M/S Lahoti Properties Through Its ... vs Gangabhishan Madangopal Bhutada
2024 Latest Caselaw 2640 Bom

Bombay High Court

M/S Lahoti Properties Through Its ... vs Gangabhishan Madangopal Bhutada on 29 January, 2024

                                            1                             3


          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                     BENCH AT AURANGABAD

                   3 WRIT PETITION NO. 14806 OF 2023

M/S LAHOTI PROPERTIES THROUGH ITS PARTNER AJAY SHRINIWASJI
                              LAHOTI
                             VERSUS
            GANGABHISHAN MADANGOPAL BHUTADA
                                 ...
         Advocate for the Petitioner : Mr. Rathi Swapnil S.
        Advocate for Respondent : Mr. Zabiullah Z. Hussaini
                                 ...

                                     CORAM : ARUN R. PEDNEKER, J.

                                     DATE       : 29th JANUARY, 2024

PER COURT:

1. Issue notice to the respondent. Mr. Zabiullah Z. Hussaini, learned counsel waives service of notice for the sole respondent.

2. Reply, if any, to be filed within a period of two (02) weeks from today.

3. List this matter on 20.02.2024, for disposal.

4. The learned counsel for the respondent submits that till the next date, he would not press with the Exhibit 5 application in the refiled suit.

5. Parties to give list of judgments and submissions before the next date.

[ARUN R. PEDNEKER, J.]

marathe