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Bombay High Court

Centrum Capital Ltd vs Shri. Madan Jhamand Babani on 30 August, 2018

osk                                                                                                                        24-caf-3053-2018.odt




                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                         CIVIL APPELLATE JURISDICTION

                                 CIVIL APPLICATION NO. 3053 OF 2018
                                                 IN
                                FIRST APPEAL (ST.) NO. 24326 OF 2018


Centrum Capital Ltd.                                                                            ...           Applicant
          V/s.
Madan Jhamandas Babani                                                                          ...           Respondent


      •     Mr.Surel Shah i/b. Link Legal India Law Services for the
            Applicant.
      •     Mr.Brenda Barnes i/b. Mr.V.S. Samudrala for the Respondent.


                                    CORAM : DR.SHALINI PHANSALKAR-JOSHI, J.
                                    DATE                 : 30 th AUGUST, 2018.

P.C. :

1]                      This is an application for condonation of delay of 337 days

in filing the First Appeal.

2]                      Learned counsel for the Respondent seeks time to file say

to this application.

3]                      Hence, stand over to 24th October, 2018.



[DR.SHALINI PHANSALKAR-JOSHI, J.] 1/1 ::: Uploaded on - 01/09/2018 ::: Downloaded on - 02/09/2018 01:37:11 :::