Bombay High Court
Apl Yashomangal Developers & Anr vs Yashwant Dashrath Sawant & Anr on 20 September, 2019
Author: R.D. Dhanuka
Bench: R.D. Dhanuka
nob1-cas854-19.doc
vai
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
CIVIL APPLICATION NO.854 OF 2019
IN
SECOND APPEAL (STAMP) NO.37072 OF 2018
WITH
SECOND APPEAL (STAMP) NO.37072 OF 2018
APL Yahomangal Developers & Anr. ...Applicants
V/s.
Yashwant D. Sawant & Anr. ...Respondents
Mr.Shashwat Rai with Ms.Tanya Barwal i/b M/s.Keystone Partners
for the Applicants / Appellants.
None for the Respondents.
No R. & P.
CORAM : R.D. DHANUKA, J.
DATE : 20TH SEPTEMBER, 2019.
P.C. :-
1. The matter is mentioned, not on board.
2. Place the second appeal high on board on 15th October, 2019. The Appellate Tribunal shall grant an adjournment in the pending matter till 21st October, 2019.
3. The appellants are directed to convey this order to the respondents as well as to the Appellate Tribunal for compliance.
4. The Appellate Tribunal as well as all the parties to act on the authenticated copy of this order.
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