Golden Legend Leasing And Finance ... vs Mr. Dilip Manohar Amladi And Ors
2023 Latest Caselaw 5326 Bom

                                             907-WP-15477-2022-IA-4733-2023.doc


            IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                          CIVIL APPELLATE JURISDICTION

                       WRIT PETITION NO. 15477 OF 2022

 GOLDEN LEGEND LEASING AND FINANCE )
 LTD. AND ANOTHER                  )...PETITIONERS

          V/s.

 MR.DILIP MANOHAR AMLADI AND ORS.                         )...RESPONDENTS

                                      WITH

                   INTERIM APPLICATION NO. 4733 OF 2023
                                    IN
                      WRIT PETITION NO. 15477 OF 2022

 MR.DILIP MANOHAR AMLADI AND ORS.                         )...APPLICANTS

          V/s.

 GOLDEN LEGEND LEASING AND FINANCE )
 LTD. AND ANOTHER                  )...RESPONDENTS

 Mr.Sunil Kumar Singh, Advocate for the Petitioners.


 Mr.Girish Godbole, Senior Advocate with Mr.Raj Patel, Ms.Neha
 Mehta, Ms. Aayushi Gohil i/b. M/s.M.T.Miskita & Co., Advocate
 for the Applicants in I.A.No.4733 of 2023 and for the Respondents
 in W.P.No.15477 of 2022.

                               CORAM     :        ABHAY AHUJA, J.

                               DATE      :        8th JUNE 2023

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907-WP-15477-2022-IA-4733-2023.doc

P.C. :

1. Today the matter was listed for filing Consent Terms.

However, Mr.Godbole, learned Senior Counsel for Respondents, on

instructions, states that the landlords are not willing to consider a

fresh license, although some reasonable extension can be

considered for the Petitioners to seek alternate accommodation /

premises. Therefore, no Consent Terms have been filed and the

matter is argued.

2. The matter has been argued at length by both sides.

Arguments have been concluded. Judgment reserved. Parties /

counsel are at liberty to file written submissions with supporting

judgments within a period of one week.

3. As far as Interim Application for withdrawal of the amount

of Rs.25 Lakhs that has been deposited in this Court is concerned,

learned counsel for Petitioners, on instructions, submits that he

has no objection if the said amount is allowed to be withdrawn by

Respondents/landlord.

                                     (ABHAY AHUJA, J.)


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