Bombay High Court
Padmakar S/O Narayan Bhonde And Another vs Durga W/O Arunrao Datir And Others on 10 June, 2019
Author: V. M. Deshpande
Bench: V.M. Deshpande
1 sa247.15.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR.
SECOND APPEAL NO.247/2015
Padmakar s/o Narayan Bhonde & anr. .vs. Durga w/o Arunrao Datir & Ors.
_______________________________________________________________________
Office Notes, Office Memoramda of Coram,
appearances, Court's orders of directions Court's or Judge's orders.
and Registrar's Orders.
Mr. D. U. Thakare, Advocate for appellants.
Mr. K. R. Lule, Advocate for respondent no.1.
CORAM : V. M. DESHPANDE, J.
DATED : JUNE 10, 2019 Civil Application No.304/2019 This is an application under Order XXXIX Rules 1 and 2 of the Code of Civil Procedure for grant of temporary injunction. This application is filed by the respondent. This Court (Coram: R. B. Deo, J.) by order dated 16.04.2019, already granted status quo in favour of respondent no.1.
Today, Mr. Thakare, learned counsel for the appellants seeks two weeks time to file reply to application.
Time is granted as prayed for. Needless to mention, status quo order dated 16.04.2019 to continue until further orders.
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