Uttamchand Keshavchand Lunavat vs M/S Ghodke Brothers
2023 Latest Caselaw 2582 Bom

                                                                  28.wp.3137.23.doc


 Harish

            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                   CIVIL APPELLATE JURISDICTION

                         WRIT PETITION NO.3137 OF 2023
 Uttamchand Keshavchand Lunavat               ...Petitioner

       Versus
 M/s. Ghodke Brothers
 through Proprietor
 Shri. Ashok Neminath Ghodke                  ...Respondent

 None for the Petitioner.

                               CORAM : MADHAV J. JAMDAR, J.

DATE : 16th MARCH, 2023

P.C.:

1. By impugned order, the Application for condonation of delay

filed in the Appeal challenging the Judgment and Decree dated

19th June, 2018 passed by the learned Additional Small Causes

Court, Pune in Civil Suit No. 73 of 2017 is rejected.

2. Issue notice to the Respondent returnable after six weeks.

3. In addition to the Court notice, the Petitioner to serve the

Respondent by private service and file affidavit of service before

the returnable date.

(MADHAV J. JAMDAR, J.)