Jafarbhai Pirji vs Shri Tirthankar And Company And ...
2021 Latest Caselaw 2361 Bom

                                                                           12-wpst-1891-2021




                                      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                              CIVIL APPELLATE JURISDICTION

                                                WRIT PETITION (ST) NO.1891 OF 2021

                            Jafarbhai Pirji                                      ..Petitioners
                                  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
         14:52:00 +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