Bombay High Court
Masood Mohammed Hussain vs Gulam Asul Mohd. Ali Shaikh And Oithers on 6 April, 2022
Author: Bharati Dangre
Bench: Bharati Dangre
24-AO-235-2022.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
APPEAL FROM ORDER NO.235 OF 2022
WITH
INTERIM APPLICATION NO.1629 OF 2022
AND
INTERIM APPLICATION NO.1628 OF 2022
IN
APPEAL FROM ORDER NO.235 OF 2022
MASOOD MOHAMMED HUSSAIN )...APPELLANT
V/s.
GULAM RASUL MOHD. ALI SHAIKH & ORS. )...RESPONDENTS
Mr.Ashish Raghuvanshi h/f. Mr.Ram Singh, Advocate for the
Appellant.
Ms.Vaishnavi Modras. i/by. Mhatre Law and Associates, Advocate
for Respondent No.1.
CORAM : BHARATI DANGRE, J.
DATE : 6th APRIL 2022 P.C. :
1 At the outset, counsel for the respondent is at liberty to file a response to the application filed by the appellant. 2 Since the counsel for the appellant seeks some more time to proceed with the appeal, re-notify to 13th June 2022.
Digitally signed by (BHARATI DANGRE, J.) ARTI ARTI VILAS VILAS KHATATE KHATATE Date: AVK 1/1 2022.04.08 11:33:37 +0530