Krupay Tradepipes Pvt. Ltd vs Amit B. Mittal
2021 Latest Caselaw 2444 Bom

                                                                               4.CAW210_2020.doc


Vidya Amin

                       IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                CIVIL APPELLATE JURISDICTION

                                  CIVIL APPLICATION No. 210 of 2020
                                                 IN
                                   WRIT PETITION NO. 8143 of 2019

             Krupay Tradepipes Pvt. Ltd.                   ...       Applicant/Petitioner
                   vs.
             Amit B. Mittal                                 ...       Respondent

             Mr. Atul Singh a/w. Mr. Harsh Pandey i/b. AVS Legal for the
             applicant/petitioner.

                                    CORAM :- G. S. KULKARNI, J.

DATE :- FEBRUARY 5, 2021

PC :-

1. Heard learned counsel for the applicant.

2. By this Application, the applicant/petitioner prays for amendment of the Writ Petition to place the reasoned judgment of the trial Court on record. The petition is pending admission. The respondent is also served. There cannot be any opposition to such prayers.

3. Interim Application is accordingly allowed in terms of prayer clauses (a) and (b). Necessary amendment be carried out within four weeks from today and amended copy of the petition be served on the respondent.

4. Civil Application is accordingly disposed of. No costs.

(G. S. KULKARNI, J.)