Jaywant Jagannath Bramhmane vs M/S Sanjay Maintenance Services ...
2023 Latest Caselaw 3089 Bom

                                                      10-FA-407-2022.doc


Shailaja


        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                CIVIL APPELLATE JURISDICTION
                 FIRST APPEAL NO.407 OF 2022

Jaywant Jagannath Bramhmane       ]          Appellant
      Vs.
M/s. Sanjay Maintenance Services ]
Pvt. Ltd through Director/        ]
Authorized Respondent             ]
Prakash Y. Bhandari               ]          Respondent
                               .....

Ms. Pooja Phagnekar, for Appellant.

.....

CORAM : PRITHVIRAJ K. CHAVAN, J.J.

DATE : 28th March, 2023.

P.C.

1. Heard learned Counsel for the appellant. Perused the

impugned judgment. Triable issues have been raised before the trial

Court, however, leave to defend has been refused.

2. Learned Counsel has invited my attention to a judgment of

the Hon'ble Supreme Court in the case of B.L. Kashyap and Sons

Limited Vs. JMS Steels and Power Corporation and another, (2022)

3 Supreme Court Cases 294.

3. Admit.

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10-FA-407-2022.doc

4. Call for Record and Proceeding.

5. Printing is dispensed with.

6. Learned Counsel for the appellant undertakes to file

compilation of relevant documents within 8 weeks. Statement is

accepted.

7. If the compilation is not filed within 8 weeks, the appeal shall

stand dismissed without further reference to the Court.

[PRITHVIRAJ K. CHAVAN, J.]

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