Bombay High Court
Shiromani "A" Wing Chs Limited Thr. ... vs Raj Kamal Kalamandir Private Limited ... on 14 January, 2019
osk 32-ao-490-2018.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
APPEAL FROM ORDER NO. 490 OF 2018
WITH
CIVIL APPLICATION NO. 643 OF 2018
Shiromani "A" Wing CHS Limited ... Appellant
V/s.
Raj Kamal Kalamandir Pvt. Ltd. & Ors. ... Respondents
• Mr.Jalan Sandeep for the Appellant.
CORAM : DR.SHALINI PHANSALKAR-JOSHI, J.
DATE : 14 th JANUARY, 2019. P.C. : 1] Heard. 2] This Appeal is preferred against the refusal of the ad-
interim relief in the Notice of Motion. The Notice of Motion is yet pending before the trial Court. Hence, it would be proper to direct the trial Court to decide the Notice of Motion itself. 3] The Appeal along with Civil Application therefore stand dismissed. The trial Court to decide the Notice of Motion as expeditiously as possible.
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