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Panna Mahendrakumar Vora And Ors vs Bombay Wire Ropes Ltd. And Ors
2022 Latest Caselaw 12244 Bom

Citation : 2022 Latest Caselaw 12244 Bom
Judgement Date : 28 November, 2022

Bombay High Court
Panna Mahendrakumar Vora And Ors vs Bombay Wire Ropes Ltd. And Ors on 28 November, 2022
Bench: Madhav J. Jamdar
                                                    1 wp 1668.2003.doc


Dusane

     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
            CIVIL APPELLATE JURISDICTION

                 WRIT PETITION NO.1668 OF 2003
                             WITH
               CIVIL APPLICATION NO. 1089 OF 2019
                             WITH
               CIVIL APPLICATION NO. 1098 OF 2019


Mrs. Panna Mahendrakumar Vora & Ors.          ...Petitioners
        V/s.
Bombay Wire Ropes Lt. & Ors.                  ...Respondents



Ms. Smita Vora for Petitioners.



                        CORAM: MADHAV J. JAMDAR, J.

DATE: 28th NOVEMBER, 2022

P.C.:

1. By order dated 28th March 2003, this Court has admitted

the Writ Petition and granted interim relief in terms of prayer

clause (b). The said prayer clause (b) reads as under:

"(b) that pending admission and thereafter till disposal of the application, this Hon'ble Court be pleased to stay all further proceedings in R.A.E. Suit No. 692/1866 of 1991 pending in the Small Causes Court at Mumbai on such terms and conditions as this Hon'ble Court may deem fit and proper."

1 wp 1668.2003.doc

2. It is the contention of Ms. Vora, learned Advocate

appearing for Petitioners that in view of the Supreme Court

judgment reported in (2018) 16 SCC 299 in the matter between

Asian Resurfacing Of Road Agency Pvt. Ltd. and Anr. Vs

Central Bureau of Investigation, the learned Trial Court is

proceeding with the matter and the matter has been kept today.

3. None appears for Respondents.

4. Perusal of the impugned order shows that by the impugned

order, amendment application has been dis-allowed. Hence, the

matter is fixed for peremptory hearing on 1st December 2022.

To be shown fairly 'High on Board'. The learned Trial Court is

requested to grant suitable adjournment beyond 1 st December

2022.

5. Petitioners to serve learned Advocate appearing for the

Respondents as well the Respondents copy of this order on or

before 30th November, 2022.

(MADHAV J. JAMDAR, J.) BHALCHANDRA GOPAL DUSANE

Digitally signed by BHALCHANDRA GOPAL DUSANE Date: 2022.11.29 13:58:24 +0530

 
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