitioner are Judgment Debtor.

3. List the matter for hearing on 16/02/2024 after fresh admission

matters.

4. In the interregnum, the petitioner to take steps to bring on

record legal heirs of deceased respondent No.2.

5. Interim relief, if any granted earlier, to continue till then.

( ARUN R. PEDNEKER, J. ) vj gawade/-.