Shri Rajkumar Motilala Shah vs Shri Prakash N Deshpande And Anr
2021 Latest Caselaw 7479 Bom

                                                                       3-cra-125-17


              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                      CIVIL APPELLATE JURISDICTION

                   CIVIL REVISION APPLICATION NO. 125 OF 2017

 Shri.Rajkumar Motilal Shah                             ..Applicant
  Vs.
 Shri.Prakash Nanasaheb Deshpande & Anr.                ..Respondents

                                      WITH
                   CIVIL REVISION APPLICATION NO. 631 OF 2019
                                      WITH
                        CIVIL APPLICATION NO.164 OF 2019
                                      WITH
                        CIVIL APPLICATION NO.163 OF 2019
                                      WITH
                      INTERIM APPLICATION NO.328 OF 2021
                                       IN
                   CIVIL REVISION APPLICATION NO. 125 OF 2017

 Shri.Prakash Nanasaheb Deshpande & Anr.                ..Applicants
        Vs.
 Shri.Rajkumar Motilal Shah                             ..Respondent

                                      ----

 Mr. S.P. Rajepandhare for the Applicants in CRA 125/2017.
 Mr. Sudhir N. Deshpande for the Respondents in CRA 125/2017 and
 Applicants in CRA 631/2019.
                                  ----

                                     CORAM : C.V. BHADANG, J.

DATE : 19th MAY 2021 (Through Video Conferencing)

P.C.

. The revision application was heard and reserved for

judgment. Today it was listed for directions in order to intimate the

parties that the judgment will be pronounced during vacation for

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3-cra-125-17

which the parties give their consent. The office points out that on

the board it has been wrongly shown as part heard at 2.30 p.m. Be

that as it may, stand over to 20 May 2021 at 11.00 a.m. for

pronouncement of judgment.

C.V. BHADANG, J.

      Mamta Kale                                                page 2 of 2