Bombay High Court
Shri.Amol Vijay Joshi vs Smt. Moushumi Shailesh Vaidya ... on 7 June, 2023
Author: N. J. Jamadar
Bench: N. J. Jamadar
2023:BHC-AS:15244
7-RPA-2-23+.DOC
Sayali Upasani
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
REVIEW PETITION NO. 2 OF 2023
IN
APPEAL FROM ORDER NO. 100 OF 2021
Shri. Amol Vijay Joshi ...Petitioner
Vs.
Moushmi Shailesh Vaidya and Others ...Respondents
Mr. Shankar P. Thorat, for Petitioner.
Mr. Mohan V. Kanade, for Respondent No. 1.
Adv. Faiza Shaikh a/w Adv. Payal Upadhyay i/b ANP
Chambers for Respondent No. 7.
CORAM:- N. J. JAMADAR, J.
DATED:- 7th JUNE, 2023 PC:-
1) Mr. Kanade, the learned Counsel states that he has instructions to appear on behalf of the respondent No. 1, in the Review Petition.
2) Heard Mr. Thorat, the learned Counsel for the review petitioner.
3) Perused the grounds in the Review Petition. 1/2 ::: Uploaded on - 09/06/2023 ::: Downloaded on - 10/06/2023 07:22:56 :::
7-RPA-2-23+.DOC
4) Mr. Thorat submits that it has transpired that Mr. Yadunath Ganesh Vaidya, who had answered the interrogatories was not given power of attorney on behalf of the plaintiff.
5) Copies of the documents are sought to be annexed to the Review Petition in support of the said contention.
6) There is no error apparent on the face on record. Nor there is any other sufficient cause to review the order passed by this Court on 15th March, 2023.
7) The petitioner-defendant is, however, at liberty to agitate the ground that Mr. Yadunath was not the power of attorney holder of the plaintiff.
8) Subject to the aforesaid liberty, the Petition stands disposed.
[N. J. JAMADAR, J.] 2/2 ::: Uploaded on - 09/06/2023 ::: Downloaded on - 10/06/2023 07:22:56 :::