M/S. Krishna Enterprises, Thr. ... vs Tukaram Kana Bhoir And Ors
2022 Latest Caselaw 4351 Bom

 IRESH SIDDHARAM   Digitally signed by IRESH
                   SIDDHARAM MASHAL
 MASHAL            Date: 2022.04.25 17:47:07 +0530




                                                                                     9.170.22 cra.doc

ISM
                                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                           CIVIL APPELLATE JURISDICTION
                                    CIVIL REVISION APPLICATION NO. 170 OF 2022

             M/S. KRISHNA ENTERPRISES, THR.                                          ....APPLICANT
             PROPRIETOR SHRI. PREMAJI SAMAJI
             PATEL

                          V/s.

             TUKARAM KANA BHOIR AND ORS                                      .....RESPONDENTS

             Mr. Drupad S. Patil i/b Dheeraj D. Patil Advocate for the Applicant

                                                     CORAM :   NITIN W. SAMBRE, J.

                                                     DATE:     APRIL 25, 2022.

             P.C.:

             1)            It is canvassed that since the Suit is filed in representative

capacity, in absence of leave of the Court, same is not maintainable.

Support is drawn from the Judgment of Apex Court in the matter of

Johri Bazar, Jaipur V/s. Smt. Chhoti and Others1.

2) Issue notice to Respondents for final disposal, returnable on

18/07/2022.

3) There shall stay to further proceedings.

[NITIN W. SAMBRE, J.]

1 (1990) 1 SCC 266