Harshvardhan Parikh vs M/S. J.K. Dall Mill Thr. ...
2022 Latest Caselaw 1750 Bom

                                                                   19.1744.22 wp.doc

ISM
                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                                CIVIL APPELLATE JURISDICTION

                           CIVIL WRIT PETITION NO. 1744 OF 2022

      MR. HARSHVARDHAN PARIKH                            ....PETITIONER

              V/s.

      M/S. J. K. DALL MILL                               .....RESPONDENT

      Mr. Amey Deshpande A/W Mr. Harsh Nishar Advocate for the
      Petitioner
      Dr. Abhinav Chandrachud a/w Mr. Parag Shah a/w Ms. Shraddha
      Prajapati Advocates for Respondent


                               CORAM :   NITIN W. SAMBRE, J.

                               DATE:     FEBRUARY 21, 2022.

      P.C.:

      1)      Parties are in agreement that the impugned order is passed by

the Judicial Officer who has not heard the Summons for Judgment

no. 137/2018.

2) As such, by consent, order impugned dated 17/01/2022 is

hereby quashed and set aside. As a consequences, Application for

review moved by the Respondent seeking review of the aforesaid order

also stands disposed of accordingly.

19.1744.22 wp.doc

3) Learned Ad-Hoc Judge, City Civil Court Gr. Mumbai is

requested to decide Summons for Judgment no. 137/2018 in

Summary Suit No. 227/2018 expeditiously.

[NITIN W. SAMBRE, J.]