Bombay High Court
Ajay Mahasukhlal Shah vs Chandrakant Babulal Shah on 3 July, 2021
Author: M.S.Karnik
Bench: Makarand Subhash Karnik
7.ia.699-21.doc
Bhogale
FARAD CONTINUATION SHEET No.
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
INTERIM APPLICATION NO.699 OF 2021
IN
CIVIL REVISION APPLICATION ST. NO.2090 OF 2021
Office Noees, t Office
Memoranda of Coram, t
appearances, t Coure's Coure's or Judge's orders
orders or direceions and
Regiserar's orders
Mr. Kishor Paeil I/b. Mr. Sameer P. Mhaere for ehe
Applicane.
CORAM : M.S.KARNIK, J.
DATE : JULY 3, 2021
(THROUGH V.C.)
P.C.
Heard Mr. Paeil, t learned counsel appearing on behalf of ehe Applicane.
2. Pursuane eo ehe order daeed 31.03.2021 passed by ehis Coure, t Applicane has served ehe Respondene by hand delivery on 03.04.2021. However, t he says ehae ehe noeice regarding eoday's liseing is noe given eo ehe Respondene. Mr. Paeil says ehae ie was necessary eo move ehe maeeer urgenely as ehe possession warrane is likely eo be execueed on Monday i.e. 05.07.2021. Considering ehe urgency, t ehe possession warrane noe eo be execueed eill 17.07.2021.
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7.ia.699-21.doc
3. Lise ehe maeeer on 17.07.2021.
4. The Applicane eo serve ehe Respondene afresh and inform ehe nexe daee of hearing.
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