Bombay High Court
Bharat Petroleum Corporation Limited vs Shri Champalal Vithuram Jajoo (Since ... on 5 September, 2018
Author: R. G. Ketkar
Bench: Rajesh G. Ketkar
1/2 902.CRAST.16989-16.doc
[KB Lahoti & Co. v Champalal ]
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
CIVIL REVISION APPLICATION [ST] NO.16989 OF 2016
WITH
CIVIL APPLICATION NO.392 OF 2016
IN
CIVIL REVISION APPLICATION [ST] NO.16989 OF 2016
WITH
SECOND APPEAL NO.359 OF 2014
WITH
CIVIL REVISION APPLICATION [ST] NO.17206 OF 2016
WITH
CIVIL APPLICATION NO.393 OF 2016
IN
CIVIL REVISION APPLICATION [ST] NO.17206 OF 2016
Office Notes, Office Court's or Judge's orders.
Memoranda of Coram,
appearances, Court's
orders or directions
and Registrar's orders
Mr. S.S. Kulkarni, Advocate for the applicants in
CRAST/16989/2016 & for Respondents No.5 to
7 in CRAST/17206/2016.
Mr. S.R. Page, Advocate for the Appellant in
SA/359/2014, for the applicant in
CRAST/17206/2016 & CAC/393/2016 and for
respondent No.5 in CAC/392/2016.
Mr. V.A. Thorat, Senior Advocate a/w. Milind
M. Sathaye, for Respondents No.1A, 1B, 1D, 2A
to 2C, 3, 4A & 4B in CRAST/16989/2016 &
CAC/392/2016, for Respondents No.1A to 1E,
2A to 2D, 3, 4A and 4B in SA/359/2014, and
for Respondents No.1A, 1B, 1D, 2A to 2C, 3, 4A
& 4B in CRAST/17206/2016.
CORAM : R. G. KETKAR, J.
DATE : 05/09/2018
2/2 902.CRAST.16989-16.doc
[KB Lahoti & Co. v Champalal ]
P.C.:
1. Heard Mr.S.S. Kulkarni, learned Counsel for the applicants in CRAST/16989/2016 & for Respondents No.5 to 7 in CRAST/17206/2016, Mr. S.R. Page, learned Counsel for the Appellant in SA/359/2014, for the applicant in CRAST/17206/2016 & CAC/393/2016 & for respondent No.5 in CAC/392/2016 and Mr. V.A. Thorat, learned Senior Counsel for Respondents No.1A, 1B, 1D, 2A to 2C, 3, 4A & 4B in CRAST/16989/2016 & CAC/392/2016, for Respondents No.1A to 1E, 2A to 2D, 3, 4A and 4B in SA/359/2014, and for Respondents No.1A, 1B, 1D, 2A to 2C, 3, 4A & 4B in CRAST/17206/2016.
2. Mr. Page submitted that a meeting was convened between the officers of BPCL, dealer and the representative of the respondent-landlord for exploring the possibility of settlement and the applicants gave offer to the respondent-landlord. Mr.Thorat, on instructions, submits that there is no possibility of settlement and the matter will have to be argued on merits.
3. In view thereof, list Civil Revision Applications and Second Appeal for admission on 25.9.2018 in the Supplementary Board. Till next date, ad-interim order granted earlier shall remain in force.
(R. G. KETKAR, J.)
Deshmane(PS)
Digitally signed
Pradipkumar by Pradipkumar
Prakashrao
Prakashrao Deshmane
Deshmane Date: 2018.09.06
11:39:17 +0500