Bombay High Court
Narhari Chandrayya Kanda vs Heren Damji Gala And Anr on 23 June, 2023
Author: Madhav
Bench: Madhav
Board Sr.No.:-113
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
APPELLATE SIDE CIVIL JURISDICTION
CIVIL REVISION APPLICATION NO. 162 OF 2023
Narhari Chandrayya Kanda ....APPLICANT
V/S
Heren Damji Gala And Anr. ....RESPONDENT
WITH CIVIL REVISION APPLICATION NO. 200 OF 2023 Hiren Damji Gala ....APPLICANT V/S Umakant Udaybhan Singhj And Another ....RESPONDENT WITH INTERIM APPLICATION NO. 2521 OF 2023 In Civil Revision Application 162 OF 2023 Narhari Chandrayya Kanda ....PETITIONER V/S Heren Damji Gala And Anr. ....RESPONDENT Mr. N. W. Walawalkar, Senior Advocate, a/w. Dhishan Kukreja, for the Applicant.
Mr. Ankit Rajput, i/b. Rutvij Bhatta, for Respondent No.1. Mr. Rushikesh S. Kekane i/by Ms. Aditi Naikare, for Respondent No.2.
CORAM : HON'BLE SHRI JUSTICE MADHAV J.
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Mentioned out of turn. At the request of the learned Counsel for the Petitioner/Respondent, stand over to 07/07/2023. Ad-interim relief, if any, to continue till the next date.
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