Kaushik Premkumar Mishra vs Kanji Ravaria @ Kanji on 19 September, 2022

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Kaushik Premkumar Mishra vs Kanji Ravaria @ Kanji on 19 September, 2022

Bench: J.K. Maheshwari

                                                                           SLP(C)    No(s).   15664/2022




     ITEM NO.19                                   COURT NO.12                       SECTION IX

                                      S U P R E M E C O U R T O F           I N D I A
                                              RECORD OF PROCEEDINGS

     Petition(s) for Special Leave to Appeal (C)                           No(s).     15664/2022

     (Arising out of impugned final judgment and order dated 09-06-2022
     in SA No. 649/2019 passed by the High Court Of Judicature At
     Bombay)

     KAUSHIK PREMKUMAR MISHRA & ANR.                                                Petitioner(s)

                                                           VERSUS

     KANJI RAVARIA @ KANJI & ANR.                                                   Respondent(s)

     ( IA No.130214/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT )

     Date : 19-09-2022 This petition was called on for hearing today.

     CORAM :
                          HON'BLE MR. JUSTICE SANJIV KHANNA
                          HON'BLE MR. JUSTICE J.K. MAHESHWARI


     For Petitioner(s)                    Mr. Vinay Navare, Sr. Adv.
                                          Mr. Chinmay Deshpande, Adv.
                                          Mr. Anirudh Sanganeria, AOR

     For Respondent(s)                    Mr.    Sandeep Sudhakar Deshmukh, AOR
                                          Mr.    Gaurav Agarwal, Adv.
                                          Mr.    Vasim Siddiqui, Adv.
                                          Mr.    Kumar Nichani, Adv.


                              UPON hearing the counsel the Court made the following
                                                 O R D E R

Issue notice, returnable in the month of January, 2023.

Signature Not Verified Digitally signed by SONIA BHASIN Date: 2022.09.20

Mr. Gaurav Agarwal, learned counsel appearing on 17:53:54 IST Reason: behalf of respondent no. 1 accepts notice.

1 SLP(C) No(s). 15664/2022

Notice would be served on the second respondent.

Necessary steps will be taken within seven days.

Till the next date of hearing, there shall be a stay of the operation of the impugned judgment. Parties will also maintain status quo and will not sell, transfer, create third party rights and/or encumber the suit property.

(SONIA BHASIN) (R.S. NARAYANAN) COURT MASTER (SH) COURT MASTER (NSH) 2

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