M/S Swami Krupa Developers vs Ravindra Pilankar
2024 Latest Caselaw 23390 Bom

Bombay High Court

M/S Swami Krupa Developers vs Ravindra Pilankar on 8 August, 2024

Author: Sharmila U. Deshmukh

Bench: Sharmila U. Deshmukh

                                                                                            206fa571-12


                                            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                    CIVIL APPELLATE JURISDICTION


                                                   FIRST APPEAL NO.571 OF 2012

                             M/s. Swami Krupa Developers                            ... Appellant.
                                    Versus
                             Ravindra Pilankar                                      ... Respondent.

                                                             ----------
                             Mr.R.Savant, Mr.Atul Singh a/w. Mr.Jaiprakash Rajbhar for the Appellant.
                             Ms. Shivlakshmi S. Sharma i/by Vinduprakash Pandey for the Respondent.
                                                             ----------

                                                          Coram : Sharmila U. Deshmukh, J.

Date : August 08, 2024

P. C. :

1. Arguments of the Appellant are concluded. Upon being called,

the learned counsel for the Respondent submits that she has no

instructions. Closed for judgment.

[Sharmila U. Deshmukh, J.]

sa_mandawgad 1 of 1 Signed by: Sanjay A. Mandawgad Designation: PA To Honourable Judge Date: 14/08/2024 14:54:53