Bombay High Court
Shri. Ramakant Ganesh Naik vs Shri. Shankar Shantaram Naik on 4 April, 2024
Author: Sandeep V. Marne
Bench: Sandeep V. Marne
k 1/2 3p sa 284.19 as.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
SECOND APPEAL NO.284 OF 2019
WITH
CIVIL APPLICATION NO.563 OF 2019
Ramakant Ganesh Naik & Ors. ....Appellants/Applicants
V/S
Smt. Anusaya Shantaram Naik & Ors. ....Respondents
_________
WITH
SECOND APPEAL NO.390 OF 2019
Ramakant Ganesh Naik ....Appellant
V/S
Shri Shankar Shantaram Naik ....Respondent
_________
Mr. Vikram Walawalkar a/w Mr. Amey C. Sawant for the Appellants/
Applicants.
Mr. Nachiket Khaladkar for Respondents.
__________
CORAM: SANDEEP V. MARNE, J.
DATE : 4 APRIL 2024.
P.C.:
1 Not on Board. Mentioned. Taken on Board.
2 Mr. Walawalkar would request for extension of interim order granted by this Court at the time of pronouncement of the judgment on 6 February 2024.
He would submit that period of eight weeks during which the interim order was extended comes to an end today. He would submit that the Appellants are katkam Page No. 1 of 2 ::: Uploaded on - 05/04/2024 ::: Downloaded on - 05/04/2024 20:06:05 ::: k 2/2 3p sa 284.19 as.doc in the process of filing Special Leave Petition before the Apex Court and would request for continuation of interim order by a period of two weeks. Request is opposed by Mr. Khaladkar. Considering the fact that the execution of the decree would involve ejectment of the Appellant from residential house, the interim order shall continue to operate for a period of two weeks from today.
(SANDEEP V. MARNE, J.) katkam Page No. 2 of 2 ::: Uploaded on - 05/04/2024 ::: Downloaded on - 05/04/2024 20:06:05 :::