Mr. Arvind P. Shah Through P.A. ... vs Kruti Finance And Holding Private ...
2022 Latest Caselaw 2442 Bom

                                                                                        14 fa 167-22.doc


                                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                          CIVIL APPELLATE JURISDICTION

                                            FIRST APPEAL NO. 167 OF 2022
                                                        WITH
                                         CIVIL APPLICATION NO. 3402 OF 2014

                        Mr. Arvind P. Shah Through
                        P.A. Holder Mr. Pradip R. Shah                    ..Appellant


                                    v/s.
                        Kruti Finance and Holding
                        Private Ltd. And Ors. .                     ..Respondents

                        Mr. Kayval P. Shah for the Appellant/Applicant.


                                            CORAM : ANUJA PRABHUDESSAI, J.

DATED : 10th MARCH, 2022.

P.C.

1. Learned Counsel for the Appellant states that the judgment

is not legible. He seeks leave to replace the same with typed the

copy.

2. Leave granted to replace the judgment.

3. Issue Notice, returnable on 7th April, 2022.

Digitally signed by PRASANNA P PRASANNA P SALGAONKAR SALGAONKAR Date:

2022.03.11 15:14:39 +0530

(ANUJA PRABHUDESSAI, J.)

P. Salgaonkar 1 of 1