Shri Janardan Narsingh Mahajan vs Messers Makhija Vohra Builders
2021 Latest Caselaw 3468 Bom

Citation : 2021 Latest Caselaw 3468 Bom
Judgement Date : 23 February, 2021

Bombay High Court

Shri Janardan Narsingh Mahajan vs Messers Makhija Vohra Builders on 23 February, 2021

Bench: Ujjal Bhuyan

                       (4)-WP-6324-99.doc.

                              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                      CIVIL APPELLATE JURISDICTION

                                        WRIT PETITION NO.6324 OF 1999
                                                    WITH
                                       CIVIL APPLICATION NO.624 OF 2017
                                                     AND
                                       CIVIL APPLICATION NO.313 OF 2019

                       Shri. Janardan Narsingh Mahajan (deceased)
                       Through his heir & legal representative
                       Naval Janardan Mahajan (Son)                               ..Petitioner
                              Versus
                       Messers Makhija Vohra Builders                             ..Respondent

                       Mr. Vijay Gharat i/by Rupali Dhivar, Advocate for the Petitioner.
                       Mr. P. V. Nelson Rajan, AGP for the Respondent - State.

                                                       CORAM : UJJAL BHUYAN, J.

DATE : 23rd FEBRUARY, 2021

P.C.

This matter has been listed as per report of the registry.

2. In place of the original petitioner the substituted petitioner may be shown as the petitioner in the cause title of the judgment and order dated 09.01.2020 passed in Writ Petition No.6324 of 1999.

3. Ordered accordingly.


          Digitally
          signed by
Balaji    Balaji G.
          Panchal
G.        Date:

                                                                           UJJAL BHUYAN, J

Panchal 2021.02.23 16:54:49 +0530

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