Kumar Sinew Developers Private ... vs Sunil Kumar Tiwari
2021 Latest Caselaw 16506 Bom

                             Tandale                                                  27-Ia-1831-2021 in SA-355-2021.odt



                                          IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                                                   CIVIL APPELLATE JURISDICTION

                                              INTERIM APPLICATION NO.1831 OF 2021
                                                              IN
                                                 SECOND APPEAL NO. 355 OF 2021

                             Kumar Sinew Developers Private Limited            ... Applicant/Appellant
                                   V/s.
                             Sunil Kumar Tiwari                                ... Respondent


                             Mr. Nirman Sharma a/w Vijeet Trivedi i/b.Ganesh & Co. for Applicant/
                             Appellant.
                             Ms. Yashsvita Apte i/b. Harshad Bhadbhade for Respondent.


                                                                  CORAM : A.S. GADKARI, J.

DATE : 29th NOVEMBER, 2021.

P.C. :

The impugned Judgment and Order being money decree passed

in favour of the Respondent, the Applicant/Appellant is directed to deposit

entire amount as has been directed by the Maharashtra Real Estate Regulatory

Authority, Mumbai in Complaint No.CC00500000023056 in the Registry of

this Court within a period of four weeks from today.

[A.S. GADKARI, J.]

Digitally signed by MANOJ R MANOJ R TANDALE TANDALE Date: 2021.12.01 18:08:12 +0530