Pravinchand Sehgal And Anr vs Parasram H. Bhojwani And Anr
2021 Latest Caselaw 9612 Bom

                                                    4-comap-55-2019 in sj-9-2018




       IN THE HIGH COURT OF JUDICATURE AT BOMBAY
          ORDINARY ORIGINAL CIVIL JURISDICTION

                   COMMERCIAL APPEAL NO.55 OF 2019
                                IN
                   SUMMONS FOR JUDGMENT NO.9 OF 2018

 Pravinchand Sehgal & Anr.                               ...Appellants
        V/s.
 Parasram H. Bhojwani & Anr.                             ...Respondents
                               ----
 Mr.Pritvish Shetty a/w Mr.Shantam Mandhyan i/b Vidhi Partners
 for the Appellants.

 Mr.S.C. Naidu a/w Mr.Aniketh Poojari, Mr.Rahul G. Tanwani,
 Mr.Sudeshkumar Naidu i/b M/s.C.R. Naidu and Co., for the
 Respondents.
                            ----

                               CORAM : NITIN JAMDAR AND
                                         C. V. BHADANG, JJ.

(Through Video Conferencing)

DATE : 22 July 2021

P.C.

. The Appeal is placed on board under caption 'for Directions'. In view of the preacipe filed by the Appellants to take up the Appeal for hearing.

2. The learned Counsel for the Respondents states that the Appeal is unready as the Appellants have not deposited the

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4-comap-55-2019 in sj-9-2018

amount as per the interim order passed in this Appeal and states that unless this is complied with the Appeal cannot be taken up for hearing.

3. Place the Appeal on board on 29 July 2021 under caption "For Orders" to rule on the objection raised by the Respondents. Thereafter depending on the outcome upon the decision on the objection raised, further directions in the Appeal can be passed.

   (C. V. BHADANG, J.)                       (NITIN JAMDAR, J.)




   N.S. Kamble                                                             page 2 of 2