Bombay High Court
Milan Vrajlal Bhayani vs Yes Bank Limited Thr. Its Board Of ... on 3 May, 2019
Author: K.K.Tated
Bench: K.K. Tated
533.12679.19-ao.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
Appeal from Order (ST) No.12679/2019
with
Civil Application (ST) No. 12680/2019
Office Notes, Office Court's or Judge's orders.
Memoranda of Coram,
appearances, Court's
orders or directions
and Registrar's orders
Mr. Mathews J. Nedumpara with Mr.
Amritpal Singh Khalsa for the Appellant
CORAM : K.K.TATED, J.
DATED : MAY 3, 2019
P.C.
Heard. The learned counsel for the
Appellant has mentioned this matter at 6.45 pm. in chamber for urgent orders. He submits that as per order dated 17.04.2019 passed by the Bombay City Civil Court, Mumbai in Notice of Motion No.1488/2019 in S.C.Suit No.1710/2018, the Respondent may dispossess the Appellant from the suit property. Hence, there is urgency.
2 Office record shows that a copy of the order dated 17.04.2019 is not on record. Hence, liberty granted to the Appellant to place the same on record by carrying out appropriate amendment in the Appeal from Order. Because of urgency in the present matter, the following order is passed:
Basavraj G Patil 1/2 ::: Uploaded on - 03/05/2019 ::: Downloaded on - 04/05/2019 04:56:10 :::533.12679.19-ao.doc a. The Appellant to serve the Respondents by hand delivery along with entire proceedings and file an Affidavit of service to that effect by 11.30 am tomorrow by i.e. 04.5.2019.
b. If an Affidavit of service is filed within stipulated time as stated hereinabove, the matter will be taken up tomorrow i.e. 04.05.2019 at about 1.00 pm., in Chamber.
c. At present no ad-interim relief.
(K.K.TATED, J.) Basavraj G Patil 2/2 ::: Uploaded on - 03/05/2019 ::: Downloaded on - 04/05/2019 04:56:10 :::