Mr.Harshad B. Sonawale vs M/S Nilay Consultancy And ...
2021 Latest Caselaw 17861 Bom

Citation : 2021 Latest Caselaw 17861 Bom
Judgement Date : 22 December, 2021

Bombay High Court

Mr.Harshad B. Sonawale vs M/S Nilay Consultancy And ... on 22 December, 2021

Bench: Madhav J. Jamdar

           Digitally signed
           by HEMANT
HEMANT     CHANDERSEN
CHANDERSEN SHIV
SHIV       Date: 2021.12.22
           14:46:21 +0530
              hcs

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                                                                               27.caf193.21.doc
                      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                              CIVIL APPELLATE JURISDICTION
                                CIVIL APPLICATION NO.193 OF 2021
                                             AND
                                CIVIL APPLICATION NO.194 OF 2021
                                              IN
                              FIRST APPEAL STAMP NO.22780 OF 2017


              Harshad B. Sonawane                             ... Applicant
                        V/s.
              M/s Nilay Consultancy &
              Investment Company and Anr.                     ... Respondents.


              Mr.Tejesh Dande with Bharat Gadhavi & Chinmay Deshpande i/b Tejesh
              Dande & Co. for the Applicant.

              Mr.S. C. Naidu with Divya Yajurvedi, T.R. Yadav and Pradeep Kumar i/b
              C.R. Naidu & Co. for the Respondents.


                                          CORAM: MADHAV J. JAMDAR, J.

                                         DATE      : 22ND DECEMBER, 2021

              P.C:-

1. From the roznama which is at page 103, it appears that the Advocate Mr.N.M. Parekh had remained present in Court Room No.31 before the learned Judge, Presiding over that Court. The said date appears to be the first date after the suit was transferred from this Court to the learned City Civil Court.

2. In Civil Application for condonation of delay of about 1 year and 279 days challenging the judgment and decree dated 17/08/2015 passed by the learned Judge, City Civil Court, Mumbai in Summary Suit No.8110 of 1999, hcs

27.caf193.21.doc the contentions in paragraph 2 are raised which prima facie appears to be contrary to roznama at page 103. The Registry of this Court is directed to get the record of Summary Suit No.8110 of 1999 decided by the City Civil Court, Mumbai forthwith. The Registry to ensure that the record is produced before this Court by tomorrow.

3. Stand over to 23rd December, 2021.

[MADHAV J. JAMDAR, J.]