Linker Shelter Pvt. Ltd., Thr. ... vs Dudadhari @ Kathada @ Kagzipura ...
2021 Latest Caselaw 15696 Bom

                                 1/2                 CRA-102-19 (SM).doc


         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                     CIVIL APPELLATE JURISDICTION
            CIVIL REVISION APPLICATION NO.102 OF 2019
                                   WITH
                 INTERIM APPLICATION NO.2183 OF 2021


Linker Shelter Pvt. Ltd. through Director
Prasad Chandrakant Deshpande                      .. Applicant

        Versus

Dudadhari @ Kathada @ Kagzipura Masjid
Trust through Trustee Sayed Abdul Shakoor
Sayyed & Ors.                             .. Respondents


                                 WITH
                    CIVIL APPLICATION NO.40 OF 2019

Narendra Ramnath Ugale & Anr.                     .. Applicants

        Versus

Linker Shelter Pvt. Ltd. through Director
Prasad Chandrakant Deshpande                      .. Respondents

                                       AND

     CIVIL REVISION APPLICATION (ST) NO.25385 OF 2019

Dudadhari @ Kathada @ Kagzipura Masjid
Trust through Trustee Sayed Abdul Shakoor
Sayyed & Ors.                             .. Applicants

        Versus

Uttam s/o Nabhaji Mahale & Ors.                   .. Respondents




M.M.Salgaonkar




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                                  2/2                  CRA-102-19 (SM).doc


                            WITH
           INTERIM APPLICATION (ST) NO.93681 OF 2020

Yogita Sundar Kokate                               .. Applicant

                 Versus

Dudadhari @ Kathada @ Kagzipura Masjid
Trust through Trustee Sayed Abdul Shakoor
Sayyed & Ors.                             .. Respondents
                             ...

Ms.R.M.Momin for the Applicant.
                                       ...

                          CORAM: BHARATI DANGRE, J.

DATED : 29th OCTOBER, 2021

P.C:-

1. A praecipe is moved for speaking to the minutes of the Judgment dated 08/10/2021.

2. In paragraph 21, in line Nos.13 and 14, the words "Section 40(1)" shall be substituted with the words "Section 83(2)".

3. The order be corrected accordingly.

4. The praecipe stands disposed of.

( SMT. BHARATI DANGRE, J.)

M.M.Salgaonkar