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Noshir Faredoonji Khambata vs Mehli N. Kerawala (Mehewanji ...
2021 Latest Caselaw 1704 Bom

Citation : 2021 Latest Caselaw 1704 Bom
Judgement Date : 25 January, 2021

Bombay High Court
Noshir Faredoonji Khambata vs Mehli N. Kerawala (Mehewanji ... on 25 January, 2021
Bench: K.K. Tated, R. I. Chagla
                                                                    44 fa292-20.odt


                             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                     CIVIL APPELLATE JURISDICTION
Trusha T.
Mohite
                                         FIRST APPEAL NO.292 OF 2020
Digitally signed by
Trusha T. Mohite
Date: 2021.01.27
12:49:24 +0530

                      Noshir Faredoonji Khambata                  .. Appellant

                      vs.
                      Mehli N. Kerawala                           .. Respondent

                                                       .....

                      Mr.Vaibhav A. Sugadare i/b Ms.Prachi Tatake for the appellant


                                                       .....

                                                 CORAM: K.K.TATED &
                                                         R.I.CHAGLA, JJ.

DATED : JANUARY 25, 2021 P.C.

. Heard.

2. By this First Appeal, appellant original plaintiff is challenging the Judgment and Decree dated 04.11.2019 passed by 3rd Joint Civil Judge, Senior Division, Satara in Special Civil Suit No.388 of 2011 dismissing appellant's Suit for specifc performance of an agreement dated 30/08/2009 styled as Memorandum of Understanding in respect of portion of the property bearing Final Plot no.426 known as Kerawala Lodge, situated at Panchgani, Taluka Mahabaleshwar District Satara.

3. The learned counsel for the Appellant submits that

Mohite 1/2 44 fa292-20.odt

Respondent fled their caveat. He already served copy on the Respondent's Advocate but his name is not shown on board. He submits that Appellant undertakes to inform the other side advocate in writing about the next date. Same is permitted.

4. Liberty granted to the Appellant to fle their additional compilation of documents in the Registry with copy to other side.

5. Matter to appear on board on 05.02.2021.




(R.I.CHAGLA, J.)                           (K.K.TATED, J.)




Mohite                                                          2/2
 

 
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