1. Shri Kisan Sopan Kokate And Anr vs 1. Suyogco Op. Hsg. Soc. Ltd, Its ...
2024 Latest Caselaw 24263 Bom

Bombay High Court

1. Shri Kisan Sopan Kokate And Anr vs 1. Suyogco Op. Hsg. Soc. Ltd, Its ... on 16 August, 2024

Author: Sharmila U. Deshmukh

Bench: Sharmila U. Deshmukh

                                                    2----SA-397-2011.doc


            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                    CIVIL APPELLATE JURISDICTION
                    SECOND APPEAL NO.397 OF 2011.

Shri Kisan Sopan Kokate And Anr                         ...Appellants.

           Versus

1. Suyog Co Op. Hsg. Soc. Ltd, Its Secretary Shri
Digamber Vishnu Gupchup And Ors.                        ...Respondents.

                               ------------
Mr. Shriram S. Kulkarni for the appellants.
Mr. Rupesh Geete for respondent No.1.
Mr. Rahul Punjabi for respondent No.17.
                               ------------

                            Coram : Sharmila U. Deshmukh, J.

Date : 16th August 2024.

P. C. :

1. Though the matter was closed for judgment, this Court could

not deliver the judgment as this Court was informed by the parties

that the matter is likely to be settled and the delivery of judgment

would hamper the settlement talks. Matter was closed for Judgment

in the month of May 2024 however till August 2024, time and again

adjournments are being sought for filing Consent Terms.

2. As and by way of last chance stand over to 27th August 2024

under the caption "For filing Consent Terms"/ "For Directions".

rsk 1 of 2 2----SA-397-2011.doc

3. Learned counsel for the appellant as well as respondent No.1 to

intimate the newly transposed respondent, the next date of hearing

and also to serve copy of the amended proceedings on the newly

added respondents before the next date.

[Sharmila U. Deshmukh, J.]

rsk 2 of 2 Signed by: Rajeshwari S. Karve Designation: PA To Honourable Judge Date: 20/08/2024 12:41:32