MILAN VRAJLAL BHAYANI Vs. YES BANK LIMITED

JUDGEMENT

(1.) Heard. The learned counsel for the Appellant has mentioned this matter at 6.45 pm. in chamber for urgent orders. He submits that as per order dated 17.04.2019 passed by the Bombay City Civil Court, Mumbai in Notice of Motion No.1488/2019 in S.C.Suit No.1710/2018, the Respondent may dispossess the Appellant from the suit property. Hence, there is urgency.

(2.) Office record shows that a copy of the order dated 17.04.2019 is not on record. Hence, liberty granted to the Appellant to place the same on record by carrying out appropriate amendment in the Appeal from Order. Because of urgency in the present matter, the following order is passed: