Deepa Enterprises Thru Prop. ... vs Micromate Computers Thru Prop. ...
2023 Latest Caselaw 2535 Bom

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                          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                  CIVIL APPELLATE JURISDICTION

                               CIVIL WRIT PETITION NO. 2504 OF 2023
                                            Deepa Enterprises Vs.Micromate computers



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


                                 Mr. Rudresh Jagdale i/b. Rohit Mangsule for
                                 Petitioner.
                                 Mr. Yuvraj Narvankar for Respondent.
                                                   __________

                                            CORAM              : SARANG V. KOTWAL, J.

DATED : 15 MARCH 2023

P. C. :

1. Both learned counsel seek adjournment to

produce relevant Judgments of the Hon'ble

Supreme Court, in this petition. At their request

today I am adjourning the matter.

2. Stand over to 26/06/2023.

3. Since the matter is being adjourned by

consent, the Trial Court is requested not to Digitally

proceed with the trial till the next date. signed by VINOD VINOD BHASKAR BHASKAR GOKHALE GOKHALE Date:

2023.03.16 14:31:40 +0530 Gokhale 2 of 2 35-wp-2504-23

4. Learned counsel for the Respondent is at

liberty to file affidavit in reply.

(SARANG V. KOTWAL, J.)