Sadanand Annappa Shetty vs Mehboob Ahmed Essop And Ors
2022 Latest Caselaw 4344 Bom

                              Osk                                                       46-Wp-4659-2021.odt



                                           IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                                                     CIVIL APPELLATE JURISDICTION

                                                  CIVIL WRIT PETITION NO. 4659 OF 2021

                              Sadanand Annappa Shetty                          ... Petitioner
                                   V/s.
                              Mehboob Ahmed Essop & Ors.                       ... Respondents


                              Mr.Sanjay Digamber Thokade for Petitioner.
                              Mr.Chirag Balsara a/w. Mr.V. Shah, Mr.Ativ Patel, Mr.Darshit Dave &
                              Mr.Harshad Vyas for Respondent Nos.1 to 9.

                                                                   CORAM : A.S. GADKARI, J.

DATE : 25th April 2022.

P.C. :

1. Leave to amend to annex the Judgment and Decree passed in

RAE & R Suit No. 584/885 of 2003.

Necessary amendment be carried out within a period of three

weeks from today.

2. Petitioner and Respondents are permitted to produce on record

their respective reports issued by Government Valuer depicting the fair market

value which the suit property may fetch in open market.

Necessary reports along with Affidavit(s) of respective parties be

produced on record. This be done within a period of six weeks from today.

3. Stand over to 4th July 2022.

                                                                               [A.S. GADKARI, J.]
             Digitally signed by
OMKAR      OMKAR SHIVAHAR
SHIVAHAR   KUMBHAKARN
KUMBHAKARN Date: 2022.04.26

             18:15:55 +0530