SONU SITARAM VERENKAR Vs. NISHITH M PRABHU VERLEKAR

JUDGEMENT

(1.) Heard P. Talaulikar for the Appellants and Mr. Shivan Desai who appears along with Mr. Varun Bhandankar for the Respondent.

(2.) This appeal was admitted on 08.03.2007 on the following substantial questions of law:

(3.) By way of interim relief it was directed that the Assistant Registrar of this Court be appointed as the Receiver of the property in dispute. The Assistant Registrar was directed to take possession of the property and appoint such party to the dispute as her agent, who was willing to pay a higher royalty on usual terms and conditions and thereafter place such party in possession of the property in dispute. However, on 30.03.2007, the learned counsel for the parties stated that none of the parties were interested in entering into possession of the property in dispute as agents of the Court Receiver. Therefore, by order dated 30.03.2007, the interim order made on 08.03.2007 was recalled and it was directed that there shall be status quo as regards the suit property, which was admittedly under the locks of both the parties as on the said date.