Bombay High Court
Abhay Mahadeo Thipsay vs Smt. Beena Sumit Mitra And Ors on 20 December, 2023
Author: Abhay Ahuja
Bench: Abhay Ahuja
1 p2 ia 3309-20 in wp 10744-18-c.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
INTERIM APPLICATION NO.3309 OF 2020
IN
WRIT PETITION NO.10744 OF 2018
Mr. Abhay Mahadev Thipsay and ors. ... Applicants
In the matter between
Smt. Beena Sumit Mitra and anr. ... Petitioners/Respondents
Vs.
Mr. Abhay Mahadev Thipsay and ors. ... Defendants
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Ms. Aparna Devkar, Advocates for the Applicants.
Mr. Rohan Kelkar /by Mr. Prabhakar Jadhav, Advocates for the
Respondent No.1.
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CORAM : ABHAY AHUJA, J.
DATE : 20 DECEMBER, 2023. P.C. : Not on board. Mentioned.
1. Ms. Aparna Devkar, learned counsel for the Applicants seeks to deposit the rent in the matter beyond 12 th December, 2023 on the basis that it took time to obtain the demand draft. Mr. Rohan Kelkar, learned counsel for the Respondent No.1 has no objection, however, he submits that this be the last chance as Applicants are aware that they have to deposit the rent on or before 12th of every month.
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2. Be that as it may, let the amount of rent be deposited during the course of the week.
3. Praecipe accordingly stands disposed.
(ABHAY AHUJA, J.)
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