Bombay High Court
Ateeq Anwar Agboatwala And Ors vs M/S. Shree Durga Trading Co on 8 February, 2021
Author: C.V. Bhadang
Bench: C.V. Bhadang
26-iast-97878-20 in cra-564-19
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
INTERIM APPLICATION (ST) NO. 97878 OF 2020
IN
REVISION APPLICATION NO. 564 OF 2019
Ateeq Anwar Agboatwala & Ors. ..Applicants/ Orig.
Plaintiffs
IN THE MATTER BETWEEN
M/s. Shree Durga Trading Co. ..Applicant/Orig.Deft.
Vs. No.1.
Ateeq Anwar Agboatwala & Ors. ..Respondents
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Mr. Kevic Setalvad, Senior counsel a/w. Mr. Anupam Surve a/w. Mr.
Nimish Kothare a/w. Mr. Nikhil Muhta i/b. Nanu Hormasjee & Co.,
for the Respondent Nos.1 to 5.
Mr. Sameer Suryavanshi i/b. Mr. Himanshu Kode, for the Original
Applicant in CRA.
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CORAM : C.V. BHADANG, J.
DATE : 08th FEBRUARY 2021 P.C. . The learned counsel for the respondents (original petitioners), on instructions, states that the rent / occupation charges have been paid upto March 2020. It is submitted that these respondents have filed application being IAST No.93519/2020 seeking exemption from payment of the occupation charges for the period from April 2020 to October 2020. A specific statement is made that Mamta Kale page 1 of 2 ::: Uploaded on - 08/02/2021 ::: Downloaded on - 08/02/2021 23:42:35 ::: 26-iast-97878-20 in cra-564-19 occupation charges for the current month i.e. February 2021 shall be paid within one week. It is submitted that the arrears of the occupation charges from November 2020 to January 2021 shall be paid / deposited within two weeks from today. The statement so made is accepted. The learned counsel for the respondents also sought time to file reply to the present application.
2. The respondents are permitted to deposit the arrears of the occupation charges from November 2020 to January 2021 within two weeks. The occupation charges for the month of February 2021 shall be paid within one week from today. This shall be without prejudice to the rival contentions of the parties. The learned counsel for the respondents undertakes to serve an advance copy of the reply on the learned counsel for the applicants by 18/2/2021.
3. Stand over to 22/2/2021.
C.V. BHADANG, J.
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