Sow. Kamal Raosaheb Shipalkar vs Shivaji Laxman Palaskar
2024 Latest Caselaw 2093 Bom

Bombay High Court

Sow. Kamal Raosaheb Shipalkar vs Shivaji Laxman Palaskar on 23 January, 2024

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                                                          ca9763.23.odt

       IN THE HIGH COURT OF JUDICATURE OF BOMBAY
                   BENCH AT AURANGABAD

               906 CIVIL APPLICATION NO. 9763 OF 2023
                         IN SAST/22117/2023

Sow. Kamal Raosaheb Shipalkar                            ....Applicant

VERSUS

Shivaji Laxman Palaskar                                  .....Respondent
.....
Amol Karbhari Gawali, Advocate for Applicant




                                CORAM : R. M. JOSHI, J.

DATE : 23rd JANUARY, 2024. PER COURT :

Findings recorded by the First Appellate Court are

apparently in ignorance of the judgment passed by this Court dated

30th August, 2022 in Writ Petition No. 11528/2021. In such

circumstances, case is made out by the appellant for stay of the

proceeding before the Trial Court pursuant to the order of remand by

the First Appellate Court. Hence, there would be interim relief in

terms of prayer clause 'B' till next date of hearing.

( R. M. JOSHI) Judge dyb

ca9763.23.odt

IN THE HIGH COURT OF JUDICATURE OF BOMBAY BENCH AT AURANGABAD

906 CIVIL APPLICATION NO. 9762 OF 2023 IN SAST/22117/2023

Sow. Kamal Raosaheb Shipalkar ....Applicant

VERSUS

Shivaji Laxman Palaskar .....Respondent .....

Amol Karbhari Gawali, Advocate for Applicant

CORAM : R. M. JOSHI, J. DATE : 23rd JANUARY, 2024. PER COURT :

Applicant/appellant to remove office objections within a

period of two weeks failing to which, the application shall stand

dismissed without reference to the Court. Steps be taken against

unserved respondents within aforesaid period.

( R. M. JOSHI) Judge dyb