Usman Ahmed Noor Attarwala vs Bashir Abdul Gani Fajandar
2024 Latest Caselaw 24899 Bom

Bombay High Court

Usman Ahmed Noor Attarwala vs Bashir Abdul Gani Fajandar on 27 August, 2024

Gayatri Shimpi                                                                902-CRA-405-2024.docx



       IN THE HIGH COURT OF JUDICATURE AT BOMBAY
              CIVIL APPELLATE JURISDICTION

           CIVIL REVISION APPLICATION NO.405 OF 2024

Usman Ahmed Noor Attarwala                                  ....Applicant

                      V/s.

Bashir Abdul Gani Fajandar                              ....Respondent


Mr. Chetan Kapadia with Mayur Khandeparkar, Mr. Hasan
Mushabber and Mr. Yohaan Shah i/b. M/s. Negandhi Shah
Himayatullah for Applicant.

Mr. Surel Shah, senior advocate with Mr. Z.A. Jariwala and Ms.
Sakshi Jain i/b. M/s. Jariwala & Associates for Respondent.
_______________________________________________________________


                                       CORAM : SANDEEP V. MARNE, J.

                                        Date      : 27 AUGUST 2024.
P.C. :

1)          The Civil Revision Application is listed for pronouncement of

Judgment. However, the learned counsel appearing for Applicant and the learned counsel appearing for the Respondent jointly request for postponement of pronouncement of the Judgment stating that parties are exploring the possibility of amicable settlement.

2) Accordingly, list the Civil Revision Application under caption 'for directions' on 2 September 2024.

[SANDEEP V. MARNE, J.]

___Page No.1 of 1___ 27 August 2024