Bombay High Court
Panna Mahendrakumar Vora And Ors vs Bombay Wire Ropes Ltd. And Ors on 28 November, 2022
Author: Madhav J. Jamdar
Bench: Madhav J. Jamdar
1 wp 1668.2003.doc
Dusane
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO.1668 OF 2003
WITH
CIVIL APPLICATION NO. 1089 OF 2019
WITH
CIVIL APPLICATION NO. 1098 OF 2019
Mrs. Panna Mahendrakumar Vora & Ors. ...Petitioners
V/s.
Bombay Wire Ropes Lt. & Ors. ...Respondents
Ms. Smita Vora for Petitioners.
CORAM: MADHAV J. JAMDAR, J.
DATE: 28th NOVEMBER, 2022 P.C.:
1. By order dated 28th March 2003, this Court has admitted the Writ Petition and granted interim relief in terms of prayer clause (b). The said prayer clause (b) reads as under:
"(b) that pending admission and thereafter till disposal of the application, this Hon'ble Court be pleased to stay all further proceedings in R.A.E. Suit No. 692/1866 of 1991 pending in the Small Causes Court at Mumbai on such terms and conditions as this Hon'ble Court may deem fit and proper."1
1 wp 1668.2003.doc
2. It is the contention of Ms. Vora, learned Advocate appearing for Petitioners that in view of the Supreme Court judgment reported in (2018) 16 SCC 299 in the matter between Asian Resurfacing Of Road Agency Pvt. Ltd. and Anr. Vs Central Bureau of Investigation, the learned Trial Court is proceeding with the matter and the matter has been kept today.
3. None appears for Respondents.
4. Perusal of the impugned order shows that by the impugned order, amendment application has been dis-allowed. Hence, the matter is fixed for peremptory hearing on 1st December 2022. To be shown fairly 'High on Board'. The learned Trial Court is requested to grant suitable adjournment beyond 1 st December 2022.
5. Petitioners to serve learned Advocate appearing for the Respondents as well the Respondents copy of this order on or before 30th November, 2022.
(MADHAV J. JAMDAR, J.) BHALCHANDRA GOPAL DUSANE Digitally signed by BHALCHANDRA GOPAL DUSANE Date: 2022.11.29 13:58:24 +0530 2