NARHAR RANGO KULKARNI Vs. MILIND SHRIPAD BENDRE

JUDGEMENT

(1.) This Writ Petition is filed for the following relief:-

(2.) Writ Petition was filed in 2003 by the original Petitioner - Narhar Rango Kulkarni. He expired in 2017. Writ Petition is prosecuted by his legal heirs ie. Petitioner No.1A, his wife and Petitioner No.1b i.e. his son. Respondent No.1 is Milind Shripad Bendre. On 18/8/2003 when this Writ Petition was filed and moved for interim relief this Court passed the following order:-

(3.) By virtue of the above order, execution of the compromise decree passed in Special Civil Suit No.1226 of 1998 was stayed.