Lav R Palkar vs Rajbahadur Badriprasad Yadav
2023 Latest Caselaw 13085 Bom

Bombay High Court

Lav R Palkar vs Rajbahadur Badriprasad Yadav on 19 December, 2023

Author: Amit Borkar

Bench: Amit Borkar

                                                                                    23-wp15752-2023.doc


                       VRJ
                                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                          CIVIL APPELLATE JURISDICTION

                                             WRIT PETITION NO.15752 OF 2023

VAIBHAV
RAMESH
JADHAV
Digitally signed by
VAIBHAV RAMESH
JADHAV
                       Lav R. Palkar                                  ... Petitioner
                                   V/s.
Date: 2023.12.20
11:16:49 +0530




                       Rajbahadur Badriprasad Yadav                   ... Respondent


                       Mr. Vishal Pattabirama & Mr. Ameya S. Mahajan for the
                       petitioner.
                       Mr. Akshay Kapadia for the respondent.



                                                      CORAM    : AMIT BORKAR, J.

                                                      DATED    : DECEMBER 19, 2023
                       P.C.:

1. Prima facie it appears that the conditional leave granted by the Trial Court thus appears to be contrary to the judgment in the case of IDBI Trusteeship Services Limited vs. Hubtown Limited reported in (2017) 1 SCC 568.

2. Stand over to 5th February 2024.

3. Till next date, there shall be ad-interim relief in terms of prayer clause (b).

(AMIT BORKAR, J.)