Citation : 2022 Latest Caselaw 13164 Bom
Judgement Date : 16 December, 2022
17.CRA.557.22.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
CIVIL REVISION APPLICATION NO. 557 OF 2022
Minal Rajendra Dukle ... Applicant/Orig. Appellant
Versus
Prabhaben Chunilal Patel ... Respondent
Mr. Pralhad Paranjape a/w Mr. Manish Kelkar for the Applicant.
Mr. Kunal Bhanage for the Respondent.
CORAM : R.I. CHAGLA, J.
DATED : 16th DECEMBER, 2022.
ORDER :
1 Mr. Bhanage, learned Counsel appearing for the Respondent
states that the Civil Revision Application has just been served on the
Advocate for the Respondent. In view thereof, an adjournment has been
sought for. He states on instructions that till the next date the Respondent
will not take any steps towards execution of the impugned judgment and
order dated 07.11.2022 passed by the Appellate Bench of the Court of
Small Causes at Mumbai, in 2a Appeal No.275 of 2019 and judgment
dated 03.06.2019 in Court of Small Causes in R.A.E. Suit No.862 of 1379
of 2011. Statement is accepted.
Waghmare 1/2
17.CRA.557.22.doc
2 Place the Civil Revision Application on 06.01.2023.
Digitally
signed by
WAISHALI
WAISHALI SUSHIL
(R.I. CHAGLA, J.) SUSHIL WAGHMARE
WAGHMARE Date:
2022.12.17
13:55:09
+0530
Waghmare 2/2
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