Smt Sarla P. Sata vs Smt. Bhavna Praful Kamdaralias Bhavna ...
2024 Latest Caselaw 289 Bom

Bombay High Court

Smt Sarla P. Sata vs Smt. Bhavna Praful Kamdaralias Bhavna ... on 5 January, 2024

Author: Abhay Ahuja

Bench: Abhay Ahuja

                                                             4-SS-1277-2000.doc


               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                   ORDINARY ORIGINAL CIVIL JURISDICTION

                          SUMMARY SUIT NO.1277 OF 2000
 SMT.SARLA P. SATA                                    )...PLAINTIFF

          V/s.
 SMT.BHAVNA PRAFUL KAMDAR ALIAS BHAVNA )
 JAYESH DOSHI                          )....DEFENDANT

 None for the Plaintiff.
 None for the Defendant.

                               CORAM     :    ABHAY AHUJA, J.

                               DATE      :    5th JANUARY 2024

 P.C. :

1. It is observed from the Remarks column as well as from the

judgment dated 21st December 2010 that the Suit had been decreed,

however, pursuant to order dated 29 th November 2011 passed by the

Division Bench, the Respondent had furnished bank guarantee dated 3 rd

February 2012 for Rs.1,48,155/- valid up to 2nd February 2024 and also

an undertaking which has been kept in safe custody. It appears that

although the Suit has been ex-parte decreed, an appeal is pending and

since the bank guarantee has been furnished, this Suit is showing up.

However, since none is present for the Plaintiff or the Defendant, list on

25th January 2024.

4-SS-1277-2000.doc

2. Learned Associate also informs that the papers in the matter are

yet to be traced. Registry is directed to trace the papers or reconstruct

the proceedings with the assistance of the Advocates.

(ABHAY AHUJA, J.)