Reserve Bank Of India Employees vs Mrs. Vasanti Vishnu Bhat And Ors
2023 Latest Caselaw 107 Bom

         Digitally signed
       by VIDYA
VIDYA  SURESH AMIN
SURESH Date:
       2023.01.06
AMIN   11:30:28
         +0530
                                                                                                8.AO106_2016.DOC


             Vidya Amin
                                        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                CIVIL APPELLATE JURISDICTION

                                                APPEAL FROM ORDER NO. 106 OF 2016
                                                                IN
                                                NOTICE OF MOTION NO. 2816 OF 2014
                                                               WITH
                                                 CIVIL APPLICATION NO. 142 OF 2016

                             Reserve Bank of India Employees Kamdhenu Coop. ... Appellant
                             Housing Society Ltd.
                                               Versus
                             Mrs. Vasanti Vishnu Bhat & Ors.                ...Respondents

                             Ms. Bhakti Wast i/b. Mr. Sachin D. Kadam for the appellant.
                             Mr. Shashipal Shankar for the respondent nos. 1 and 2.
                                                     _______________________
                                                  CORAM: G. S. KULKARNI, J.

DATED: 4 January 2023 _______________________ P.C.

1. This Appeal from Order is directed against an order dated 10 December, 2015 passed by the learned Judge of the City Civil Court, Dindoshi, Mumbai on Notice of Motion No. 2816 of 2014 in Suit No. 2845 of 2014.

2. During the pendency of this appeal, the suit filed by respondent nos. 1 and 2 itself has been decreed by judgment and order dated 7 March, 2022 as passed by the learned Judge of the City Civil Court, Dindoshi, Borivali Division, Mumbai. A copy of the said judgment and order passed by the City Civil Court is placed on record. Accordingly, the present appeal has become infructuous

3. Appeal from Order is accordingly disposed of as infructuous. No costs.

4. In view of disposal of Appeal from Order, Civil Application does not survive and the same is accordingly disposed of.

G. S. KULKARNI, J

4 January, 2023