Bombay High Court
Tardeo Everest Premises Co-Operative ... vs Venkatrao A. Pai And Sons on 15 October, 2018
osk 57-CAA-1393-2015.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
CIVIL APPLICATION NO. 1393 OF 2015
IN
APPEAL FROM ORDER (ST.) NO. 11614 OF 2015
Tardeo Everest Premises Co-operative Soc. Ltd. ... Applicant
V/s.
Venkatrao A. Pai and Sons ... Respondents
• Mr.Hussain Dholkwala i/b. Ganesh and Co. for the Applicant.
• Mr.Suraj Ghogare i/b. Mr.A.M.Vernekar for the Respondents.
CORAM : DR.SHALINI PHANSALKAR-JOSHI, J.
DATE : 15 th OCTOBER, 2018. P.C. : 1] This is an application for condonation of delay of 04 days in filing the Appeal. 2] For the reasons stated in the application, as sufficient
cause is made out, the delay is condoned.
3] The Application is allowed with no order as to costs. The Appeal be registered.
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