Citation : 2021 Latest Caselaw 4068 Bom
Judgement Date : 4 March, 2021
15-FA-ST-5649-2020.doc
Shailaja
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
FIRST APPEAL [STAMP] NO.5649 OF 2020
Hindustan Wire Industries ]
through Mr. Mazharul Haq Khan ] Applicant
Vs.
Mukand Limited A Public Ltd. Co. ] Respondent
.....
Mr. Javeed Hussein a/w Mr. Mubashir Hussein a/w Mr. Sakib Gufran
i/b Hussein & Co., for Advocates & Legal Counsel, for
Appellant/Applicant.
None for Respondents.
.....
CORAM : PRITHVIRAJ K. CHAVAN, J.
DATE : 4th MARCH, 2021.
P.C.
1. Learned Counsel for the appellant submits that First Appeal [Stamp] No.5648 of 2020 a/w Interim Application No.3686 of 2020 and Interim Application No.3685 of 2020 is connected appeal challenging the judgment and decree passed by the same Court. He prays that the said appeal be tagged along with the present appeal.
2. Registry is directed to tag First Appeal (Stamp) No.5648 of 2020 along Interim Applications with this appeal, subject to moving a praecipe.
[PRITHVIRAJ K. CHAVAN, J.]
Digitally signed by Shailaja S. Halkude Shailaja S. Halkude Date: 2021.03.06 11:27:54 +0530 1 of 1
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