Mr. Mohd. Mohsin Khaliq Qureshi vs Bethlehem Premises Chs Ltd
2022 Latest Caselaw 5401 Bom

           Megha                                             10_fast_3983_2019.odt


            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                    CIVIL APPELLATE JURISDICTION

                   FIRST APPEAL (STAMP) NO.3983 OF 2019
                                    WITH
                      CIVIL APPLICATION NO.752 OF 2019
                                     IN
                   FIRST APPEAL (STAMP) NO.3983 OF 2019

Mohd. Mohsin Khaliq Qureshi                          ...Appellant
              Versus
Bethlehem Premises CHS Ltd.                         ...Respondent
                                   .....
Mr. S.C. Wakankar with Mr. Suhas Oak, Mr. Deepesh Vernekar for the
Appellant.
Ms Vrushali Kabre i/b. Ms Sheetal Malvankar for Respondent -Society.



                               CORAM : SMT. ANUJA PRABHUDESSAI, J.

DATED: 14th JUNE, 2022.

P.C.:-

1. Learned counsel for the Appellant undertakes to remove office

objections, if any, within two weeks. By the impugned judgment the

Appellant, who was original defendant is directed to deliver vacant and

peaceful possession to the Respondent -Plaintiff within two months.

2. Learned counsel for the Appellant states that execution

application has already been filed and the decree is likely to be executed.

Stand over to 28/06/2022. Execution and implementation of the impugned

judgment is stayed till the next date of hearing. Leave is granted to file the

Megha 1/2 Megha 10_fast_3983_2019.odt

paper book. Parties are put to notice that an endeavour will be made to

dispose of the appeal at the stage of admission.

                                                                (SMT. ANUJA PRABHUDESSAI, J.)




        Digitally signed
MEGHA   by MEGHA S
        PARAB
S       Date:
PARAB   2022.06.16
        11:47:02 +0530




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