Karan S/O Dindayal Usarbarse vs Kishor Mahadeo Deshmukh
2022 Latest Caselaw 9598 Bom

                                                       1/2                   935-WP 5538.2022

              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                        NAGPUR BENCH : NAGPUR

                       WRIT PETITION NO. 5538 OF 2022
                          Shri Karan s/o Dindayal Usarbarse
                                               vs.
                           Shri Kishor Mahadeo Deshmukh
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Office notes, Office Memoranda of Coram, appearances, Court's orders Court's or Judge's Orders. or directions and Registrar's orders.

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Mr. A. S. Shukla, Advocate for petitioner.

                                        CORAM          :        MANISH PITALE J.
                                        DATE           :        21/09/2022

Heard learned counsel for the petitioner.

2. It is submitted that in the present case on the basis of material available on record, unconditional leave to defend ought not to have been granted by the Court below and that this was in the teeth of the settled position of law.

3. The reliance is placed on judgment of the Hon'ble Supreme Court in the case of IDBI Trusteeship Services Ltd. vs. Hubtown Ltd., (2017) 1 SCC 568.

KOLHE 2/2 935-WP 5538.2022

4. Issue notice for final disposal, returnable on 17/10/2022.

5. In the meanwhile and till the next date of listing, there shall be ad-interim stay in terms of prayer clause (ii).

JUDGE

Digitally signed byRAVIKANT CHANDRAKANT KOLHE Signing Date:21.09.2022 18:50

KOLHE