Chitraijan Damodardas Shah(Deleted). vs Bombay Housing And Area Development ...
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Bombay High Court

Chitraijan Damodardas Shah(Deleted). vs Bombay Housing And Area Development ... on 31 July, 2025

Author: Abhay Ahuja

Bench: Abhay Ahuja

                                                                                         46-S-466-1991.doc


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

                                                      SUIT NO. 466 OF 1991

                        CHITRANJAN DAMODARDAS SHAH (deleted)                     )
                        VIRAL CHITTARANJAN SHAH AND ANOTHER                      )...PLAINTIFFS
                                 V/s.
                        BOMBAY HOUSING AND AREA DEVELOPMENT )
                        BOARD AND ANOTHER                   )...DEFENDANTS

                        None for the Plaintiffs.
                        None for the Defendants.

                                                      CORAM       :     ABHAY AHUJA, J.

                                                      DATE        :     31st JULY 2025
                        P.C. :

1. None for the Plaintiffs. None for the Defendants.

2. On 17th June 2025, the following order was passed :

"1. Ms. Loba, learned Counsel, appears for the Plaintiff and Digitally signed by ARTI VILAS submits that the matter is ready for final hearing.

ARTI      KHATATE
VILAS     Date:
KHATATE   2025.08.01
          14:18:27
          +0530

2. None appears for the Defendants.

3. It is observed from the order dated 3 rd February 2021 that the matter was ready for final hearing.

4. Accordingly, list for final hearing on 31st July 2025.

5. Let brief propositions and supporting Judgments be circulated in advance.

6. Let a copy of this order be intimated by the Plaintiff's Advocate to the Defendants' Advocate."

46-S-466-1991.doc

3. Today none appears for the Plaintiffs nor for the Defendants.

Since this is a matter of the year 1991, list on 12th August 2025 under

the caption 'for final hearing'.

4. It is made clear that if none appears for the Plaintiffs on the next

date, this Court will be constrained to dismiss the Suit.

(ABHAY AHUJA, J.)