Krushnat Maruti Salokhe And Ors vs Vijay Dinkar Dalavi And Ors on 23 June, 2022

[Cites 0, Cited by 10]

Bombay High Court

Krushnat Maruti Salokhe And Ors vs Vijay Dinkar Dalavi And Ors on 23 June, 2022

Bench: Nitin W. Sambre

                       (902)-WP-8906 & 8418-21.doc.


                          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                  CIVIL APPELLATE JURISDICTION
          Digitally
          signed by
          BALAJI
BALAJI    GOVINDRAO
GOVINDRAO PANCHAL
PANCHAL   Date:
          2022.06.24
                                    WRIT PETITION NO.8906 OF 2021
                                                WITH
          10:41:27
          +0530



                                    WRIT PETITION NO.8418 OF 2021

                       Shri. Krushnath Maruti Salokhe and Ors.        ..Petitioners
                             Versus
                       Shri. Vijay Dinkar Dalavi and Ors.             ..Respondents

                                              WITH
                               INTERIM APPLICATION NO.9830 OF 2022
                                                IN
                                  WRIT PETITION NO.8906 OF 2021
                                              WITH
                               INTERIM APPLICATION NO.9831 OF 2022
                                                IN
                                  WRIT PETITION NO.8418 OF 2021

                       Shri. Balkrishna Ashok Shelar and Anr.         ..Applicants

                       IN THE MATTER BETWEEN

                       Shri. Krushnath Maruti Salokhe and Ors.        ..Petitioners
                             Versus
                       Shri. Vijay Dinkar Dalavi and Ors.             ..Respondents

                       Mr. Yuvraj P. Narvankar, for the Petitioners.
                       Dr. Abhinav Chandrachood a/w Unnati Ojha & Shruti
                       Lahheri i/by Dipti Shah, for the Respondent Nos.1 & 3(b).
                       Mr. Vikram Walawalkar i/by Amey Sawant, for the
                       Respondent Nos.2(a) & 2(c).
                       Mr. Umesh H. Pawar, for the Respondent No.4.
                       Mr. A. P. Vanarase, for the Respondent No.5.

                                                      CORAM : NITIN W. SAMBRE, J.

DATE : 23rd JUNE, 2022 BGP. 1 of 2 (902)-WP-8906 & 8418-21.doc.

P.C.

1. Continuation of ad-interim protection is objected by counsel for the respondent Nos.1 and 3(b).

2. As far as the intervention application is concerned, counsel for the petitioners seeks time of two weeks to file reply.

3. Continuation of ad-interim protection is objected on the ground that before the revenue authorities issue as regards protection of possession cannot be gone into.

4. In the aforesaid background, ad-interim protection is continued for a period of four weeks to the extent of protecting possession of the petitioners with liberty to the petitioners to take such steps as are permissible and available in law.

5. Matter to come up for consideration on 26 th July, 2022.

6. Liberty to file reply to interim application within to weeks.



                                     [NITIN W. SAMBRE, J.]



BGP.                                                         2 of 2

Unlock Advanced Research with PRISMAI

Bombay High Court