Bombay Electric Supply And ... vs Shukhdeo Rameshankar Prasad
2023 Latest Caselaw 7754 Bom

                                          1                     4 fa 232-22-c.doc


                      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                              CIVIL APPELLATE JURISDICTION

                               FIRST APPEAL NO.232 OF 2022

 Bombay Electric Supply and
 Transport Undertaking                          ... Appellant
       Vs.
 Shri Sukhdeo Ramshankar Prasad                   ... Respondent
                                              -------

 Mr.Saurabh S. Pakale, Counsel with Mr.Aavish Shetty and Mr. Bhavesh
 Wadhwani i/by M/s M.V.Kini and Co., Advocates for the Appellant.
 Mr.Amol Gatne i/by Ms.Swati U. Mehta, Advocates for the Respondent.
                                 -------
                  CORAM : ABHAY AHUJA, J.

DATE : 03 AUGUST, 2023.

P.C. :

1. This matter has been listed for final hearing as Mr.Pakale, learned

counsel for the First Appellant has substantially argued the case on

behalf of the Appellant. Learned counsel refers to the evidence of the

pillion rider namely Prashant Barve. On a query from the court as to status

of the claim made by the pillion rider, learned counsel seeks some time to

obtain information.

2. Accordingly, list this matter as part-heard on 1 st September, 2023 at

2.30 p.m. for final hearing.

  Priya R. Soparkar                                                                       1 of 2



                                           2                   4 fa 232-22-c.doc

3. In the meanwhile, learned counsel are at liberty to file their written

submissions and supporting judgments.

                                                    (ABHAY AHUJA, J.)




  Priya R. Soparkar                                                                     2 of 2