Nevin Thomas Peters vs Mrs. Sarla Satyaprakas Taneja And ...
2021 Latest Caselaw 15722 Bom

               Digitally signed
               by HEMANT
HEMANT         CHANDERSEN
CHANDERSEN     SHIV
SHIV           Date: 2021.11.09
               16:16:46 +0530
         hcs

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                                                                           11 wp 7496-21.doc
                    IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                            CIVIL APPELLATE JURISDICTION
                                  WRIT PETITION NO. 7496 OF 2021

         Nevin Thomas Peters                                          ... Petitioner
                    V/s.
         Mrs. Sarla Satyaprakas Taneja & Ors.                          ... Respondents


         Mr.Nevin Thomas, Petitioner in person.

         Mr.Peter Lobo, Respondent No.2 in person.


                                        CORAM: MADHAV JAMDAR, J.

(VACATION COURT)

DATE : 9TH NOVEMBER, 2021

P.C:-

1. The Petitioner, who appears in person is challenging the judgment and order dated 5/10/2021 passed by the learned Appellate Court of the Court of Small Causes at Bombay in Appeal No.403 of 2019. By the impugned order the said appeal was dismissed. The said appeal was filed challenging the judgment and decree dated 22/08/2019 passed in RAE Suit No.491/742 of 2009.

2. Respondent No.2, who is appearing in person states that the execution is kept on 22/11/2021.

3. In view of above, stand over to 17th November, 2021.

[MADHAV JAMDAR, J.]