Narayan Janu Dhumal , Thr. C.A. Smt. ... vs Vithal Shankar Nalawade
2024 Latest Caselaw 844 Bom

Bombay High Court

Narayan Janu Dhumal , Thr. C.A. Smt. ... vs Vithal Shankar Nalawade on 12 January, 2024

                                                                    501.cra.29.2024.doc


            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                    CIVIL APPELLATE JURISDICTION

               CIVIL REVISION APPLICATION NO. 29 OF 2024

 Narayan Janu Dhumal ,
 Thr. C.a. Smt. Yashodabai
 Vishnu Sardesai                           ...Petitioner
       Versus
 Vithal Shankar Nalawade                   ...Respondent
              ____________________________________

 Mr. Jagdish Jayale for the Applicant.

                    ____________________________________

                               CORAM       : RAJESH S. PATIL, J.

                               DATED       : 12 JANUARY 2024
 P.C.:

1. This Civil Revision Application challenges impugned judgment of eviction passed by the Small Causes Court. By an order dated 14 December 2023 there was an protection granted to the Applicant till today.

2. The Interim protection granted tot he Applicant by the Bench of the Small Causes Court, by order dated 14 December 2023, is further extended till the next date of hearing.

3. Stand over to 27 January 2024.

4. In the meanwhile, Applicant will deposit a sum of Rs. 5,000/- along with arrears as interim compensation as directed by the Appellate Court of Small Causes by order dated 21 March 2022 till further orders of this Court.

(RAJESH S. PATIL, J.)

Amol D. Nawale