Bombay High Court
Mr. Mohammad Mustafa Gafoor Shaikh vs Mr. Ramesh Jairam Gupta And Ors on 18 December, 2025
17-CRA-365-2016.DOCX
Shubham
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
CIVIL REVISION APPLICATION NO. 365 OF 2016
Mr. Mohammad Mustafa Gafoor Shaikh ...Applicant
Versus
Mr. Ramesh Jairam Gupta & Ors. ...Respondents
WITH
INTERIM APPLICATION NO. 1487 OF 2019
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Mr. Sandeep Mishra for the Applicant.
Mr. Giridhar Bhansali h/f Mohit Bhansali for Respondent No.1.
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CORAM : ADVAIT M. SETHNA, J.
DATED : 18 DECEMBER 2025 P.C.:-
1. Heard learned counsel for the parties. This Civil Revision Application is admitted on 2 August 2016 and is now ripe for final hearing. When the matter was about to be heard, learned counsel for Respondent No.1 would point out from the remarks on the causelist that legal heirs/representatives of Respondent No.2(b) are to be brought on record. This is essential for the purpose of final hearing.
2. To complete these necessary formalities, stand over to 22 December 2025.
3. Respondent No.2 is directed to be represented on the said date.Page 1 of 2 ::: Uploaded on - 18/12/2025 ::: Downloaded on - 18/12/2025 21:52:51 :::
17-CRA-365-2016.DOCX
4. Learned counsel for the Applicant shall serve a copy of this order to the said Respondent and Respondent No.1 also fairly agreed to communicate this to Respondent No.2.
5. According to the Applicant Respondent No.3 is a formal party. However, the Applicant shall serve Respondent No.3 by private service by all permissible modes. Hamdast is permitted. Let an affidavit of service in this regard be filed on or before the returnable date.
6. Stand over to 22 December 2025.
(Advait M. Sethna, J.) Page 2 of 2 ::: Uploaded on - 18/12/2025 ::: Downloaded on - 18/12/2025 21:52:51 :::