Kavis Fashions Private Limited vs Mr. Ramesh Badrinarayan Dadhich ...
2023 Latest Caselaw 569 Bom

                                                                  10-caf-57-2017.doc



            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                    CIVIL APPELLATE JURISDICTION

                        CIVIL APPLICATION NO.57 OF 2017
                                     WITH
                           FIRST APPEAL NO.9 OF 2017


 Kavis Fashions Private Limited                        Applicant
                                                 ...
          V/s.
 Ramesh Badrinarayan Dadhich Prop. Of
 M/s. Bombay Rubber Industries                   ... Respondent


 Mr. Aditya Shiralkar a/w Mr. Manish Shukla for the
 applicant.


                                 CORAM     : AMIT BORKAR, J.

                                 DATED     : JANUARY 16, 2023
 P.C.:

1. Having considered the impugned Judgment and Decree, the applicant has made out a case for grant of ad-interim relief in terms of prayer clause (a) subject to deposit of entire decretal amount within Eight (8) weeks from today.

2. It is made clear that if, the amount is not deposited within Eight (8) weeks from today, the interim relief granted earlier shall stands vacated without further reference to this Court.

FIRST APPEAL NO.9 OF 2017

3. Admit.

4. The appellant to file private paper book within One (1) year

10-caf-57-2017.doc

from today, if the appellant fails to file private paper book within One (1) year from today the appeal shall stand dismissed without further reference to this Court.

(AMIT BORKAR, J.)