Dilip Mohan Jham vs Kamlesh Singh Harnamsingh Chowhan
2024 Latest Caselaw 1211 Bom

Bombay High Court

Dilip Mohan Jham vs Kamlesh Singh Harnamsingh Chowhan on 17 January, 2024

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           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                       CIVIL APPELLATE JURISDICTION
                       WRIT PETITION NO. 7197 OF 2017

Dilip Mohan Jham                                        ..... Petitioner

          VERSUS

Kamlesh Singh Harnamsingh Chowhan                       ..... Respondent

None for the Petitioner.

None for the Respondent.

                                         CORAM: RAJESH S. PATIL, J.

                                         DATE    : 17 JANUARY, 2024

P.C. :-

This writ petition challenges an order dated 29 March,

2017 passed by the Appellate Bench of the Court of Small

Causes, Mumbai below application Ex.7.

2. By the impugned judgment and order, the decree passed by

the Trial Court was stayed, subject to the appellant depositing

compensation at the rate of Rs.15,000/- per month for the period

from 1 October, 2016 and the appellant was also directed to

further pay a sum of Rs.15,000/- per month till the disposal of

the appeal.

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3. Matter to come up on board on 24 January, 2024 under the

caption of 'dismissal'.

[RAJESH S. PATIL, J.]