M/S. E.E. And C Construction Co vs Ashok Vatika Pvt. Ltd.Amendment ...
2023 Latest Caselaw 3714 Bom

2023:BHC-AS:11419                                                          9-FA-1224-2005.doc


                    Shailaja
                         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                     CIVIL APPELLATE JURISDICTION
                                     FIRST APPEAL NO.1224 OF 2005
                    M/s. E.E & C Construction Co.    ]   Appellant
                          Vs.
                    AshokaVatika Private Ltd.        ]   Respondent
                                                  .....
                    Mr. V.S. Kulkarni, Mr. Saurabh Mittal i/b Khandeparkar &
                    Associates, for Appellant.

                    Mr. Sachin Kudalkar i/b Madekar & Co., for Respondent.

                    Mr. Maushik Thakarlal Patel, representative of the Respondent is
                    present.
                                                  .....
                                         CORAM : PRITHVIRAJ K. CHAVAN, J.

                                        DATE       : 13th April, 2023.
                    P.C.

1. The appeal is pending since 2005. The impugned judgment is

dated 30th November, 2002.

2. Learned Counsel for the appellant submits that he has no

instructions from his client.

3. Learned Counsel for the respondent submits that the matter

has already been settled and nothing survives in the appeal.

4. As such, the appeal stands disposed of.

[PRITHVIRAJ K. CHAVAN, J.]

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