Ishwarlal Ramdeo Singh Thr. Ram ... vs Dayabhai Govindji Rajput Thr. His ...
2022 Latest Caselaw 8197 Bom

                                                                      12 CAC-341-2018.doc

BDP-SPS-TAC




                          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                   CIVIL APPELLATE JURISDICTION
                                 CIVIL APPLICATION NO.341 OF 2018
                                                 IN
                            CIVIL REVISION APPLICATION NO.230 OF 2014

              Ishwarlal Ramdeo Singh                           .... Applicant.

              In the matter between

              Dayabhai Govindji Rajput
                         V/s
              1.a. Mrs. Rajmati Devi - wife of Original
              Deceased Respondent No.1. and others             .... Respondents

                                           ALONGWITH
                              INTERIM APPLICATION NO. 2845 OF 2020
                                                IN
                            CIVIL REVISION APPLICATION NO.230 OF 2014

              Dayabhai Govindji Rajput
              Through his married daughter
              Smt. Tara Harish Lakhpatwala                     .... Applicant.
                         V/s
              Ishwarlal Ramdeo Singh                           .... Respondent.

              Mr A.R. Kapadia for the Applicant in CAC/original Respondent Nos.
              1A to 1E.
              None for the Respondents.

                                   CORAM: NITIN W. SAMBRE, J.

                                   DATE:     AUGUST 22, 2022

              P.C.:-

              1]       Suit of the Applicant came to be decreed, resulting in passing of



                                                      12 CAC-341-2018.doc

eviction order. Judgment-debtor tenant has preferred Revision which is admitted by this Court.

2] In the pending proceedings, Civil Application No.341 of 2018 is taken out by the Applicant for direction to deposit arrears of rent, so also compensation.

3] None appears in spite of notice having been served on the original non-applicant to the Civil Application No.341 of 2018.

4] Stand over to 7th September, 2022 by way of last chance.

( NITIN W. SAMBRE, J. )