Satyanarayan Banarasidas ... vs Vimla Anil Agarwal And Ors
2021 Latest Caselaw 3016 Bom

Citation : 2021 Latest Caselaw 3016 Bom
Judgement Date : 15 February, 2021

Bombay High Court

Satyanarayan Banarasidas ... vs Vimla Anil Agarwal And Ors on 15 February, 2021

Bench: P. K. Chavan

                                                                        6-FA-ST-3150-2021.doc


              Shailaja
                               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                             CIVIL APPELLATE JURISDICTION
                                       FIRST APPEAL [STAMP] NO.3150 OF 2021
                                                        WITH
                               INTERIM APPLICATION [STAMP] NO.3153 OF 2021
                                                          IN
                                        FIRST APPEAL [STAMP] NO.3150 OF 2021


              Satyanarayan Banarsidas Agarwal                     ]    Appellant
                          Vs.
              Vimla Anil Agarwal and others.                      ]    Respondents
                                            .....
              Mr. Mukesh Vashi, Senior Advocate a/w Vaishali Sanghvi i/b Solicis
              Lex, for Appellant.

              None for Respondents.
                                                         .....
                                                       CORAM : PRITHVIRAJ K. CHAVAN, J.

                                                       DATE    : 15th FEBRUARY, 2021.

              P.C.

1. Issue notice to the respondents returnable on 30th March, 2021.

2. Perused the judgment and order passed by the learned Judge, City Civil Court.

3. The dispute is in respect of a flat. There is an element of settlement in view of the fact that there is no much controversy in respect of respective rights of the parties to the appeal.

1 of 2 Shailaja S. Digitally signed by Shailaja S. Halkude

Halkude Date: 2021.02.16 17:24:04 +0530 6-FA-ST-3150-2021.doc

4. In that view of the matter, liberty to the learned Counsel for the parties also to issue independent notices and if possible and advisable to ask the parties to appear in the Court in person on the next date.

[PRITHVIRAJ K. CHAVAN, J.]

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