Bombay High Court
M/S. Arihant Vastushilp Propcon ... vs Sou. Sarika Vivek Chavan (Nee) Sarika ... on 11 February, 2022
Author: Nitin W. Sambre
Bench: Nitin W. Sambre
10.318.19 cra.doc
ISM
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
CIVIL REVISION APPLICATION NO. 318 OF 2019
M/S. ARIHANT VASTUSHILP PROPCON ....APPLICANTS
PVT. LTD. AND ANR
V/s.
SOU. SARIKA VIVEK CHAVAN AND ANR .....RESPONDENTS
Mr. Vikram Chavan a/w Chandni Bhatt i/b C. K. Legal advocate for
the Applicants
CORAM : NITIN W. SAMBRE, J.
DATE: FEBRUARY 11, 2022.
P.C.:
1) This Petition is by Defendant to R.C.S. No. 34/2018 whereby
Application Exh. 41 under Section 151 of Code of Civil Procedure, 1908 for dismissal of the Suit came to be rejected vide impugned order dated 22/01/2019. Suit is initiated by Respondent-Plaintiff for permanent injunction claiming to have title over the Suit property.
2) Petitioner has invoked provisions of Section 151 of Code of Civil Procedure, 1908 seeking dismissal of the Suit. Contentions of Mr. 1/2 10.318.19 cra.doc Chavan are, in exercise of powers under Section 151 of Code of Civil Procedure, 1908, Court Court can dismiss the Suit provided claim in the Suit is baseless and meritless. So as to substantiate said claim, he intends to rely on certain judgments.
3) At this stage, he seeks time to place on record those judgments.
4) In view of above, adjourned to 18/02/2022 by way of last chance. Liberty to circulate the Judgments which he intends to rely on.
[NITIN W. SAMBRE, J.] 2/2