Uttam Thanmal Bhansali vs Ayub Mohammed Rafique Shaikh
2021 Latest Caselaw 6449 Bom

                                                          4-WPST8921-2021.DOC

                                                 Santosh
       IN THE HIGH COURT OF JUDICATURE AT BOMBAY
               CIVIL APPELLATE JURISDICTION
             WRIT PETITION (ST) NO. 8921 OF 2021
Uttam Thanmal Bhansali                                                 ...Petitioner
                      Versus
Ayub Mohammed Rafique Shaikh                                       ...Respondent

Ms. Neeta Jain, i/b Alochan Naik, for the Petitioner.
Mr. Javeed Hussian, for the Respondent.

                                CORAM:         MADHAV J. JAMDAR, J.

(Through Video Conference) DATED : 14th APRIL, 2021 PC:-

1. Heard Ms. Neeta Jain a/w Mr. Alochan Naik, the learned Counsel for the petitioner and Mr. Hussain, the learned Counsel for the respondent.

2. Stand over to 9th June, 2021.

3. The operative potion of the impugned order dated 17 th March, 2021 is as follows:

". Summons for Judgment No.17/2020 is dismissed. . Defendant is allowed to defend the suit on the condition that he shall deposit amount of Rs.17,50,000/- within four weeks from today and file his written statement.

        .       Costs in cause.
        .       Summons for Judgment No.17/2020 is disposed off
                accordingly."

4. The petitioner, who is the original defendant, is seeking stay of the above order as the time of four weeks is expiring on 16 th April, 2021.

Hence, the matter is moved before the Vacation Court.

5. As the writ petition is adjourned to 9th June, 2021, the time limit granted by order dated 17th March, 2021 to deposit amount of

4-WPST8921-2021.DOC

Rs.17,50,000/- and to file written statement is extended upto 30 th June, 2021.

6. If the matter does not appear on board on 9 th June, 2021, liberty is granted to the petitioner to mention the matter before the regular court.

[MADHAV J. JAMDAR, J.]