Usha Shrikrishna Bhide And Ors vs Vinaya Vilas Bhagwat
2024 Latest Caselaw 7000 Bom

Bombay High Court

Usha Shrikrishna Bhide And Ors vs Vinaya Vilas Bhagwat on 4 March, 2024

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                                                                     46 - WP 1116 OF 2024.doc



           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                         CIVIL APPELLATE JURISDICTION
                       WRIT PETITION NO. 1116 OF 2024

Usha Shrikrishna Bhide & Ors.                                    ..... Petitioners

          VERSUS

Vinaya Vilas Bhagwat                                             ..... Respondent

Mr. Rohit D. Joshi for the Petitioners.

                                            CORAM: RAJESH S. PATIL, J.

                                             DATE      : 4 MARCH, 2024

P.C. :-

This petition is filed by the landlord challenging an order

passed in execution application thereby challenging the

application of the landlord/decree holder for issuance of the

possession of warrant against the judgment debtor.

2. Issue notice to the respondent returnable on 25 March,

2024.

3. In addition to the Court notice, the petitioners are directed

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46 - WP 1116 OF 2024.doc

to serve the respondents by private notice, by all permissible

modes of service and file affidavit of service before the next date

of the hearing.

4. Humdast is permitted.

5. In the interest of justice, it is necessary that in the

meanwhile status quo of the suit premises be maintained as of

today.

[RAJESH S. PATIL, J.]