Narendrakumar D. Joshi vs Anil Babu Bhagat And Anr
2022 Latest Caselaw 7885 Bom

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                                                       23.WP.2791.2020.doc


         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                 CIVIL APPELLATE JURISDICTION

               WRIT PETITION NO.2791 OF 2020
                           WITH
            INTERIM APPLICATION NO. 3460 OF 2020
                             IN
               WRIT PETITION NO. 2791 OF 2020

Narendrakumar D. Joshi                     .. Petitioner
      Versus
Anil Babu Bhagat & Anr                     .. Respondents

Mr. Jaikumar N. Shiradhonkar a/w. Adv. Smita N. Mhatre for the
petitioner.
Mr. Ranjit Shinde for respondent no.1.
Mr. S. D. Rayrikar, AGP for the respondent no. 2-State.


                           CORAM : NITIN W. SAMBRE, J.

DATED : 11th AUGUST, 2022 P.C.:

1. Heard.

2. Admit.

3. There shall be stay to the execution of the judgment and

decree of eviction, as it appears from the cross-examination of the

respondent/plaintiff that the cheque towards the rent was offered,

however the respondent/plaintiff has refused the accept the same.

4. Mr. Shinde waives service of notice on behalf of the

respondent no. 1. Learned AGP waives service of notice on behalf

of the respondent no. 2-State.

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23.WP.2791.2020.doc

5. The office objections, if any, be removed within six week,

failing which the petition shall stands dismissed without further

reference to the Court.

6. The counsel for the petitioner is at liberty to place on record

the copy of the deposition before the next date.

ANANT KRISHNA Digitally signed by ANANT KRISHNA NAIK (NITIN W. SAMBRE, J.) Date: 2022.08.12 NAIK 11:24:04 +0530

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