Bombay High Court
Shop Namely Kanji Bhagwanji Thakkar And ... vs Lasalgaon Vibhag Kharedi Vikri Sangh ... on 29 August, 2018
Author: A. M. Dhavale
Bench: A. M. Dhavale
Trupti 15-sa-916-15.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
SECOND APPEAL NO. 916 OF 2015
Shop namely Kanji Bhagwanji Thakkar & Anr. ...Appellants
Vs.
Lasalgaon Vibhag Kharedi Vikri Sangh Ltd. ...Respondent
......
Ms. Shruti Tulpule for the Appellants.
Mr.Pawan Dhare i/b. Mr.Sugandh Deshmukh for the
Respondent.
......
CORAM : A. M. DHAVALE, J.
DATE : AUGUST 29, 2018 PC :-
1. Call for record and proceedings from the trial Court.
2. By consent agreed that at the stage of admission, the matter can be disposed of finally, if admitted.
3. Hence, stand over to 19th September,2018.
Meanwhile, the execution is stayed subject to appellants 1/2 ::: Uploaded on - 01/09/2018 ::: Downloaded on - 02/09/2018 01:11:54 ::: Trupti 15-sa-916-15.doc furnishing the security as per Order XLI Rule 5 Sub Rule (3) of the Code of Civil Procedure to the satisfaction of the First Appellate Court and paying amount equal to rent per month.
[ A. M. DHAVALE, J.] 2/2 ::: Uploaded on - 01/09/2018 ::: Downloaded on - 02/09/2018 01:11:54 :::