Haj Committee Of India, Mumbai vs B.E. Billimoria And Company ...
2022 Latest Caselaw 7741 Bom

                           Megha                                         precipe_iast_12726_2021.doc

                                      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                              CIVIL APPELLATE JURISDICTION

                                      INTERIM APPLICATION (STAMP) NO.12726 OF 2021
                                                           IN
                                          FIRST APPEAL (STAMP) NO.12725 OF 2021

                           Haj Committee of India, Mumbai                    ...Applicant
                                             Versus
                           B.E. Billimoria and Co. Ltd., Mumbai             ...Respondent
                                                               ...
                           Mr. Niraj Prajapati for the Applicant.


                                                        CORAM: SMT. ANUJA PRABHUDESSAI, J.

DATED : 5th AUGUST, 2022.

P. C. :-

1. Not on board. Taken on board in view of the precipe

moved.

2. By judgment and decree dated 21/01/2020 in Summary

Suit No.9853 of 1989, the Appellant is directed to pay Rs.14,92,799/-

to the Respondent along with interest @ 9% per annum on the

principal amount from 22/06/1989 till realisation of the amount.

Learned counsel for the Applicant states that the entire amount as per

the impugned judgment and decree will be deposited before this Court

within a period of three weeks.

        Digitally signed
MEGHA   by MEGHA S
        PARAB
S       Date:
        2022.08.05
PARAB   18:40:30
        +0530





 Megha                                          precipe_iast_12726_2021.doc

3. In the light of the said statement, execution of the

impugned judgment is stayed till the next date of hearing.

4. Issue notice to the Respondent, returnable on 26/08/2022.

(SMT. ANUJA PRABHUDESSAI, J.)