Shri. Mohanlal Amichand Jain Thr. ... vs Shri.Shamlal Ramnath Lahoti And ...
2021 Latest Caselaw 4719 Bom

                           Najeeb                              10. SA St.2992-2020 w IA-2102-2020.doc




                              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
Neeta S.
                                       CIVIL APPELLATE JURISDICTION
Sawant
Digitally signed by
Neeta S. Sawant
Date: 2021.03.16                     Second Appeal Stamp No. 2992 / 2020
11:42:12 +0530
                                                   Alongwith
                                      Interim Application No. 2102 / 2020


                      Shri. Mohanlal Amichand Jain
                      Through Power of Attorney Holder
                      Shri. Gulabchand Amichand Jain                         .. Appellant
                               Vs.
                      Shri. Shamlal Ramnath Lahoti & Ors.                    .. Respondents


                                                       ****

Ms. Pinky M. Bhansali, Advocate for Appellant. Mr. R.S. Datar, Advocate for Respondent No.1.

                                                       ****
                                               CORAM        : SANDEEP K. SHINDE J.
                                                DATE        : 15th MARCH, 2021.
                      P.C. : -

1. Leave to amend. Consequential amendment to be carried out

within ten days from today.

2. Appellant to annex and place on record the impugned

judgment, which was not available when the appeal was filed.

Najeeb 10. SA St.2992-2020 w IA-2102-2020.doc

3. Parties are at liberty to file the document in support of their

contentions.

4. Stand over to 1st April, 2021.

(SANDEEP K. SHINDE, J.)