Nnp Buildcon Private Limited vs Nitin Soni
2024 Latest Caselaw 1408 Bom

Bombay High Court

Nnp Buildcon Private Limited vs Nitin Soni on 19 January, 2024

Author: Sandeep V. Marne

Bench: Sandeep V. Marne

2024:BHC-AS:3743

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                               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                      CIVIL APPELLATE JURISDICTION

                                     INTERIM APPLICATION NO.705 OF 2024
                                                     IN
                                   SECOND APPEAL (STAMP) NO.1816 OF 2024

             NNP BUILDCON PRIVATE LIMITED                           ....Appellant/Applicant
                       V/S
             NTIN SONI                                              ....Respondent
                                                     ...
                                                   WITH
                                     INTERIM APPLICATION NO.708 OF 2024
                                                     IN
                                   SECOND APPEAL (STAMP) NO.1817 OF 2024

             NNP BUILDCON PRIVATE LIMITED                           ....Appellant/Applicant
                       V/S
             REENA KHANDELWAL                                       ....Respondent
                                                          ...

             Mr. Sharan Jagtiani, Senior Advocate, Mr. Akshay Doctor, Mr. Rishir Daulat,
             Ms. Rhia Mehta, Ms. Shruti Shirke for the Appellant/Applicant.

             Mr. Omkar Kudale a/w Mr. Nikhil Dongre and Mr. Abhisek Wakhle for
             Respondent.
                                             ...

                                                  CORAM: SANDEEP V. MARNE, J.

DATE : JANUARY 19, 2024.

P.C.:

1 The Interim Applications are filed seeking stay of operation, execution and implementation of judgment and order dated 6 February 2023 passed by the Maharera Appellate Tribunal. The Second Appeals

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are already admitted by separate order by formulating substantial questions of law. Considering the limited controversy involved in the Appeals, the same can be taken up for hearing. In that view of the matter till the Appeals are heard, it is necessary to stay the operation of judgment and order dated 6 February 2023 passed by the Maharera Appellate Tribunal.

2 In that view of the matter, both the Interim Applications are made absolute in terms of prayer clause (a) which reads as under:

"a. that pending the final hearing and disposal of the captioned Second Appeal, this Hon'ble Court be pleased to stay the operation, execution and implementation of the Impugned Order dated 6 February, 2023;"

3 Both the Interim Applications are disposed of accordingly.

(SANDEEP V. MARNE, J.)