Bashir I. Motiwala Through His ... vs Bombay Dyeing And Manufacturing ...
2021 Latest Caselaw 3165 Bom

Chitra Sonawane                                                       9-IA-3750-20.doc


                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          CIVIL APPELLATE JURISDICTION

                       INTERIM APPLICATION NO.3750 OF 2020
                                        IN
                            FIRST APPEAL NO.34 OF 2021

Bashir T. Motiwala                              ]... Applicant.

IN THE MATTER BETWEEN:
Bashir T. Motiwala                    ].. Appellant.
Vs.
Bombay Dyeing & Manufacturing Co.Ltd. ]... Respondent.

                              ....
Mr.Siddhesh Bhole, Advocate a/w Nikhil Ghate, Abdulla Cutlariwala i/b
SSB Legal and Advisory, for appellant.

Advocate Jinal Gogri a/w Vikrant Makhare i/b Negandhi Shah and
Himayattulah for respondent.
                             ....
                              CORAM : PRITHVIRAJ K. CHAVAN, J.

DATE : 17TH FEBRUARY 2021.

P.C. :

1. Issue notice to the respondent returnable on 23rd March 2021.

2. Advocate Jinal Gogri, waives service of notice in respect of respondent and seeks time to respond to the application for stay to the judgment and decree dated 23rd June 2020 passed by the learned trial court.

[PRITHVIRAJ K.CHAVAN,J.]