Shri. Vitthal Laxman Patil vs Kores (India ) Ltd Real Estate ...
2023 Latest Caselaw 111 Bom

                                                                            1 sa 223.2019.doc


                      Dusane

                           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                  CIVIL APPELLATE JURISDICTION

                                     SECOND APPEAL NO.223 OF 2019


                      Shri. Vitthal Laxman Patil            ...Appellant

                              V/s.
                      Kores (India) Ltd. Real Estate        ...Respondents
                      Division, Mumbai & Ors.


BHALCHANDRA           Ms. Rasika Bagkar a/w Mamta Magare i/by M.G.
GOPAL
DUSANE
                      Bagkar & Co. for Appellant.

Digitally signed by
                      Mr. Y.S. Jahagirdar, Senior Counsel a/w Ms.
BHALCHANDRA
GOPAL DUSANE
                      Sharvari Kanetkar i/by Mr. Jayesh Joshi for
Date: 2023.01.05      Respondent no. 1.
13:27:11 +0530
                                          CORAM: MADHAV J. JAMDAR, J.

DATE: 4th JANUARY, 2023

P.C.:

1. Heard Ms. Bagkar, learned Counsel appearing for the

Appellant and Mr. Jahagirdar, learned Senior Counsel

appearing for Respondent no.1.

2. The order dated 19th July 2022 passed by the Supreme

Court in Civil Appeal No. 4801 of 2022 is pointed out to this

Court. By that order, the judgment and order dated 25 th

January 2019 passed in Second Appeal (Stamp) No. 11720 of

2016 is set aside and the Second Appeal is remanded back to

the High Court.

1 sa 223.2019.doc

3. As the Second Appeal is arising out of the Suit of the

year 2010, the Supreme Court has requested the High Court

to dispose of the Second Appeal as early as possible.

However, learned Advocate appearing for the Appellant states

that there is some difficulty for conducting the matter and

requested for an adjournment till 31st January, 2023.

4. Stand over to 3rd February 2023. First on Board.

5. In the meanwhile, parties are at liberty to file written

submissions and compilation of judgments.

(MADHAV J. JAMDAR, J.)