Mr. Jagannath S. Ambre And Anr vs Mr. Navnath Gangaram Shinde
2023 Latest Caselaw 5542 Bom

                                                             108-cra-99-2022.doc


            IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                          CIVIL APPELLATE JURISDICTION

               CIVIL REVISION APPLICATION NO. 99 OF 2022

 Navnath Gangaram Shinde
                                              ...APPLICANT

          V/s.

 Jagannath S. Ambre and Anr
                                               ...RESPONDENTS


                                 WITH
                 INTERIM APPLICATION NO.18264 OF 2022
                                   IN
               CIVIL REVISION APPLICATION NO. 99 OF 2022

 Jagannath S. Ambre and Anr
                                              ...APPLICANTS
          V/s.

 Navnath Gangaram Shinde
                                               ...RESPONDENT



 Mr. Rushikesh Patil i/b Mr. S.A. Kocharekar, Advocate for the
 Appellant.
 Mr. S.G. Kudle, Advocate for the Respondents No.1 and 2.


                               CORAM     :    ABHAY AHUJA, J.

                               DATE      :    13th JUNE, 2023


 KSG                                                                     1/2





                                                               108-cra-99-2022.doc


 P.C. :

1. The matter is called out at 5:45 p.m. Mr. Rushikesh Patil,

learned Counsel holding for Mr. S.A.Kochrekar, states that Mr.

S.A. Kochrekar is not available and some accommodation may be

granted. Mr. S.G. Kudle, learned Counsel for Respondent No.1 and

2 draws the attention of this Court to the order dated 30 th August,

2022 which records the concern of the Respondents No.1 and 2 in

paragraph No.4 thereof. Learned Counsel submits that though his

client is a landlord, despite that they have been suffering. At his

request let the matter be fixed for "final disposal" on 19th July,

2023 at 2:30 p.m.

2. Ad-interim relief, if any, granted earlier to continue till next

date.

3. The Counsel are at liberty to circulate brief propositions and

supporting judgments by the next date.

                                                       (ABHAY AHUJA, J.)



 KSG                                                                      2/2