Bombay High Court
Ganpat Parappa Kamble And Ors vs Laxmi Asbestos Products Ltd on 1 August, 2023
Author: Prithviraj K. Chavan
Bench: Prithviraj K. Chavan
8-18660-2022-IA=.doc
Uday S. Jagtap
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
INTERIM APPLICATION NO. 18660 OF 2022
IN
FIRST APPEAL NO. 2214 OF 2005
Laxmi Asbestos Products Ltd. .. Applicant
Vs.
Ganpat Parapa Kamble (deceased)
Through LRs. & Ors. .. Respondents
WITH
CIVIL APPLICATION NO. 642 OF 2011
WITH
CIVIL APPLICATION NO. 5617 OF 2005
IN
FIRST APPEAL NO. 2214 OF 2005
Ganpat Parapa Kamble (deceased)
Through LRs. & Ors. .. Applicants
Vs.
Laxmi Asbestos Products Ltd. .. Respondent
.....
Mr. Pradeep Thorat, Counsel a/w Mr. Sourasubha Ghosh and Mr.
Samarth Chowdhary i/b M/s. IndusLaw for the applicant / Orig.
respondent
Mrs. Sumedha Rao for the applicants in CAF No. 642/2011 and
5617/2005 and respondent in IA No. 18660 of 2022
.....
CORAM : PRITHVIRAJ K. CHAVAN, J.
DATED : 1st AUGUST, 2023 P.C.
1. Learned Counsel for the applicants seeks time to go through 1 of 2 ::: Uploaded on - 03/08/2023 ::: Downloaded on - 03/08/2023 22:58:58 ::: 8-18660-2022-IA=.doc the judgment of the Hon'ble Supreme Court in case of Atma Ram Properties (P) Ltd. Vs. Federal Motors (P) Ltd., (2005) 1 SCC 705 and make a statement whether the ratio laid down in the judgment would be applicable in view of the prayers in the application made by the respondents.
2. The parties are at liberty to negotiate as to whether the dispute can be amicably resolved.
3. List on 29th August, 2023.
(PRITHVIRAJ K. CHAVAN, J.) 2 of 2 ::: Uploaded on - 03/08/2023 ::: Downloaded on - 03/08/2023 22:58:58 :::