Bombay High Court
Nitin Kisan Khawalia vs State Of Maharashtra, Thr Minstry Of Law ... on 1 November, 2018
934 AOST 30494 OF 2018
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
APPEAL FROM ORDER (ST) NO.30494 OF 2018
WITH
CIVIL APPLICATION (ST) NO.30495 OF 2018
Nitin K. Khawalia ... Appellant
V/s.
State of Maharashtra and ors ... Respondents
Mr. G.S. Hegde, i/by Pinky M. Bhansali, for the
appellant.
Mr. A. R. Patil, AGP for respondent State.
Mr. Pradeip More, Police Inspector present.
CORAM : DR.SHALINI PHANSALKAR-JOSHI, J.
DATE : 1 st NOVEMBER, 2018. P.C. : 1] Heard learned counsel for the appellant and learned AGP for the State. 2] This Appeal is preferred against the order dated 20 th
October, 2018, passed by the City Civil Court, Mumbai, in Short Cause Suit (St) No.14152 of 2018, thereby refusing to grant ad-interim relief. The Notice of Motion is yet pending. 3] learned AGP, on the instructions of respondent No.2, who is present before the Court submits that ill the Notice of Motion is decided, respondents herein will not take any action against the suit structure. The Statement is accepted.
4] Stand over to 06.12.2018.
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