Bombay High Court
Vanita Ashok Avhad vs Pinak Bharat And Co. And Bina V. Advani ... on 1 July, 2022
Author: Prithviraj K Chavan
Bench: G.S. Patel, Prithviraj K Chavan
14-OS-COMAP-L-2848-2022=.DOC
Uday
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
COMMERCIAL APPEAL (L) NO. 2848 OF 2022
IN
COMM DIVISION CHAMBER SUMMONS NO.43 OF 2020
WITH
INTERIM APPLICATION (L) NO.2858 OF 2022
IN
COMMERCIAL APPEAL (L) NO. 2848 OF 2022
Vanita Ashok Avhad ...Appellant
Versus
Pinak Bharat and Company and Bina V Advani & ...Respondents
Anr
WITH
COMMERCIAL APPEAL (L) NO. 2856 OF 2022
IN
COMM DIVISION CHAMBER SUMMONS NO. 42 OF 2020
WITH
INTERIM APPLICATION (L) NO. 2862 OF 2022
IN
COMMERCIAL APPEAL (L) NO. 2856 OF 2022
Ashok Kashinath Avhad ...Appellant
Versus
Pinak Bharat and Co. and Bina V Advani & Anr ...Respondents
Page 1 of 2
29th June 2022
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14-OS-COMAP-L-2848-2022=.DOC
WITH
INTERIM APPLICATION (L) NO. 10468 OF 2022
WITH
Pinak Bharat and Co. and Bina V Advani & Anr ...Applicants
Versus
Ashok Kashinath Avhad ...Respondent
Mr Archit Jaykar, i/b Jaykar & Partners for the Appellant.
Mr Prerak Sharma, for the Respondent No.1.
CORAM G.S. Patel &
Prithviraj K Chavan, JJ.
DATED: 1st July 2022 PC:-
1. Mentioned out of turn.
2. Liberty to the 1st Respondent to file an affidavit-in-reply.
3. By consent, stand over to 13th July 2022.
(Prithviraj K Chavan, J) (G. S. Patel, J) Page 2 of 2 29th June 2022 ::: Uploaded on - 01/07/2022 ::: Downloaded on - 02/07/2022 09:01:13 :::