Harry Mahendra Mulchandani vs Pradeep Arjun Mulchandani Thr. ...
2023 Latest Caselaw 11132 Bom

2023:BHC-AS:32741
                                                                                     24-wp-13497-2023.doc


                          SA Pathan
                                      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                              CIVIL APPELLATE JURISDICTION

                                                WRIT PETITION NO.13497 OF 2023

                          Harry Mahendra Mulchandani                    ... Petitioner
                                     V/s.
                          Pradeep Arjun Mulchandani
                          Through Authorized Representative             ... Respondent
  SHABNOOR
  AYUB
  PATHAN
   Digitally signed by
   SHABNOOR AYUB
   PATHAN
   Date: 2023.10.31
   12:13:49 +0530
                          Mr. Rajesh S. Datar i/by Mr. Akashay J. Kandarkar, for
                          the petitioner.



                                                         CORAM    : AMIT BORKAR, J.

                                                         DATED    : OCTOBER 30, 2023
                          P.C.:

1. Challenge in this writ petition is to the order dated 2 September 2023 granting conditional leave to defend on deposit of Rs.44,46,333/- within two months from the date of order.

2. Considering admission by the defendant about the suit claim, no interference on merits in the judgment is called for.

3. However, considering prayer made by the Advocate for the petitioner to extend time to deposit the amount, the period to deposit amount is extended by a period of four months from today.

4. The writ petition stands disposed of in above terms. No costs.

(AMIT BORKAR, J.)