Ramraj Satyadev Pandey vs Ravishankar Vijayshankar Sharma
2022 Latest Caselaw 2339 Bom

           spm                                       1               7-cra520.19.doc


                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                               CIVIL APPELLATE JURISDICTION

                    CIVIL REVISION APPLICATION NO. 520 OF 2019

Ramraj Satyadev Pandey                                      .....Applicant
      Vs.
Ravishankar Vijayshankar Sharma                             .....Respondent


Mr. R. M. Haridas for the Applicant.
Smt. Snehal Modi for the Respondent.

                                        CORAM :   A. S. GADKARI, J.

DATE : 8th MARCH, 2022.

P.C.:-

1. Leave to amend to annex additional documents, which are

already part of record before the trial Court and/or Appellate Court and on

which the applicant places reliance.

Necessary amendment be carried out within a period of one

week from today in the record of the Court and simultaneously in the

copies served upon the learned Advocate for the Respondent.

2. Stand over to 23rd March, 2022.

To be placed under the caption " For Admission".

3. Learned counsel appearing for Respondent, on instructions,

makes a statement that till next date, the Respondent will not proceed with

the execution of impugned Judgment and Order. Statement is accepted.

(A.S. GADKARI, J.)