Smt. Meenal Madan Kshirsagar For ... vs Bombay Panjrapole Public ...
2023 Latest Caselaw 6280 Bom

                                                            57-WP-9305-2022.doc


            IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                          CIVIL APPELLATE JURISDICTION

                        WRIT PETITION NO. 9305 OF 2022

 Meenal Madan Kshirsagar
 For Self and her Legal Representative
 of Late Madan K. Kshirsagar & Ors            ...PETITIONERS

       V/s.
 Bombay Panjrapole Public
 Charitable Trust and Ors                     ...RESPONDENTS


 Mr. Hamid Kadiani i/b Mr. Yashpal Jain, Advocate for the
 Petitioners.
 Ms. Natasha Bhot, Advocate for the Respondents No.1 to 14.


                               CORAM     :    ABHAY AHUJA, J.

                               DATE      :    3rd JULY, 2023
 P.C. :

1. When the matter is called out at 05:30 p.m. Ms. Natasha

Bhot, learned Counsel for the Respondents would submit that Mr

Jamshed Master had to go for a prior commitment. Mr. Hamid

Kadiani, learned Counsel for the Petitioners states that he needs

more time to put together the written submissions and the brief

propositions. Further, learned Counsel would submit that although

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57-WP-9305-2022.doc

there was an oral assurance on the last occasion before this Court

that the Respondents would not proceed with the matter before

the Small Causes Court, however, on the last date before the Trial

Court, adjournment on behalf of the Petitioner was opposed,

although the same was finally granted after a reply was filed and

now the matter is listed on 6 th July, 2023. Learned Counsel

therefore insists that the stay be granted to the impugned order.

Ms. Natasha Bhot, would submit that same occurred due to a

misunderstanding and states on instructions that on 6 th July, 2023

they would not oppose the adjournment in the matter. Statement

is accepted.

2. List on 17th July, 2023 at 02:30 p.m. as Part Heard.

3. The propositions and supporting judgments on behalf of the

Petitioners be circulated with advance copies to the other side.

                                                      (ABHAY AHUJA, J.)




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