Sureshkumar S. Bafna vs Vishal Kedia
2021 Latest Caselaw 2308 Bom

            Digitally signed by
Smita       Smita Gonsalves

Gonsalves   Date: 2021.02.08
            11:08:55 +0530

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                                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                                      ORDINARY ORIGINAL CIVIL JURISDICTION

                                  INTERIM APPLICATION (L) NO.4473 OF 2020 (STAY)
                                                       IN
                                        COMMERCIAL APPEAL NO.2 OF 2021
                                                       IN
                                     SUMMONS FOR JUDGMENT NO.108 of 2018
                                                       IN
                                    COMMERCIAL SUMMARY SUIT NO.1215 of 2018

                    Sureshkumar Bafna                             ..       Applicant

                    IN THE MATTER BETWEEN:

                    Sureshkumar Bafna                             ..       Appellant
                          v/s.
                    Vishal Kedia                                  ..       Respondent
                                                      ....
                    Mr. Vivek Kantawala, a/w. Mr. Amey Patil and Mr. Vivek M. Sharma, i/b.
                    M/s. Vivek Kantawala & Co., for the Applicant (Original Appellant).

                    Mr. V.V. Khemka, for the Respondent.
                                                       ....

                                                           CORAM: S.C. GUPTE &
                                                                  SURENDRA P. TAVADE, JJ.

                                                           DATE        : 4 FEBRUARY, 2021.

                    P.C:-

                    .              After the matter is heard at some length, learned Counsel for

the Appellant submits that he would not press his appeal if time granted by the learned Single Judge for deposit of the amount is extended by a suitable period. The appeal is, accordingly, dismissed as not pressed. Time granted by the learned Single Judge in the impugned order to the

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defendant to make deposit of a sum of Rs.1.50 crores is extended by a period of twelve weeks from today.

2. In view of the disposal of the commercial appeal, the interim application taken out therein does not survive and is also disposed of.

(SURENDRA P. TAVADE, J.) (S.C. GUPTE, J.)

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