Citation : 2021 Latest Caselaw 2360 Bom
Judgement Date : 4 February, 2021
14-wpst-1897-2021
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION (ST) NO.1897 OF 2021
Karimbhai Pirji ..Petitioner
V/s.
Shri.Tirthankar & Company & Ors. ..Respondents
----
Ms.Shakuntala Joshi a/w Mr.Anand Poojari, Ms.Nikita Pawar and
Ms.Jalpa Pitadia i/b S.I. Joshi and Co. for the Petitioners.
Digitally signed Mr.Sameer R. Bhalekar for Respondent No.1.
Nilam by Nilam Kamble
Date: ----
Kamble 2021.02.04
14:52:01 +0530
CORAM : C.V. BHADANG, J.
DATE : 04th FEBRUARY 2021
P.C.
1. At the learned counsel for the respondents, stand over
to 24th February 2021.
2. The learned counsel for the respondents states that till
next date no steps shall be taken for execution of the impugned
judgment of the Trial Court.
C.V. BHADANG, J.
N.S. Kamble page 1 of 1
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