Shri. Ashfaque Shaikh Abdul Rehman ... vs M/S Ramkrishna Resort Pvt. Ltd. Mumbai. ...
2024 Latest Caselaw 6982 Bom

Bombay High Court

Shri. Ashfaque Shaikh Abdul Rehman ... vs M/S Ramkrishna Resort Pvt. Ltd. Mumbai. ... on 4 March, 2024

                                                                         Board Sr.No.:-5

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

                WRIT PETITION NO. 4285 OF 2012

 Shri. Ashfaque Shaikh Abdul Rehman              ....PETITIONER
             V/S
 M/s Ramkrishna Resorts Pvt. Ltd. And Ors      ....RESPONDENT

WITH SECOND APPEAL STAMP NO. 36733 OF 2018

Shri. Ashfaque Shaikh Abdul Rehman (decd. ....APPELLANT Thr. Its Legal Heirs) Shri. Labib Ashfaq Shaikh And Ors.

V/S M/s Ramkrishna Resort Pvt. Ltd. Mumbai. Thr. ....RESPONDENT Its Dir. Shri. Sonath Shetty And Anr.

WITH WRIT PETITION NO. 4793 OF 2014

Shri. Ashfaque Shaikh Abdul Rehamn (since ....PETITIONER Decd) Through Lrs V/S M/s. Ramkrishna Resorts Pvt. Ltd, Through ....RESPONDENT Director, Shri. Somnath Shetty And Anr

WITH INTERIM APPLICATION STAMP NO. 2828 OF 2024 In Writ Petition 4285 OF 2012

Ashfaque Shaikh Abdul Rehman Since Dec Thr....PETITIONER His Lrs V/S Ramkrishna Resort Pvt Ltd. And Ors ....RESPONDENT

Dr. Uday Warunjikar a/w. Adv. Siddhesh Pilankar for Petitioner.

Mr. P. S. Dani, Senior Advocate a/w. Adv. Nachiket Khaladkar for Respondent No.1

CORAM : HON'BLE SHRI JUSTICE RAJESH S. PATIL J DATE : 4th March, 2024 P.C. :

Arguments are concluded. Judgment/ order is reserved.

( FOR REGISTRAR JUDICIAL - I )