Bombay High Court
State Bank Of Indian vs Harmeet Singh Nanda And Others on 4 April, 2022
Author: Bharati Dangre
Bench: Bharati Dangre
1/2 46 AO 165-22.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
APPEAL FROM ORDER NO.165 OF 2022
WITH
INTERIM APPLICATION NO.1088 OF 2022
IN
APPEAL FROM ORDER NO.165 OF 2022
State Bank of India .. Appellant
Versus
Harmeet Singh Nanda & ors .. Respondents
...
Mr. Dileep S. Paranjpe for the appellant.
Mr.Vijaykumar B. Dighe with Raj Shah for respondent nos.1 to 4.
CORAM: BHARATI DANGRE, J.
DATED : 4th APRIL, 2022 P.C:-
1 The present Appeal is filed, being aggrieved by an order passed by the City Civil Court, in a Notice of Motion, whereby the parties are directed to maintain status quo. The said order being passed on 21/12/2021 continue to operate till date.
2 It is informed that the Notice of Motion is scheduled for hearing on 7/4/2022.
3 In the fitness of things, the City Civil Court shall proceed with the hearing of Notice of Motion no.100169/2022 Tilak ::: Uploaded on - 05/04/2022 ::: Downloaded on - 06/04/2022 04:13:27 ::: 2/2 46 AO 165-22.doc and conclude the same at the earliest, subject to the co-operation of both the parties. The City Civil Court shall determine the Notice of Motion with an outer limit of 3 months from today.
4 During the pendency of the said Notice of Motion, the order passed on 21/12/2021 shall continue to govern the status between the parties.
5 Appeal from Order is disposed off.
6 If the issue of jurisdiction is raised upon final determination of the Notice of Motion, the appellant shall be at liberty to approach this Court.
7 In view of the disposal of the AO, Interim Application No. 1088 of 2022 does not survive and is disposed off accordingly.
( SMT. BHARATI DANGRE, J.) Tilak ::: Uploaded on - 05/04/2022 ::: Downloaded on - 06/04/2022 04:13:27 :::