Bombay High Court
Ms. Stella Henriques (Deceased) Thr. ... vs M/S. Premiere Vision, Partnership Firm ... on 21 April, 2023
Author: Madhav J. Jamdar
Bench: Madhav J. Jamdar
912-CRA-218-2023.doc
Arjun
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
CIVIL REVISION APPLICATION NO.218 OF 2023
Mrs. Stella Henriques (Since deceased) ...Applicant
1a) Mr. Gregory Stephen Henriques
V/s.
M/s. Premiere Vision, ...Respondents
A Partnership Firm & Ors.
Ms. Rohini Pandit a/w Isha Solanki, for the Applicant.
Mr. Sureshkumar J. Panicker a/w Poonam Panicker &
Anita Chikane, for Respondent Nos.1, 2 & 3.
CORAM : MADHAV J. JAMDAR, J.
DATED : APRIL 21, 2023 P.C.:
1. Ms. Pandit, learned counsel appearing for the Applicant states that there is companion Writ Petition (St) No.10731 of 2023.
2. Place the Civil Revision Application on 19th June, 2023.
To be tagged alongwith the Writ Petition (St) No.10731 of 2023.
3. Mr. Panicker, learned counsel states that, till the next date, the Respondents shall not proceed with the execution. 1 ::: Uploaded on - 21/04/2023 ::: Downloaded on - 22/04/2023 16:45:09 :::
912-CRA-218-2023.doc
4. Ms. Pandit, learned counsel states that, the Applicant be allowed to deposit rent of Rs.12,500/- which was determined by the learned Appellate Bench of the Small Causes Court, Bandra Branch at Mumbai during the pendency of the Appeal.
5. The learned Small Causes Court to accept said payment of Rs.12,500/- per month till further orders.
[MADHAV J. JAMDAR, J.] 2 ::: Uploaded on - 21/04/2023 ::: Downloaded on - 22/04/2023 16:45:09 :::