Bombay High Court
Smt. Sohini Mohan Shah vs Raymond Kersi Sirwala on 15 October, 2018
Author: R. G. Ketkar
Bench: Rajesh G. Ketkar
WP1970_12.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
CIVIL WRIT PETITION NO.1970 OF 2012
(Sohini Mohan Shah Vs. Raymond Kersi Sirwala)
Office Notes, Office Court's or Judge's orders
Memoranda of Coram,
appearances,Court's
orders, or directions,
and Registrar's Orders
Mr. M. S. Bhandari i/b. Ms Pranjali Bhandari for Petitioner.
Mr. C. N. Chavan for Respondent.
CORAM : R. G. KETKAR, J.
DATE : 15TH OCTOBER, 2018 P.C.:
Heard Mr. Bhandari, learned Counsel for the petitioner and Mr. Chavan, learned Counsel for the respondent.
2. By order dated 19.09.2018, Shashank Ahire & Associates, Architects were appointed as Commissioner for carrying out measurement of the suit premises. Mr.Chavan submits that in pursuance thereof, the Architects have inspected the suit premises and they will be submitting report on or before 17.10.2018 in this Court.
3. In view thereof, list the Petition for further hearing on 24.10.2018. If in the meantime, Architects do not furnish copy of the report, parties would be at liberty to take out photocopies of the report at their expenses.
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