Bombay High Court
M/S. Rizvi Estates & Hotels Pvt. Ltd vs Masri Jiva Solanki And Anr on 20 June, 2019
Author: R. G. Ketkar
Bench: Rajesh G. Ketkar
4-WP-10262-2017.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO.10262 OF 2017
[M/s. Rizvi Estates & Hotels PVT. Ltd. Vs. Masri Jiva Solanki & Anr.]
Office Notes, Office Court's or Judge's orders
Memoranda of Coram,
appearances,Court's
orders, or directions,
and Registrar's Orders
CORAM : R. G. KETKAR, J.
DATE : 20th JUNE, 2019.
P.C.:
Perused the submission and the letter dated
02.04.2019 addressed by the learned Judge, Court Room No.10, Court of Small Causes, Mumbai.
2. For the reasons stated in that letter, extension of time for one year from today for disposal of R.A.E.Suit No.1204 of 2006 is granted.
3. Registry is directed to intimate this order to the concerned Judge.
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