Suwarnsparsh Germs And Jewellery ... vs Upendra Chmpaklal Parekh And Ors
2023 Latest Caselaw 7002 Bom

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               IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                               CIVIL APPELLATE JURISDICTION

                          WRIT PETITION NO.9277 OF 2018

 SUWARNSPARSH GERMS & JEWLLERY LTD                          )...PETITIONER

          V/s.

 UPENDRA CHAMPAKLAL PAREKH AND ORS.                         )...RESPONDENTS

 None for the Petitioner.


                                   CORAM      :    ABHAY AHUJA, J.

                                   DATE       :    13th JULY 2023

 P.C. :


 1.       None for the Petitioner.

2. This is a Writ Petition under Article 227 of the Constitution of

India impugning the judgment and order dated 24 th April 2018 passed

by the Appellate Bench of the Small Causes Court in Revision

Application No.40 of 2018 arising from Exhibit 11 in L.E.Suit No.25 of

2017 rejecting the Revision Application filed by the Petitioner against

the order of the trial Court allowing the application of the Respondents

in the Writ Petition and directing the Petitioner to pay arrears of license

fees from February 2014 to October 2016 at the rate of 9 percent per

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annum to the Respondents. The Petitioner was also directed to deposit

interim mesne profits of Rs.2,91,478/- till the conclusion of the trial.

3. This is a Petition filed in the year 2018 and does not appear to

have been circulated till today. Since none appears for the Petitioner, as

also no notice appears to have been issued, list on 27th July 2023 for

dismissal.

                                        (ABHAY AHUJA, J.)




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