Nishiland Park Limited vs Parul Prakash Mehta
2022 Latest Caselaw 8807 Bom

                   Tikam                            1/1
                                                              2- Writ Petition 6475 of 2016

                    IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                              CIVIL APPELLATE JURISDICTION

VAISHALI             WRIT PETITION No. 6475 OF 2016
ANIL     Nishiland Park Limited          ...Petitioners
TIKAM         Vs.
                   Parul Prakash Mehta                         ...Respondent
Digitally signed                                   ****
by VAISHALI
ANIL TIKAM
Date:              Mr. Ajay Panicker i/b. Ajay Law Associates for
2022.09.06
12:50:31 +0530     Petitioner
                   Mr. Rohit Jain i/b. Legal Juris for Respondent

                                            Coram : Sandeep K. Shinde, J.

Dated: 5th SEPTEMBER, 2022.

P.C. :

1. Heard learned counsel for the parties.

2. Taking exception to the order dated 17th July, 2015,

granting conditional leave to defend, defendant has preferred

this Petition. Pending Petition, by judgment dated 29th June,

2016 Summary Suit No. 3250/11 has been decreed. Regular Civil

Appeal against the same judgment and decree is pending, before

this Court.

Keeping all the contentions of the Petitioners open,

petition is disposed of, being rendered infructuous.

(Sandeep K. Shinde, J.)