Balasaheb Ramchandra Hatalge vs Sadashiv Laxman Chavan
2024 Latest Caselaw 13944 Bom

Bombay High Court

Balasaheb Ramchandra Hatalge vs Sadashiv Laxman Chavan on 3 May, 2024

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                                                                                 503 - IA 8502 OF 2024.doc



        Digitally
        signed by
                                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
        KANCHAN
KANCHAN VINOD
VINOD   MAYEKAR
MAYEKAR Date:
        2024.05.04
                                         CIVIL APPELLATE JURISDICTION
        15:49:06
        +0530
                                     INTERIM APPLICATION NO. 8502 OF 2024
                                                  ALONGWITH
                                     INTERIM APPLICATION NO. 8503 OF 2024
                                                      IN
                                  CIVIL REVISION APPLICATION NO. 171 OF 2008

                     Balasaheb Ramchandra Hatalge                            ..... Applicant

                     IN THE MATTER BETWEEN

                     Smt. Shakuntala Baban Hatalge
                     (Now deceased)
                     Sangeeta Nagesh Bhosale & Ors.                          ..... Applicants

                               VERSUS

                     Sadashiv Laxman Chavan                                  ..... Respondent

                     Mr.Sameer Khedekar a/w. Mr.A.A.Jadhawar i/b. Mr.Makarand
                     Kale for the Applicant.

                                                              CORAM: RAJESH S. PATIL, J.

                                                              DATE    : 3 MAY, 2024

                     P.C. :-

Matter is allowed to be produced on production board in

view of urgency.

2. Interim Application No. 8502 of 2024 has been filed

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503 - IA 8502 OF 2024.doc

seeking restoration of the civil revision application, which was

dismissed for non-prosecution.

3. Issue notice to the respondents, returnable on 14 June,

2024.

4. Apart from the Court notice, the applicant is also permitted

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.

5. As the applicant is apprehending that during the vacation,

the respondents would move for executing the impugned

judgment and decree.

6. Hence, in the meantime, there will be status quo as of

today with regard to the suit premises.

[RAJESH S. PATIL, J.]