Tarun Wadhwa vs Saregama India Limited And Anr
2022 Latest Caselaw 1864 Bom

                                                                  11-ial4515-22.doc

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                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                    ORDINARY ORIGINAL CIVIL JURISDICTION


             INTERIM APPLICATION (LODGING) NO.4515 OF 2022
                                   IN
                       APPEAL NO.25205 OF 2021


      Tarun Wadhwa                                              ...Applicant /
                                                                ...Appellant
               V/s.
      Saregama India Limited                                    ...Respondent


      Mr.Ajatshatru with Simran Grover i/b A & P Partners for the Applicant
      / Appellant.

      Dr.Veerendra Tulzapurkar, Senior Counsel with Mr.Bhavik Shukla i/b
      Khaitan & Co. for the Respondent.

                                      CORAM : R.D. DHANUKA &
                                              S.M. MODAK, JJ.

DATE : 23RD FEBRUARY, 2022.

P.C. :-

1. The appeal is required to be heard finally. Place the matter

on board for directions on 9th March, 2022 to enable the Court to fix

the earlier date for final hearing. The parties are allowed to file the

written submissions along with the copies of the judgments which

they propose to rely upon in support of their rival contentions with an

advanced copy to be served upon the other side.

      (S.M. MODAK, J.)                                    (R.D. DHANUKA, J.)


           VASANT      Digitally signed by VASANT
                       ANANDRAO IDHOL

           ANANDRAO    Date: 2022.02.24 12:18:24
           IDHOL       +0530