Bombay High Court
Chinchwad Devasthan Trust Trustee ... vs Sou. S. N. Nevase (Decd.Thr.Lrs) Shri. ... on 5 December, 2022
Author: Madhav
Bench: Madhav
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
APPELLATE SIDE CIVIL JURISDICTION
INTERIM APPLICATION NO. 19368 OF 2022
In
SECOND APPEAL 45 OF 2021
Chinchwad Devasthan Trust Trustee ....PETITIONER
S.dharanindhar (decd.) S.d. Deo (decd.)
Dattatraya S. Kunjir Ors
V/S
Sou. S. N. Nevase (decd.thr.lrs) Shri. N.k. ....RESPONDENT
Nevase(decd.thr.lrs) Suresh Narayan Nevase And Ors WITH INTERIM APPLICATION NO. 1943 OF 2019 In Second Appeal 44 OF 2021 Chinchwad Devasthan Trust ....PETITIONER V/S Sou.saraswati Narayan Nevase ....RESPONDENT WITH INTERIM APPLICATION NO. 1944 OF 2019 In Second Appeal 45 OF 2021 Chinchawad Devasthan Trust ....PETITIONER V/S Sou.saraswati Narayan Nevase ....RESPONDENT WITH INTERIM APPLICATION NO. 2297 OF 2019 Page 1/3 ::: Uploaded on - 06/12/2022 ::: Downloaded on - 06/12/2022 18:44:40 ::: In Second Appeal 44 OF 2021 Chinchwad Devasthan Trust ....PETITIONER V/S Sou.saraswati Narayan Nevase ....RESPONDENT WITH INTERIM APPLICATION NO. 2302 OF 2019 In Second Appeal 45 OF 2021 Chinchawad Devasthan Trust ....PETITIONER V/S Sou.saraswati Narayan Nevase ....RESPONDENT WITH INTERIM APPLICATION NO. 2306 OF 2019 In Second Appeal 44 OF 2021 Chinchwad Devasthan Trust ....PETITIONER V/S Sou.saraswati Narayan Nevase ....RESPONDENT WITH INTERIM APPLICATION NO. 2305 OF 2019 In Second Appeal 45 OF 2021 Chinchawad Devasthan Trust ....PETITIONER V/S Sou.saraswati Narayan Nevase ....RESPONDENT Page 2/3 ::: Uploaded on - 06/12/2022 ::: Downloaded on - 06/12/2022 18:44:40 ::: CORAM : HON'BLE SHRI JUSTICE MADHAV J.
JAMDAR J DATE : 5th December, 2022 P.C. :
Due to paucity of time, stand over to 16/01/2023. Interim order, if any, to continue till then.
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