Bombay High Court
Ajit Vasantrao Ghag And Anr vs Chandrashekhar Ramchandra Datir And ... on 27 July, 2023
Author: M.M. Sathaye
Bench: B. P. Colabawalla, M.M. Sathaye
preacipe-1-FA-1008-22.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
FIRST APPEAL NO. 1008 OF 2022
WITH
INTERIM APPLICATION NO. 17494 OF 2022
IN
FIRST APPEAL NO. 1008 OF 2022
YUGANDHARA
SHARAD
PATIL Ajit Vasantrao Ghag & Anr. .. Appellants
Digitally signed
by
YUGANDHARA
SHARAD PATIL
Date: 2023.07.28
16:09:38 +0530
Versus
Chandrashekhar Ramchandra Datir & Anr .. Respondents
Mr. Amol Mhatre a/w Mr. Sameer Mhatre, Advocates
for the Appellants.
CORAM : B. P. COLABAWALLA &
M.M. SATHAYE, JJ.
DATE : JULY 27, 2023
P. C.
1. Not on board. Mentioned by the learned Advocate appearing for the Appellants.
2. The learned Advocate appearing on behalf of the Appellants has brought to our attention that the ad-interim relief granted earlier was valid until 26/07/2023. The Appellants are, therefore, seeking a continuation of the ad-interim relief granted. Page 1 of 2
JULY 27, 2023 Yugandhara Patil ::: Uploaded on - 28/07/2023 ::: Downloaded on - 29/07/2023 02:41:24 ::: preacipe-1-FA-1008-22.doc The learned Advocate for the Appellants has stated that he has given notice to the Respondents. Inspite of this, none have appeared on behalf of the Respondents.
3. In these circumstances, the ad-interim relief granted earlier is extended upto 10/08/2023.
4. List the above matter before the regular Bench on 08/08/2023.
5. This order will be digitally signed by the Private Secretary/ Personal Assistant of this Court. All concerned will act on production by fax or email of a digitally signed copy of this order. [ M.M. SATHAYE, J.] [ B. P. COLABAWALLA, J.] Page 2 of 2 JULY 27, 2023 Yugandhara Patil ::: Uploaded on - 28/07/2023 ::: Downloaded on - 29/07/2023 02:41:24 :::