Cci Projects Private Limited ... vs Sriram Krishnan
2021 Latest Caselaw 17905 Bom

                      Osk                                                        18-Sa-472-2021.odt



                                   IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                                             CIVIL APPELLATE JURISDICTION

                                          SECOND APPEAL NO. 472 OF 2021
                                                      WITH
                                       INTERIM APPLICATION NO. 4205 OF 2021

                      CCI Projects Private Limited                            ... Appellant
                            V/s.
                      Sriram Krishnan & Ors.                                  ... Respondents


                      Mr.Naushad Engineer a/w. Mr.A. Patel i/b. Wadia Ghandy & Co. for Appellant.
                      Mr.Arya Sapre i/b. Mr.Harshad Bhadbhade for Respondent Nos.1 & 2.


                                                           CORAM : A.S. GADKARI, J.

DATE : 22nd December 2021.

P.C. :

1. Advocate Mr.Sapre submitted that, Advocate Mr.Harshad

Bhadbhade waives notice for and on behalf of Respondent Nos.1 & 2 and he

will file his Vakalatnama within a period of three weeks from today.

At his request, stand over to 27th January 2022.

2. Learned counsel for Respondent Nos.1 & 2 on instructions makes

a statement that, till the next date the Respondent Nos.1 & 2 will not proceed

with the execution of the impugned Judgment and Order.

                                                                        [A.S. GADKARI, J.]

           Digitally signed
           by OMKAR
OMKAR      SHIVAHAR
SHIVAHAR   KUMBHAKARN
KUMBHAKARN Date:
           2021.12.22                                                                                 1/1
           16:24:17 +0530