Sushila Sureshbabu Malge ... vs Sana Hospitality Private Limited ...
2022 Latest Caselaw 1921 Bom

Citation : 2022 Latest Caselaw 1921 Bom
Judgement Date : 24 February, 2022

Bombay High Court

Sushila Sureshbabu Malge ... vs Sana Hospitality Private Limited ... on 24 February, 2022

Bench: Virendrasingh Gyansingh Bisht

                                                                  13-SA-136-2022.DOC


         Digitally
         signed by
         TRUPTI
TRUPTI   SADANAND
SADANAND BAMNE
BAMNE    Date:             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
         2022.02.24
         23:44:59
                                   CIVIL APPELLATE JURISDICTION
         +0530
                               INTERIM APPLICATION (ST.) NO. 2772 OF 2022
                                                  IN
                                    SECOND APPEAL NO. 136 OF 2022

                      Mrs. Sushila Sureshbabu Malge & Anr.          ...Applicants

                      IN THE MATTER BETWEEN

                      Mrs. Sushila Sureshbabu Malge & Anr.          ...Appellants
                                Versus
                      Sana Hospitality Private Limited       ...Respondent
                                                  ......
                      Ms. Yasmin Tavaria and Mr. Abhishek Yadav for the
                      Applicants.
                      Mr. Jairam Chandnani a/w. Smt. Tanvi Mehta i/b. Lexim
                      Associates for the Respondent.
                                                  ......
                                             CORAM:     V.G.BISHT, J.

                                             DATE:      24th February, 2022
                      PC:-

                      1.        Heard    learned counsel for the applicants and
                      respondent.

2. Learned counsel for the respondent seeks time to file reply to the interim application. Time granted.

3. Hence, stand over to 9th March, 2022. Till then, the impugned judgment dated 10th December, 2021 passed by learned Member, Maharashtra Real Estate Appellate Tribunal, Mumbai shall remain stayed.


                                                              (V.G.BISHT, J. )




                      Trupti                                                           1/1