Mrs. Kanti Matbar Kanu vs Seemit Land Developers And ...
2021 Latest Caselaw 16138 Bom

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         signed by
         VINA
VINA     ARVIND
ARVIND   KHADPE
         Date:
KHADPE   2021.11.24
         10:53:57
         +0530

                      Vina Khadpe                                                      12.cra.81.2020.odt



                                    IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                            CIVIL APPELLATE JURISDICTION

                                      CIVIL REVISION APPLICATION NO. 81 OF 2020
                                                         WITH
                                           CIVIL APPLICATION NO. 28 OF 2020
                                                          IN
                                      CIVIL REVISION APPLICATION NO. 81 OF 2020

                      Mrs. Kanti Matbar Kanu                             ... Applicant
                            V/s.
                      Seemit Land Developers and Builders Pvt. Ltd.      ... Respondent

                      Mr. V. S. Kapse i/b. Mr. Harshad Rajeshirke for the Applicant.

                                                            CORAM : A.S. GADKARI, J.

DATE : 22nd November 2021.

P.C. :

1. Leave to amend to annex copy of the Judgment and Order in RAE

Suit No.979/1500 of 2009 passed by the learned Judge, Small Causes Court at

Mumbai, granted.

Amendment to be carried within a period of one week from today.

2. After amendment is carried out, issue notice to the Respondent

returnable on 14th January, 2022.

3. Learned Advocate for the Applicant is directed to supply duly

amended spare copy of the Application in the Registry within a period of one

week from the date of effecting amendment in the Revision Application.

[A.S. GADKARI, J.]