Bombay High Court
Elegant Constructions vs Basant Realty Pvt. Ltd on 24 February, 2021
Author: N.J. Jamadar
Bench: N.J. Jamadar
1/1 3-comss-38-2010.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
IN ITS COMMERCIAL DIVISION
COMMERCIAL SUMMARY SUIT NO. 38 OF 2010
Elegant Constructions .. Plaintiff
Vs.
Basant Realty Pvt. Ltd. .... Defendant
Mr.Keshav Borhade i/b Shelke and Co. for plaintiff.
Mr. Rajeev Ravi a/w. Adv. Meenakshi Chaturvedi for defendant.
CORAM : N.J. JAMADAR, J.
DATE : 24th FEBRUARY 2021 P.C.
1. Heard the learned counsel for the parties.
2. The learned counsel for the plaintiff submits that the letter dated 27th February 2018, which was impounded by order dated 16 th March 2016, is returned to the Prothonotary and Senior Master by the Adjudicating Authority, after payment of the requisite deficit stamp duty and penalty thereon.
3. The letter dated 5th January 2021 records that the deficit stamp duty and penalty thereon has been paid by the plaintiff. The impounded document, i.e. a letter dated 27th February 2018, is Digitally signed by Shraddha K. Shraddha K. Talekar returned to the Prothonotary and Senior Master with an endorsement Date:
Talekar 2021.02.24
18:16:06
+0530
thereon.
4. List the matter for marking of documents on 24th March 2021.
[ N.J. JAMADAR, J. ] Shraddha Talekar PS