Bombay High Court
Mahadeo Gaurishankar Kivade ... vs Sidharam Arjun Koli @ Sidharam Kabir ... on 7 December, 2022
Author: Madhav J. Jamdar
Bench: Madhav J. Jamdar
25-IA-2147-2019.doc
Arjun
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
INTERIM APPLICATION NO.2147 OF 2019
IN
R.C. NO.1963 OF 2019
Digitally
[SECOND APPEAL (ST) NO.25130 OF 2017]
signed by
ARJUN
ARJUN VITTHAL
VITTHAL KUDHEKAR
KUDHEKAR Date:
2022.12.08
16:01:25
+0530
Mahadeo Gaurishankar Kivde ...Applicants/
(Deceased Through LR's) Appellants
a. Smt. Bhimabai Mohan Tandure & Ors.
V/s.
Sidharam Arjun Koli @ ...Respondents
Sidharam Kabir Kivde & Ors.
Mr. Vivek V. Salunke, for the Applicants.
Ms. Shruti Tulpule, for the Respondent Nos.1 to 3.
CORAM : MADHAV J. JAMDAR, J.
DATE : 7th DECEMBER, 2022 P.C.:
1. Heard learned counsel appearing for the parties.
2. For the reasons set out in the Interim Application, the same is allowed in terms of prayer clause (A).
3. Applicants to remove office objection in the Second Appeal within a period of four weeks from today.
4. The Interim Application is disposed of in above terms 1 25-IA-2147-2019.doc with no order as to costs.
(MADHAV J. JAMDAR, J.) 2