Vivek Chopra Proprietor- Bueno ... vs Givo Pvt. Ltd.,Haryana
2023 Latest Caselaw 2531 Bom

                                                                     12-fa-237-2023.doc




                             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                     CIVIL APPELLATE JURISDICTION

                                         FIRST APPEAL NO. 237 OF 2023
                      Vivek Chopra                              ...    Appellant
                            Versus
                      Givo Pvt. Ltd.                            ...    Respondent
                                                     .....
                      Mr. Kaustubh Patil i/b Mohanty and Associates, for the Applicant.
                      Mr. Netaji Gawade a/w Ms. Ava Kaka i/b M/s, Sanjay Udeshi and
                      Co., for the Respondent.
                                                  .....

                                              CORAM : PRITHVIRAJ K. CHAVAN, J.

DATED : 15th MARCH, 2023. P.C.

1. Learned Counsel for the appellant seeks time to remove the

office objections. Office objections shall be removed within one

week, failing which, the Appeal shall stand dismissed without

further reference to the Court.

2. Learned counsel for the appellant undertakes to supply the

copy of the memo of Appeal and Application seeking stay to the

execution and implementation of the impugned judgment and

decree today itself. Statement is accepted.

3. Stand over to 23rd March, 2023.

[PRITHVIRAJ K. CHAVAN, J.] REKHA PRAKASH PATIL Digitally signed by REKHA PRAKASH PATIL Date: 2023.03.16 Rekha Patil 1 of 1 17:53:36 +0530