The Pashmina Co-Op. Housing Society vs Shri Latif M. Kassambhoy And Ors
2024 Latest Caselaw 3226 Bom

Bombay High Court

The Pashmina Co-Op. Housing Society vs Shri Latif M. Kassambhoy And Ors on 2 February, 2024

Author: Anuja Prabhudessai

Bench: Anuja Prabhudessai

2024:BHC-AS:5479

              P.H. Jayani                                              04 FA1128.1995.doc


                             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                     CIVIL APPELLATE JURISDICTION

                                           FIRST APPEAL NO. 1128 OF 1995

              The Pashmina Co-op. Housing Society                              .... Appellant
                    v/s.
              Shri. Latif M. Kassambhoy and ors.                               .... Respondents

                                                   WITH
                                   INTERIM APPLICATION NO. 18684 OF 2022
                                                    IN
                                       FIRST APPEAL NO. 1128 OF 1995

              Subhash Amolakchand Gandhi                                       .... Applicant

              In the matter between :-
              The Pashmina Co-op. Housing Society                              .... Appellant
                    v/s.
              Shri. Latif M. Kassambhoy and ors.                               .... Respondents



              Mr. Amit Mehta for the Appellant.
              Ms. Yogita Deshmukh for Respondent No.11.
              Mr. Gaurav Thakur a/w. Mr. Kshitij Madekar i/b. A.S. Dayal
              and Associates for Respondent No.12.


                                                  CORAM: SMT. ANUJA PRABHUDESSAI, J.

DATED : 02nd FEBRUARY, 2024.

P. C. :-

. Learned counsel for Respondent No.11 has filed a praecipe for

extension of relief granted in terms of prayer clause (c) by further

period of two weeks. Also, the office remarks indicate that though the

P.H. Jayani 04 FA1128.1995.doc

First Appeal is disposed of, Interim Application No.18684/2022 is

pending.

2. Hence, the following order :-

(a) The relief of perpetual injunction in terms of prayer

clause (c) which was operating in favour of the Plaintiffs is

extended by further period of two weeks from today.

(b) Interim Application No.18684/2022 stands disposed

of in view of judgment dated 09/01/2024 passed in First

Appeal No.1128/1995.

(SMT. ANUJA PRABHUDESSAI, J.)