Bombay High Court
Shri. Laxman T. Nirankari Thr. Poa. ... vs Shriniwas Gopal Pandit on 13 June, 2023
Author: Abhay Ahuja
Bench: Abhay Ahuja
102-cra-32-2018.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
CIVIL REVISION APPLICATION NO. 32 OF 2018
Jaisingh Dadoba Jadhav
Through POA Anil Jaising Jadhav
...APPLICANT
V/s.
Shriniwas Gopal Pandit
...RESPONDENT
WITH
CIVIL REVISION APPLICATION NO. 361 OF 2018
Vinayak Krishna Chougule
And Ors
...APPLICANTS
V/s.
Shriniwas Gopal Pandit
...RESPONDENT
WITH
CIVIL REVISION APPLICATION NO. 7 OF 2018
Vinayak Krishna Chougule
And Ors
...APPLICANTS
V/s.
Shriniwas Gopal Pandit ...RESPONDENT
KSG 1/3
::: Uploaded on - 15/06/2023 ::: Downloaded on - 15/06/2023 11:45:59 :::
102-cra-32-2018.doc
WITH
CIVIL REVISION APPLICATION NO. 192 OF 2018
Laxman T. Nirankari
Through POA.
Dayaldas T. Nirankari
...APPLICANT
V/s.
Shriniwas Gopal Pandit
...RESPONDENT
None for the Applicant in CRA No.32/2018, 361/2018,
7/2018, 192/2018.
Mr. S.A. Rajeshirke, Advocate for sole Respondent in CRA
No.32/2018, 361/2018, 7/2018, 192/2018.
CORAM : ABHAY AHUJA, J.
DATE : 13th JUNE, 2023 P.C. :
1. None for the Revision Applicant. Mr. S.A. Rajeshirke, Advocate for the sole Respondent submits that in respect of similar shops in the same premises, this Court has already granted compensation of Rs.12,000/- per month.
Learned Counsel to produce the order on the next date.
List on 12th July, 2023.
KSG 2/3 ::: Uploaded on - 15/06/2023 ::: Downloaded on - 15/06/2023 11:45:59 :::102-cra-32-2018.doc
2. Let this order be intimated to the learned Counsel for the Revision Applicant.
(ABHAY AHUJA, J.) KSG 3/3 ::: Uploaded on - 15/06/2023 ::: Downloaded on - 15/06/2023 11:45:59 :::