Shri. Kanakmal Jain vs Asmita Mogra Co-Op Housing Society Ltd
2024 Latest Caselaw 3283 Bom

Bombay High Court

Shri. Kanakmal Jain vs Asmita Mogra Co-Op Housing Society Ltd on 2 February, 2024

                                                                     501-CRA-77-2024.doc


            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                    CIVIL APPELLATE JURISDICTION

               CIVIL REVISION APPLICATION NO.77 OF 2024
                                 WITH
                 INTERIM APPLICATION NO.1151 OF 2024

 Kanakmal Jain                                          ... Applicant
                   V/s.
  Asmita Mogra CHS Ltd. & Ors.                          ... Respondents

                    ____________________________________

 Mr. Ashok M. Saraogi a/w Mr. Anand Mishra , Advocate for the
 Applicant.
 None for the Respondents.
              ____________________________________

                                      CORAM      : RAJESH S. PATIL, J.

                                      DATED      : 2 FEBRUARY 2024
 P.C.:

1. The papers are allowed to be produced at 2:30 pm, in view of the urgency.

2. This Civil Revision Application challenges impugned Judgment and Decree dated 27 March 2018, passed by the Trial Court and as confirmed by Appellate Bench by its Order dated 5 January 2024.

3. Today the matter is moved, in view of the urgency as the stay granted by the Appellate Bench of the Court of Small Causes on 5 January, 2024 is expired today.

4. The stay granted by the Appellate Bench of Court of Small

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501-CRA-77-2024.doc

Causes is further extended by four weeks from today.

5. Issue notice to the Respondents, returnable on 1 March, 2024. Apart from the Court notice, advocate for the Applicant is permitted to serve the respondents by advocate's private notice by all permissible modes of service to that effect before the next date of the hearing.

6. Stand over to 1 March, 2024.

(RAJESH S. PATIL, J.)

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