Bombay High Court
Lodha Developers Limited vs Haresh Jethmal Asher on 18 December, 2018
Author: Anuja Prabhudessai
Bench: Anuja Prabhudessai
P.H. Jayani 49 SA708.18.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
SECOND APPEAL NO. 708 OF 2018
WITH
CIVIL APPLICATION NO. 1494 OF 2018
WITH
CIVIL APPLICATION NO. 1607 OF 2018
IN
SECOND APPEAL NO. 708 OF 2018
Lodha Developers Limited ....Appellant
V/s.
Haresh Asher ....Respondent
Mr. Janak Dwarkadas, Senior Advocate a/w. Mr. Nimay Dave
a/w. MR. Zaidwahidi I/b. Hariani and Co. for the appellant in
S.A. 708/18 and CAS 1494/18.
Mr. Amogh Singh I/b. MR. Kaustubh Patil for the respondent
and for the appellant in CAS 1607/18.
CORAM: SMT. ANUJA PRABHUDESSAI, J.
DATED: 18TH DECEMBER, 2018. P.C.:
. Mr. Janak Dwarkadas, learned senior counsel for the appellant has placed on record copy of the order dated 26/11/2018 passed by the Appellate Tribunal, Mumbai which reads thus :-
" The matter is to be disposed of within 60 days from its filing.
Since the respondents have challenged the order before Hon'ble H.C., breathing time till 19.12.18 is granted.
Respondents to note, if the matter is not stayed by the Hon'ble H.C., it shall be heard on that day. "1/2 ::: Uploaded on - 20/12/2018 ::: Downloaded on - 25/12/2018 20:54:46 :::
P.H. Jayani 49 SA708.18.doc
2. The learned senior counsel for the appellant submits that the matter is scheduled tomorrow and that in the event, interim relief is not granted, the authorities will proceed to hear the matter. Mr. Amogh Singh, learned counsel for the respondents submits that he will not proceed with the matter till the next date of hearing. Statement is accepted.
3. Stand over to 14th January, 2019 - 'High on Board'.
(SMT. ANUJA PRABHUDESSAI, J.) 2/2 ::: Uploaded on - 20/12/2018 ::: Downloaded on - 25/12/2018 20:54:46 :::