Hitesh Prahlad Bhatia @ Hitesh ... vs Deepak Raghani
2023 Latest Caselaw 3192 Cal

03.05. 2023 item No.2,3,4,5.

n.b.

ct. no. 551 CRR 2565 of 2017 with I A No. CRAN 4 of 2019(Old NO. CRAN 1327 of 2019) + CRAN 6 of 2020(Old No. CRAN 226 of 2020)

Hitesh Prahlad Bhatia @ Hitesh Prem Bhatia & Anr.

Vs.

Deepak Raghani With CRR 1864 of 2017 with I A No. CRAN 5 of 2019(Old NO. CRAN 1326 of 2019) + CRAN 7 of 2020(Old No. CRAN 225 of 2020)

M/s. H. N. Safal Realtech LLP & Ors.

Vs.

Deepak Raghani With CRR 2566 of 2017 with I A No. CRAN 4 of 2019(Old NO. CRAN 1329 of 2019) + CRAN 6 of 2020(Old No. CRAN 227 of 2020)

M/s. H. N. Safal Realtech LLP & Ors.

Vs.

Dilip Raghani With CRR 2568 of 2017 with I A No. CRAN 4 of 2019(Old NO. CRAN 1328 of 2019) + CRAN 6 of 2020(Old No. CRAN 228 of 2020)

M/s. H. N. Safal Realtech LLP & Ors.

Vs.

Deepak Raghani

Mr. Brajesh Jah, Mr. Neel Chakrborty Ms. Jonaki Saha, Mr. Abhijit Saha .....for the Petitioners

The matters appear on mentioning for correction. It

appears that the date of pronouncement of the judgment was

erroneously mentioned as 27.4.2023, though the judgment was

pronounced in open court on May 2, 2023. Thus, the date of

pronouncement of the judgment should be read as May 2, 2023.

All parties shall act on the server copy of this order duly

downloaded from the official website of this Court.

( Subhendu Samanta, J.)