Jayantilal Investments And Ors vs Sanjay Prataprai Mehta And Anr
2021 Latest Caselaw 7877 Bom

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                   IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                           CIVIL APPELLATE JURISDICTION

                       REVIEW PETITION (ST) NO. 5205 OF 2021
                                        IN
                          Writ PETITION NO. 2273 OF 2020



     Jayantilal Investments And Ors.                ....   Petitioners

             Vs.

     Sanjay Prataprai Mehta And & Anr. ....                  Respondents


                                      WITH
                       REVIEW PETITION (ST) NO. 5236 OF 2021
                                        IN
                          WRIT PETITION NO. 2364 OF 2020


     Jayantilal Investments And Ors.                ....   Petitioners

             Vs.

     Dushyant Prataprai Mehta & Anr.                ....     Respondents



     Mr. Yatin Shah for Petitioners in both Petitions.
     Shilpan Gaonkar a/w Dharmesh Pandya i/by Ashwin Pandya &
     Associates for Respondents.

                                        Coram : NITIN W. SAMBRE, J.

Date : 14th JUNE, 2021

P.C.:

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1. Heard Shri. Shah, learned counsel appearing for the Review

Petitioners.

2. The contentions are, the Court committed an error in

rejecting the prayer of the Petitioners while dismissing the Writ Petition

ignoring the judgment of this Court in Civil Writ Petition No.7578 of

2008 in the matter of M/s Shah Industries and Another Vs. Vadhani

Industrial Estate.

3. Apart from the fact that the said judgment was never

brought to the notice of this Court at the time of hearing on 2 nd

February, 2021, the order impugned in the Writ Petition No. 2364 of

2020 was passed during the pendency of the suit. No case for review is

made out. The Review Petition is dismissed.

( NITIN W. SAMBRE, J.)