Bombay High Court
Mr. Kanayalal Ramchand (Deceased) Thr. ... vs Shri. Vijaykumar Ramchand Thr. Ca. Mr. ... on 5 September, 2019
Author: Dama Seshadri Naidu
Bench: Dama Seshadri Naidu
Seema 23. CAC 586 of 2018.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
CIVIL APPLICATION NO. 586 OF 2018
IN
CIVIL REVISION APPLICATION NO. 236 OF 2008
Mr. Kanayalal Ramchand (Decd.) Thr. LRs. ...Applicant
Mr. Mahesh Kanayalal Ramchand Hassija
Versus
Shri Vinaykumar Ramchand Thr. CA. Mr. ...Respondent
Vishram L. Padwani
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Yogesh Dabke - AGP
Ajay Kumar Tiwari - Advocate for the applicant.
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CORAM : DAMA SESHADRI NAIDU, J.
DATE : 5th SEPTEMBER 2019. P.C. :
None appears for the respondent. The learned counsel for landlord, however, submits that the applicant in original CRA has been depositing amount in compliance with the Court's directions dated 7.05.2012. And this Court permitted the respondent-landlord to withdraw the amount, twice earlier. Therefore, he wants similar order.
As none appears for the tenant, post the matter on 11.09.2019.
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