Mr. Salman S. Khan vs Mr. Ketan Kakkad And Others
2022 Latest Caselaw 11295 Bom

                                                                          901-ao-454-2022.doc




                           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                   CIVIL APPELLATE JURISDICTION

                                       APPEAL FROM ORDER NO. 454 OF 2022
                                                     WITH
                                      INTERIM APPLICATION NO. 2907 OF 2022
                                                      IN
                                       APPEAL FROM ORDER NO. 454 OF 2022

                     Mr. Salman S. Khan                            ...Appellant
                            V/s.
                     Mr. Ketan Kakkad and Ors.                     ...Respondents

                                                      ----

                     Mr. Parag Khandhar, Ms.Prachi Garg, Shivani Khanwilkar i/b
                     DSK Legal for the Appellant.
                     Mr. Aditya Pratap a/w. Mr. Suhail Mhasvadkar & Mr. Rishabh
                     Khot, for Respondent No.1.
                     Mr. Brian Pillai i/b. Shardul Amarchand Mangaldas & Co., for
                     Respondent Nos.5 & 6.
                     Mr. Alankar Kirpekar a/w Mr. Rajas Panandikar i/b MAG Legal
                     for Respondent No.7.
        Digitally
        signed by
        NILAM
                     Mr. Changez Keswani a/w. Mr. Akash Manwani i/b Economics
NILAM   SANTOSH
SANTOSH KAMBLE       Law Practice, for Respondent Nos. 10 and 11.
                     Ms.Sanika Gharat i/b Dholakia Law Associates for Respondent
KAMBLE Date:
        2022.11.03
        13:19:19

                     No.12.
        +0530



                                                    ----

                                                     CORAM : C.V. BHADANG, J.

DATE : 3 NOVEMBER 2022 P.C. :

. This appeal was heard and was reserved for judgment shortly before the commencement of the Diwali Holidays / Vacation. The parties had also consented for pronouncement of

Mamta Kale page 1 of 2 901-ao-454-2022.doc

the judgment in the Diwali Holidays / Vacation. However, inspite of best efforts and as the matter was heard at some length and the record comprises of several volumes, it was not possible to prepare / finalise the judgment, with only a day left at my disposal. In such circumstances, the appeal be treated as not heard.

2. Stand over to 14 November 2022.

C.V. BHADANG, J.

Mamta Kale                                                   page 2 of 2