Ichalkaranji Powerloom Kapad Market ... vs Narayan Sakharam Chavan
2024 Latest Caselaw 66 Bom

Bombay High Court

Ichalkaranji Powerloom Kapad Market ... vs Narayan Sakharam Chavan on 2 January, 2024

Author: Amit Borkar

Bench: Amit Borkar

                                                          9-wpst24585-2018.doc


 AGK
       IN THE HIGH COURT OF JUDICATURE AT BOMBAY
               CIVIL APPELLATE JURISDICTION

               WRIT PETITION (ST.) NO.24585 OF 2018


 Ichalkaranji Powerloom Kapad
 Market Sahakari Hsg. Soc. Ltd.                 ... Petitioner
             V/s.
 Narayan Sakharam Chavan                        ... Respondent


 Mr. Meelan Topkar with Ms. Pavitra Manesh for the
 petitioner.



                               CORAM : AMIT BORKAR, J.

                               DATED      : JANUARY 2, 2024
 P.C.:

1. Issue notice for final disposal to the respondent, returnable on 30 January 2024.

2. In view of the judgment of this Court in Shantaram Pandurang Jadhav & Ors. v. Kiran Industrial Premises Co-op. Soc. Ltd. reported in 2007 III CLR 418, the petitioner is entitled to the ad-interim relief.

3. Hence, there shall be ad-interim relief in terms of prayer clause (b) till 30 January 2024.

(AMIT BORKAR, J.)