JAGDEEP CHOWGULE Vs. SHEELA CHOWGULE

JUDGEMENT

(1.) Leave granted.

(2.) The following two questions were referred by the Single Judge of High Court of Bombay at Goa[Vide order dtd. 15/4/2024 in Writ Petition No. 88 of 2024 filed by Respondent No.1, against of order of the Commercial Court in CMA No. 20/2023/A allowing application under Sec. 29A by Respondent no.] to the Division Bench of the High Court for authoritative determination.

(3.) The Division Bench [Vide order dtd. 7/8/2024 Principal Civil Court of original jurisdiction in a district and includes the High Court in exercise of its ordinary original jurisdiction."]answered the reference in the following manner.