Bombay High Court
Dinesh Singh Bhim Singh vs Vinod Shobhraj Gajaria And Anr on 28 September, 2022
Author: Sandeep K. Shinde
Bench: Sandeep K. Shinde
Tikam 1/2 14-WP-11185-2022
VAISHALI
ANIL
TIKAM
IN THE HIGH COURT OF JUDICATURE AT BOMAY
Digitally signed CIVIL APPELLATE JURISDICTION
by VAISHALI
ANIL TIKAM
Date:
2022.09.29
WRIT PETITION NO. 11185 OF 2022
18:13:20
Dinesh Singh Bhim Singh .....Petitioner
+0530
V/s.
Vinod Shobhraj Gajaria and anr. ....Respondents
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Mr. C.K. Tripathi, Advocate for the Petitioner
CORAM : SANDEEP K. SHINDE, J.
WEDNESDAY, 28TH SEPTEMBER, 2022. P.C. :
1. Heard Mr. Tripathi, learned counsel for the Petitioner.
2. Application purportedly moved by the Plaintiff-
Respondent, under Order 16 Rule (3) of the Civil Procedure Code does not disclose, 'sufficient cause' for the omission to mention the names of the witnesses in the list referred to in sub-Rule(1). Learned trial court without examining whether "sufficient cause" has been show or not, issued summons to witnesses. Prima facie, case is made out for granting ad-interim relief.
3. Issue notice to Respondent No.1, returnable on th 19 December, 2022. Humdust permitted.
Tikam 2/2 14-WP-11185-2022
4. In the meanwhile, there shall be ad-interim relief in terms of prayer clause (c).
(SANDEEP K. SHINDE, J.)