Bombay High Court
Arafat Co-Operative Housing Society ... vs Mr. Noor Mohd. Alam Khan And Ors on 18 September, 2021
Author: N.R.Borkar
Bench: N.R.Borkar
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(7)CAF-1617-14.doc
Digitally
signed by
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
RAJSHREE
RAJSHREE KISHOR
KISHOR MORE
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CIVIL APPELLATE JURISDICTION
Date:
2021.09.20
11:56:12
+0530
CIVIL APPLICATION NO.1617 OF 2014
IN
FIRST APPEAL (STAMP) NO.27311 OF 2013
Arafat Co-operative Housing Society Limited ] .. Applicant
vs.
Noor Mohd. Alam Khan & Ors. ] .. Respondents
None for the applicant and respondents.
CORAM : N.R.BORKAR, J.
DATED : 18TH SEPTEMBER 2021. P.C.:
1] This is an application for condonation of delay in filing First Appeal against the Judgment and Decree dated 29.06.2013 passed by the learned Judge, City Civil Court, Greater Bombay in L.C. Suit No.1231/2009. 2] The application is of the year 2014. I have perused the previous orders passed by this Court. It is apparent from the previous orders that the Applicants are not interested in prosecuting the present application. 3] Civil Application is thus dismissed for want of prosecution. 4] Needless to state that, in view of dismissal of Civil Application for condonation of delay, First Appeal(S) No.27311/2013 alongwith Civil Application/ Interim Application, if any, shall stand disposed of.
[N.R.BORKAR,J] rkmore 1/1