Bombay High Court
M/S. Shree Durga Trading Co vs Ateeq Anwar Agboatwala And Ors on 15 December, 2022
Author: Madhav J. Jamdar
Bench: Madhav J. Jamdar
21 cra 564.19 with IA 339, 3684,340, with wp 12320, IA.doc
Dusane
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
CIVIL REVISION APPLICATION NO.564 OF 2019
WITH
INTERIM APPLICATION NO.340 OF 2021
M/s Shree Durga Trading Co. ...Applicant
V/s.
BHALCHANDRA
GOPAL
Ateeb Anwar Agbotwala & Ors. ...Respondents
DUSANE
Digitally signed by
BHALCHANDRA
WITH
GOPAL DUSANE
Date: 2022.12.20 INTERIM APPLICATION NO.339 OF 2021
18:30:44 +0530
(IAST.No. 97878 of 2020)
WITH
INTERIM APPLICATION NO.3684 OF 2021
Ateeb Anwar Agbotwala & Ors. ...Applicants
V/s.
M/s Shree Durga Trading Co. ...Respondents
WITH
WRIT PETITION NO.12320 OF 2019
M/s Shree Durga Trading Co. ...Petitioner
V/s.
Ateeb Anwar Agbotwala & Ors. ...Respondents
Mr. R.A. Thorat, Senior Advocate i/by Himanshu
Kode for Petitioner in Writ Petition NO. 12320 of
2019 and for Applicant in CRA 564 of 2019 and IA
340 of 2021.
Mr. Kevic Setalvad Senior Advocate a/w Mr.
Anupam Surve, Mr. Nimish Kothare, Mr. Nikhil
Mutha and Ms. Ashwini Sonawane i/by Nanu
1
21 cra 564.19 with IA 339, 3684,340, with wp 12320, IA.doc
Hormasjee for Respondent nos. 1 to 6 in CRA 564
of 2019 and WP 12320 of 2019 and for Applicant in
IA 339 of 2021 (IAST 97878 of 2020).
CORAM: MADHAV J. JAMDAR, J.
DATE: 15th DECEMBER, 2022 P.C.:
1. Mr. Setalvad, learned Senior Counsel appearing for the Applicants i.e. original Respondents states that he has instructions to withdraw Interim Application No.339 of 2021 (IAST.No. 97878 of 2020). He only states that the contentions raised by him regarding amended paragraphs 21A and 21C and grounds (nn), (oo), (pp) and (qq) be kept open.
2. The Interim Application is allowed to be withdrawn and disposed of as such by keeping the aforesaid contentions open.
3. List the CRA with other matters on 22nd December 2022.
(MADHAV J. JAMDAR, J.) 2