Hemant Parshuram Bhandari vs Kashibai Kamlakar Bhandari (Deleted ...
2025 Latest Caselaw 4836 Bom

Bombay High Court

Hemant Parshuram Bhandari vs Kashibai Kamlakar Bhandari (Deleted ... on 26 August, 2025

                                                                                                 13 IA-11288-2025.doc




                                               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
           Digitally signed
                                                       CIVIL APPELLATE JURISDICTION
           by
           HUSENBASHA
HUSENBASHA RAHAMAN
                                                       FIRST APPEAL NO. 1731 OF 2025
RAHAMAN    NADAF
NADAF
           Date:
           2025.08.26
                                                                   WITH
           20:39:16 +0530
                                                   INTERIM APPLICATION NO. 11288 OF 2025
                               Hemant Parshuram Bhandari                     ...Appellant/Applicant
                                     Versus
                               Kashibai Kamlakar Bhandari (deleted Since
                               Deceased) Jaywant K. Bhandari And Ors.        ...Respondents
                                                                 ****
                               Mr. Prashant Yadav i/b. Mr. C.B. Yadav, for Appellant/Applicant.
                                                                 ****
                                                                      CORAM : M.M. SATHAYE, J.

                                                                          DATE        : 26th AUGUST, 2025
                               P.C. :

1. Heard learned counsel for the Appellant/Applicant. The Appellant is Defendant No.4 in the suit filed for partition and separate possession. By the impugned judgment and decree the suit is decreed granting share.

2. Learned counsel for the Appellant/Applicant invited this Court's attention to the order dated 03.07.2025 by which the learned Trial Judge has granted stay to the impugned decree up to 30.08.2025. Considering the same, the following order is passed:

(i) Admit (appeal). Call for record and proceedings.

(ii) Issue notice to the Respondents in Interim Application No.11288 of 2025, returnable on 23.09.2025.

(iii) The stay granted by the Trial Court on 03.07.2025 shall continue to operate till the next date.

                                        (iv)     Liberty to move.

                                                                                     (M.M. SATHAYE, J.)