Bombay High Court
Anirudh Ajaykumar Garg vs The State Of Maharashtra, Thr. The ... on 22 December, 2021
Author: C.V. Bhadang
Bench: C.V. Bhadang
PR 1 MCA 76-21=.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
MISC. CIVIL APPLICATION NO. 76 OF 2021
Anirudh Garg ..Applicant
SNEHA
NITIN V/s.
CHAVAN The State of Maharashtra & Ors. ..Respondents
Digitally signed by ----
SNEHA NITIN
CHAVAN Ms. Rohini Amin for the Applicant.
Date: 2021.12.22
16:03:23 +0530 Mr. Surel Shah i/b MDP Partners for respondent No.2.
----
CORAM : C.V. BHADANG, J.
DATE : 22 DECEMBER 2021
P.C.
1. Not on Board. Taken on Board as mentioned on behalf of Respondent No.2 for extension of time.
2. It is submitted that the Hon'ble Supreme Court is in vacation till 03.01.2022 and in order to enable the respondent to consider further course of action, the time may be extended by a week. The learned counsel for the parties state that the present time expires on 05.01.2022.
3. Considering the over all circumstances, the interim stay of the order shall continue till 13.01.2022, subject to the same statement as recorded in the order dated 15.12.2021.
(C.V. BHADANG, J.)
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