Nishant Multistate Co-Op. ... vs Yunuskhan Hamid Khan
2023 Latest Caselaw 2057 Bom

                                                            1                            955-C-aa-08-18.odt


               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                         NAGPUR BENCH AT NAGPUR

                           ARBITRATION APPEAL NO.08 /2018

  Nishant Multistate Co-operative Credit Society Vs. Yunuskhan Hamid
                           Khan through LRs

Office Notes, Office Memoranda                          Court's or Judge's orders
of Coram, Appearances, Court's
orders     or    directions and
Registrar's orders

                                  Mr. A.B. Patil, Advocate for appellant
                                  Ms. Shilpa Tapadia, Advocate for the respondent


                                  CORAM:        AVINASH G. GHAROTE, J.

DATED : 1st MARCH, 2023

When the matter has been substantially heard and was about to close for the judgment, the learned counsel for the respondent makes a request that record and proceedings be called, as certain position, needs to be verified by her from the record and proceedings. Though the request which comes at the stage when the matter is closed for judgment is absolutely unreasonable, however, considering the request made, the learned District Judge, Amravati, to send the record and proceedings at the earliest and in any case within a period of one week from the request of this Court, which shall be communicated to the learned District Judge, Amravati by the respondent by Hamdast.

                                                2                     955-C-aa-08-18.odt


                                       Issue   fresh   notice   to    the       legal

representatives of respondent, returnable in one week. The appellant shall serve the respondents by all modes permissible in law, including hamdast.

JUDGE MP Deshpande

Digitally signed by:MILIND P DESHPANDE Signing Date:02.03.2023 14:46