M/S. Sachin Agarwal H.U.F. ... vs Fiza Construction Company ...
2022 Latest Caselaw 1170 Bom

                  Digitally signed by
      IRESH       IRESH SIDDHARAM
      SIDDHARAM   MASHAL
                  Date: 2022.02.01
      MASHAL      16:06:16 +0530




                                                                         14.959.22 WP.doc

ISM
                              IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                                          CIVIL APPELLATE JURISDICTION

                                        CIVIL WRIT PETITION NO. 959 OF 2022

            M/S. SACHIN AGARWAL H.U.F. THROUGH ....PETITIONER
            SACHIN AGARWAL

                       V/s.

            FIZA CONSTRUCTION COMPANY THROUGH .....RESPONDENTS
            PROPRIETOR GUDDU R. MUJAWAR
            AND ORS

            Mr. Akhilesh Dubey a/w Amit Dubey i/b Law Counsellors for the
            Petitioner
            Mr. Rohan H. Barge for Respondents


                                         CORAM :   NITIN W. SAMBRE, J.

                                         DATE:     FEBRUARY 1, 2022.

            P.C.:

            1)         At the request of learned counsel for the Petitioner, stand over

            to 17/02/2022 by way of last chance.

            2)         In the meantime, Petitioner shall remove all office objections,

failing which petition shall stand dismissed without further reference

to the Court.

3) Petitioner in response to the Court's query assures that Plaint

14.959.22 WP.doc

in Special Civil Suit No. 153/2005, Judgment and Order shall be

produced on record including that of Rozanama by the said date.

Statement is accepted as an undertaking to this Court.

4) If the order is not complied, the Ad-interim protection shall

cease to operate with out further reference to the Court.

[NITIN W. SAMBRE, J.]