Siddhi Umesh Mehta vs Hriday Niraj Mehta And 7 Ors
2022 Latest Caselaw 5207 Bom

                             7-OSAPP-64-2022 WITH APPL-8205-2022 IN IA-1499-2021 WITH IAL-11732-
                                                                                      2022.DOC




                      Arun



                         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                              ORDINARY ORIGINAL CIVIL JURISDICTION
                                           APPEAL NO. 64 OF 2022


                      Siddhi Umesh Mehta                                          ...Appellant
                            Versus
                      Hriday Niraj Mehta & Ors                                 ...Respondents

                                                       WITH
                                        APPEAL (L) NO. 8205 OF 2022
                                                         IN
                                INTERIM APPLICATION NO. 1499 OF 2021
                                                       WITH
                             INTERIM APPLICATION (L) NO. 11732 OF 2022
                                                         IN
                                        APPEAL (L) NO. 8205 OF 2022

                      Hriday Niraj Mehta                                          ...Appellant
                           Versus
                      Umesh Jayantilal Mehta & Ors                             ...Respondents


                      Mr Mahesh Menon, with Nutan Patel, i/b Mahesh Menon & Co, for
                           the Appellant in APP/64/2022.
ARUN
RAMCHNDRA             Mr Rohan Sawant, i/b Pandya & Poonawala, for Respondent No. 1.
SANKPAL
                      Ms Rukayyah Mahuwala, i/b Mahernosh Humranwala, for
Digitally signed by
ARUN                       APP/64/2022 & APP/8205/2022.
RAMCHNDRA
SANKPAL
Date: 2022.06.10
17:43:00 +0530




                                                      Page 1 of 2
                                                    9th June 2022
        7-OSAPP-64-2022 WITH APPL-8205-2022 IN IA-1499-2021 WITH IAL-11732-
                                                                2022.DOC




                       CORAM         G.S. Patel &
                                     M.G. Sewlikar, JJ.

                       DATED:        9th June 2022
PC:-

1. The Appeal was disposed on 15th February 2022. By that order and judgment, we extended time to comply with the directions of the learned Single Judge: we granted eight weeks' time from 15th February 2022. Mr Menon's instructions today are to state that the Appellants are going to comply but require further time of 90 days. This is in fact stated in the praecipe of 7th June 2022 (although the plea there is for 60 days). Since we are noting Mr Menon's statement that his clients will comply with the directions in question, we will grant additional time of 90 days from 9th June 2022 until 12th September 2022.

(M.G. Sewlikar, J)                                      (G. S. Patel, J)





                              9th June 2022