Pravinchand Sehgal And Anr vs Parasram H. Bhojwani And Anr
2021 Latest Caselaw 7922 Bom

                                                    13-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.Karl Tamboly a/w Mr.Sudeshna Guha Roy, Mr.Pritvish Shetty,
 Mr.Hersh Choudhary i/b Vidhii Partners for the Appellants.

 Mr.S.C. Naidu a/w Mr.Aniketh Poojari, Mr.Sudeshkumar Naidu
 i/b C.R. Naidu and Co for Respondent No.1.
                               ----
                        CORAM : NITIN JAMDAR AND
                                    C. V. BHADANG, JJ.

DATE : 15 June 2021 (Through Video Conferencing)

P.C.

. A request is made by the Appellant for taking up the Appeal for final disposal at an early date. The Appeal is yet unready and office objections are not removed. After the objections are so removed, the request for expediting the hearing of the appeal can be considered depending on the SOP in operation. No orders at present.

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


     N.S. Kamble                                                         page 1 of 1