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Hooralain Hussein vs Shainaaz Punjani
2022 Latest Caselaw 2186 Bom

Citation : 2022 Latest Caselaw 2186 Bom
Judgement Date : 3 March, 2022

Bombay High Court
Hooralain Hussein vs Shainaaz Punjani on 3 March, 2022
Bench: S. K. Shinde
                                                          (34)-AO-954-2019 aw IA-1361-2019.doc
                                                                             03.03.2022



                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                            CIVIL APPELLATE JURISDICTION

                             Appeal from Order No. 954 / 2019
                                         Alongwith
                            Interim Application No. 1361 / 2019
                                              in
                             Appeal from Order No. 954 / 2019

         Hooralain Hussein                                         ... Appellant
                   Versus
         Shainaaz Punjani                                          ... Respondent

                                             ****
         None for the Appellant.
         Ms. Dhanashree Gaikaiwari i/by M/s. Bilawala & Co., Advocate for
         Respondent.
                                       ****

                                           CORAM     : SANDEEP K. SHINDE, J.
                                            DATE     : 3rd MARCH, 2022.


         P.C.

1. In the lis, between Licensee and Licensor, in respect of the suit

property, the Competent Authority directed the Plaintiff-Licensee, to

vacate the 'suit' flat, vide Judgment and Order dated 15 th December,

2020. Licensee assailed Competent Authority's order in Writ Petition

No. 1177/2021. Order dated 5 th March, 2021 in Writ Petition shows

that possession of the suit property has been handed over by the

Najeeb 1/2 (34)-AO-954-2019 aw IA-1361-2019.doc 03.03.2022

Plaintiff-Licensee to Defendant-Licensor. As such, appeal is rendered

infructuous. The judgment of the Competent Authority and Order in

Writ Petition No. 1177/2021 are taken on record and marked X-1 for

identification. In that view of the matter, appeal is disposed of

alongwith Interim Application.

(SANDEEP K. SHINDE, J.)

Digitally signed by MOHAMMAD MOHAMMAD NAJEEB NAJEEB MOHAMMAD MOHAMMAD QAYYUM QAYYUM Date:

2022.03.04 16:25:27 +0530

Najeeb 2/2

 
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