Mrs. Neeta Nandakuamr Shasane vs M/S. J.V. And Brothers And Ors
2023 Latest Caselaw 9310 Bom

                                                 18-FA-205-2021.doc


Shailaja


       IN THE HIGH COURT OF JUDICATURE AT BOMBAY
               CIVIL APPELLATE JURISDICTION
                FIRST APPEAL NO.205 OF 2021

Neeta Nandakumar Shasane               ]     Appellant
      Vs.
M/s. J.V and Brothers and others       ]     Respondents
                               .....
Mr. Ravindra P. Walwaikar a/w Ms. Sharon Patole, for Appellant.

Mr. Hiten Mamtora, for Respondent Nos.1, 2 and 3A.

Mr. Santosh Parad, for Respondent No.4-M.C.G.M.
                              .....

                           CORAM : PRITHVIRAJ K. CHAVAN, J.

                           DATE      : 5TH SEPTEMBER, 2023.
P.C.

1.         Heard.

2. Perused the impugned judgment and order.

3. Learned Counsel for the appellant placed on record a

judgment of this Court in case of Madhuvihar Co-operative

Housing Society Ltd and others Vs. Jayantilal Investments & others,

2010 (6) C.R. 517.

4. Admit.

1 of 2 18-FA-205-2021.doc

5. Mr. Hiten Mamtora is present in person. He waives service

on behalf of respondent No.1, 2 and 3a.

6. Mr. Parad waives service on behalf of respondent No.4-

M.C.G.M.

7. Call for Record and Proceeding.

8. Printing is dispensed with.

9. The appellant shall file private paper book within 8 weeks,

failing which, the appeal shall stand dismissed without further

reference to the Court.

[PRITHVIRAJ K. CHAVAN, J.]

Signed by: Shailaja Halkude Designation: PA To Honourable Judge 2 of 2 Date: 07/09/2023 12:12:15