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Smt. Prafulata Prakash Dhuri vs Edwin A. Dsouza
2023 Latest Caselaw 5382 Bom

Citation : 2023 Latest Caselaw 5382 Bom
Judgement Date : 9 June, 2023

Bombay High Court
Smt. Prafulata Prakash Dhuri vs Edwin A. Dsouza on 9 June, 2023
Bench: Madhav J. Jamdar
                                                            919.CRA.265.2023.doc


 Harish

            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                   CIVIL APPELLATE JURISDICTION
              CIVIL REVISION APPLICATION NO.265 OF 2023
                                      WITH
                  INTERIM APPLICATION NO.7820 OF 2023
                                      WITH
                   INTERIM APPLICATION NO.7815 OF 2023
                                       IN
              CIVIL REVISION APPLICATION NO.265 OF 2023

 Smt. Prafulata Prakash Dhuri
 In The Matter Between
 Smt. Prafulata Prakash Dhuri                        ...Applicant
          Versus
 Edwin A. D'souza                                    ...Respondent

 Mr. Girin Pandit i/b Minal Parab, for the Applicant.
 Ms. Vasuda Narvekar, for the Respondent.

                               CORAM : MADHAV J. JAMDAR, J.

DATE : 9th JUNE, 2023

P.C.:

1. Heard Mr. Pandit, learned counsel appearing for the

Applicant and Ms. Narvekar, learned counsel appearing for the

Respondent.

2. Mr. Pandit, learned counsel appearing for the Applicant

pointed out the cross-examination of PW-1-Edwin Anthony

D'souza conducted on 7th January, 2015 where the PW-1 has

919.CRA.265.2023.doc

admitted that, the suit was filed bearing LC suit No. 2229 of 2002

for demolition of the structures of the tenants and simultaneously

the present suit for Eviction was filed bearing R. A. E. Suit No.

11/12 of 2002.

3. Mr. Pandit, learned counsel appearing for the Applicant

seeks time to file additional paper book of the relevant documents

including the Plaint, Written statements and Judgments in the

said LC suit No. 2229 of 2002. Let such paper book of the relevant

documents be filed within a period of three weeks with an

advance copy to the learned counsel appearing for the

Respondent.

4. Stand over to 7th July, 2023.

5. Till the next date, ad-interim relief in terms of prayer clause

(d).

(MADHAV J. JAMDAR, J.)

 
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