M/S. Aditi Enterprises Thr. Its ... vs State Of Maharashtra Thr. ...
2022 Latest Caselaw 3823 Bom

             Tikam                           1/2
                                                                41-AO 392 of 2019

              IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                           CIVIL APPELLATE JURISDICTION
                        APPEAL FROM ORDER No. 392 OF 2019

VAISHALI
             M/s. Aditi Enterprises
ANIL         Thr. Its Prop. Mr. Santosh Vasant
TIKAM        Patil                                     ...Appellant
                   Vs.
             State of Maharashtra
Digitally    Thr. Government Pleader                   ...Respondent
signed by
VAISHALI
ANIL TIKAM
Date:                                       ****
2022.04.08
11:37:15
+0530
             Mr. Mahesh Vishwakarma a/w. Mr. Anagha Tandel for
             Vishwakarma & Associates for Appellant
             Mr. Pawan Tiwari i/b. Harish Pawar for Respondent
             No.2
             Ms. Pallavi Dabholkar, AGP for State/Respondent No.1

                                      Coram : Sandeep K. Shinde, J.

Dated: 7th APRIL, 2022.

P.C. :

1. Learned counsel for Respondent No.2 (Plaintiff) seeks time.

Time granted.

2. Stand over to 22nd June, 2022.

3. Mr. Vishwakarma appearing on behalf of the Appellant

(Original Defendant No.3) has placed on record a copy of the

judgment dated 28th January, 2020 in Special Civil Suit No. 63 of

2017.

 Tikam                         2/2
                                                41-AO 392 of 2019

4. By this judgment and order , Agreement for Sale dated

31st March, 2016 executed in favour of Mr. Rahul Avhad and

Jaya Rahul Avhad (Defendant Nos.1 and 2 therein) has been

canceled. Learned counsel for the Respondents seeks time to

verify this fact.

(Sandeep K. Shinde, J.)