Bombay High Court
Sagar Raju Balwadkar vs Shri. Jayantilal Tarachand Oswal And ... on 8 September, 2022
Author: M. S. Karnik
Bench: M. S. Karnik
5. ao 638-22 & ia.doc
Diksha Rane
Digitally IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
signed by
DIKSHA
DIKSHA DINESH
DINESH RANE
Date:
RANE 2022.09.08
18:33:44
APPEAL FROM ORDER NO. 638 OF 2022
+0530
WITH
INTERIM APPLICATION NO. 16690 OF 2022
Sagar Raju Balwadkar ..Appellant
vs.
Jayantilal Tarachand Oswal & others ..Respondents
------------
Mr. Kishor Patil i/b. Mr. Hemant Ghadigaonkar for the
appellant.
Mr. Saket Mone a/w. Mr. Abhishek Salian i/b. Vidhi Partners
for respondents.
------------
CORAM : M. S. KARNIK, J.
DATE : SEPTEMBER 8, 2022.
P.C. :
Today the parties submitted that there is every likelihood of settlement. According to learned counsel for the appellant, the offer that the appellant is giving to the developer is a reasonable offer.
2. Mr. Mone seeks time to take instructions and submits that every attempt will be made to find out a solution.
3. Stand over to September 14, 2022 under the caption "for settlement".
(M.S.KARNIK, J.) 1