M/S. Lockwood Industrial And ... vs Victoria Timber Supplying Co. ...
2021 Latest Caselaw 14860 Bom

             Digitally signed by
JAYARAJAN    JAYARAJAN
ANJAKULATH   ANJAKULATH NAIR
NAIR         Date: 2021.10.12
             10:59:40 +0530




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                                    IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                               CIVIL APPELLATE JURISDICTION
                                         CIVIL REVISION APPLICATION NO.178 OF 2021
                                                         ALONG WITH
                                           INTERIM APPLICATION NO.2577 OF 2021


                                   M/s. Lockwood Industrial & Transport
                                   Services.                              ..          Applicant

                                         Vs.

                                   Victoria Timber Supplying Co.          ..         Respondent


                                                         ALONG WITH

                                         CIVIL REVISION APPLICATION NO.189 OF 2021
                                                       ALONG WITH
                                           INTERIM APPLICATION NO.2840 OF 2021


                                   Kausar Buddan Khan                     ..          Applicant

                                         Vs.

                                   Victoria Timber Supplying Co.          ..         Respondent


                                                                ...
                                   Mr. Asif Shaikh for the Applicants in both the Civil Revision
                                   Applications.

                                   Mr. Vishal Kanade i/b Mr. Asif Memon for respondent No.1 in

                                   AJN
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both the Civil Revision Applications.
                               ...

                   CORAM : SMT. BHARATI DANGRE, J.

                   DATED       : 11TH OCTOBER, 2021.

P.C:-

1. The challenge in the revision application is to the impugned judgment dated 16/12/2020 passed in Short Cause Suit No.2094 of 2012 decided by the Bombay City Civil Court at Bombay.

2. Heard learned counsel for the applicants and learned counsel for respondent No.1.

3. After hearing the respective counsel, I deem it expedient to call for R. & P. The parties agree that all endeavours shall be made to decide the application, finally. However, it is also informed that the original plaintiff has taken out proceedings for execution since under the impugned judgment, the suit is decreed and mandatory direction is given to the defendant to restore the possession of suit premises to the plaintiff. The parties undertake that they will not proceed with the execution proceedings till the next date of hearing, with the stipulation that the application itself would be heard on receipt of the R. & P.

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4. Civil Revision Application No.178 of 2021 shall be heard along with Civil Revision Application No.189 of 2021.

5. Registry to call for R. & P.

6. To be listed on board on 30/11/2021 at 2.30 p.m.

7. The parties are also at liberty to place on record the compilation of documents.

[SMT. BHARATI DANGRE, J.]

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