Mr. Rasiklal Ambalal Mehta vs Maya Mamta Chs Ltd. And Ors
2021 Latest Caselaw 13202 Bom

                                                                      m3.1998.21-ia.odt


         Digitally
                             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
         signed by
         BASAVRAJ
                                    CIVIL APPELLATE JURISDICTION
BASAVRAJ GURAPPA
GURAPPA PATIL                     INTERIM APPLICATION NO.1998/2021
PATIL    Date:
         2021.09.16                              IN
         13:38:37
         +0530                       WRIT PETITION NO.4582/2021

                      Rasiklal Ambalal Mehta
                      Through : Mr. Nimesh R. Mehta               ..... Petitioner

                             Vs.

                      Maya Mamta CHS Ltd. & Ors.                  ..... Respondents


                      Mr. Mohd. Khalik for the Petitioner

                                     CORAM:      K.K.TATED &
                                                 PRITHVIRAJ K. CHAVAN, JJ.

                                     DATED :     SEPTEMBER 15, 2021

                      P.C.

                      1      Heard.       At the request of learned counsel for the

Petitioner, by way of praecipe dated 14.09.2021, the matter is taken on board.

2 The learned counsel for the Petitioner seeks permission to place on record a compilation of judgments which they wish to rely upon.

3 Considering the submissions made by the learned counsel for the Petitioner liberty granted to place on record a compilation of judgments which they wish to rely upon, on or before 29.09.2021, with copy to other side.

                      (PRITHVIRAJ K. CHAVAN, J.)                  (K.K.TATED, J.)

                      Basavraj G. Patil                                                      1/1