Bombay High Court
Parimal H Solanki vs Bhoumik Co-Operative Housing Society ... on 10 August, 2022
Author: R.I. Chagla
Bench: R.I. Chagla
2-2-IA-25477-22.doc
Sharayu Khot.
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
INTERIM APPLICATION (L) NO. 25477 OF 2022
IN
SUIT NO. 1190 OF 2019
Parimal H. Solanki ...Applicant
In the matter of
Bhoumik Co-operative Housing Society Ltd. & ...Plaintiffs
Anr.
Versus
Vina A. Siswala & Ors. ...Defendants
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Mr. Dinyar Madon, Senior Advocate a/w Shamima Taly, Aziz Mohd,
Sehyr Taly i/by S. Mahomedbhai & Co. for the Plaintiffs.
Mr. Rajendra Pai, Senior Advocate a/w Mr. Yogendra A. Rajgor, Mr.
Akshay Pai i/by Legal Chartered for the Defendant Nos. 2, 3, 14 and
15.
Mr. Aseem Nafade a/w Mr. Devang Parmar for the Defendant Nos.4
to 6 and 16.
Mr. Jamshed Ansari for the Defendant Nos. 12 and 17.
(No R & P).
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SHARAYU
PANDURANG
KHOT
CORAM : R.I. CHAGLA J
Digitally signed
by SHARAYU
PANDURANG
DATE : 10 August 2022
KHOT
Date:
2022.08.12
19:04:25 +0530
1/2
2-2-IA-25477-22.doc
ORDER :
1. Matter is not on board. Mentioned. Taken on board.
2. Mr. Nafade, learned Counsel appearing for the Applicant/Defendant No. 5 has sought leave to withdraw Interim Application No. 25477 of 2022 with liberty to file a fresh Interim Application.
3. The Interim Application No. 25477 of 2022 is disposed of as withdrawn with liberty as prayed.
4. Fresh Interim Application shall be filed by 17th August 2022 and served on the Plaintiff simultaneously with the filing of the fresh Interim Application.
[R.I. CHAGLA J.] 2/2