Pawan Kumar Gulabchand Jain vs Paras Sundarji Dedhia And Ors
2023 Latest Caselaw 4055 Bom

2023:BHC-AS:12508
                                                                                25.ia.3623.2023.doc


                    Harish

                              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                     CIVIL APPELLATE JURISDICTION

                                  INTERIM APPLICATION NO.3623 OF 2023
                                                      IN
                                        WRIT PETITION NO. 5709 OF 2021


                    Shri. Pawan Kumar Gulabchand Jain                 ...Applicant
                             Versus
                    Shri. Paras Sundarji Dedhia & Ors..               ...Respondents

                    Mr. G. B. Bhatt, for the Applicant.


                                               CORAM : MADHAV J. JAMDAR, J.

DATE : 21st April, 2023

P.C.:

1. Not on board. Taken on board.

2. Mr. Bhatt, learned counsel appearing for the Applicant

states that, inadvertently, wrong judgment is annexed and

therefore, he is seeking leave to replace the same. Therefore,

leave to replace the judgment as mentioned in schedule annexed

to the Interim Application on page No. 10 is granted. The same be

done on or before 5th June, 2023.

3. The Interim Application is disposed of in above terms with

no order as to costs.

(MADHAV J. JAMDAR, J.)