Bharat Khushaldas Shah And Anr vs Mehul Bhupendra Soni And Ors
2023 Latest Caselaw 3087 Bom

                                                      14-FA-291-2023.doc


Shailaja

        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                        CIVIL APPELLATE JURISDICTION
                 INTERIM APPLICATION NO.18546 OF 2022
                                      IN
                          FIRST APPEAL NO.291 OF 2023


Bharat Khushaldas Shah and another           ]       Applicants


IN THE MATTER BETWEEN:
Bharat Khushaldas Shah and another           ]       Appellants
           Vs.
Mehul Bhupendra Soni and others              ]       Respondents
                                      .....
Mr. Atharva Dandekar a/w Ms. Deepa Mani, Ms. Sneha Panchmukh
i/b D.M. Legal Ventures, for Appellants.


Mr. Ranjit Dharmadhikari i/b Mr. Rahul Karnik, for Respondents.
                                      .....
                               CORAM : PRITHVIRAJ K. CHAVAN, J.

DATE : 28th March, 2023.

P.C.

1. Heard learned Counsel for the applicants for some time.

2. Learned Counsel for the respondents submits that he has just

received the papers and, therefore, seeks time.

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14-FA-291-2023.doc

3. Apprehension of the learned Counsel for the applicants in

respect of second clause of the operative order of the impugned

judgment is taken care of by a statement made by the learned

Counsel for respondents that respondents will not create third

party rights qua the suit property till the next date. Statement is

accepted.

4. Stand over 12th April, 2023.

[PRITHVIRAJ K. CHAVAN, J.]

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