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P.D.R. Videotronics (India) Pvt. ... vs Maharashtra Film, Stage And ...
2021 Latest Caselaw 8366 Bom

Citation : 2021 Latest Caselaw 8366 Bom
Judgement Date : 23 June, 2021

Bombay High Court
P.D.R. Videotronics (India) Pvt. ... vs Maharashtra Film, Stage And ... on 23 June, 2021
Bench: Anuja Prabhudessai
                                                                 23 sa(st)11489-21.doc


               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                     CIVIL APPELLATE JURISDICTION

                  INTERIM APPLICATION (ST) NO.11489 OF 2021
                                     IN
                     SECOND APPEAL (ST) NO.11488 OF 2021



      P.D.R. Videotronics (India) Pvt. Ltd.                      ..Applicant

      In the matter between

      P.D.R. Videotronics (India) Pvt. Ltd.                      ..Appellant

                     v/s.

      Maharashtra Film, Stage and
      Cultural Development Corporation
      Ltd. & Anr.                                ..Respondents

      Mrs. Sunanda Kumbhat a/w, Kunal Kumbhat for the Applicant-
      Appellant .
      Mr. Prashant Dahat for the Respondent No.1..

                                CORAM : ANUJA PRABHUDESSAI, J.

DATED : JUNE 23, 2021.

P.C.

1. Heard learned Counsel for the Appellant and the Respondent

No.1. The Appellant herein has challenged the judgment dated

29.4.2021 whereby the learned Judge, City Civil Court, Gr.

Bombay has dismissed the suit for declaration and specific

performance. It is seen that interim relief was operating in favour

pps 1 of 2

23 sa(st)11489-21.doc

of the Appellant-Plaintiff since 1987. Hence, ad-interim relief in

terms of prayer clause (b) till next date of hearing.

2. Learned Counsel for the Respondent states that the suit is of

the year 1987. He states that the Plaintiff has remained in

possession of the property only by virtue of interim relief granted

by this Court. Considering that the suit is of the year 1987,

endeavor will be made to hear the appeal finally at the stage of

admission.

3. Leave granted to file paper book within four weeks.

4. Registry, thereafter to list the matter for admission/final

hearing.

5. Record and proceedings be called for.



                                               (ANUJA PRABHUDESSAI, J.)




pps                                                                                     2 of 2


 

 
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