Noshir Faredoonji Khambata vs Mehli N. Kerawala (Mehewanji ...
2021 Latest Caselaw 585 Bom

                                                          46 FA 292-20.odt


                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                        CIVIL APPELLATE JURISDICTION

                               FIRST APPEAL NO. 292 OF 2020

       Noshir Faredoonji Khambata                                  .. Appellant
       vs.
       Mehli N. Kerawala                                        .. Respondent

                                           .....
       Mr. Ravi Kadam i/b Prachi Tatake for the Appellant.
                                           .....

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

DATED : JANUARY 11, 2021 P.C.

. Heard Learned Counsel for the Appellant.

2. The Advocate for the Appellant submits that, the Advocate on record for Appellant is in personal difficulty. Hence, he requires some time.

3. By this First Appeal, the Appellant-Original Plaintiff No. 2 is challenging the Judgment and decree dated 04/11/2019 passed by the 3rd Joint Civil Judge, Senior Division, Satara dismissing the Special Civil Suit No. 388/2011 filed by them for specific performance of an agreement dated 30/08/2009.

4. At the request of the Advocate for the Appellant matter to appear on board on 25/01/2021.

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


       Laxmi                                                                        1/1