Bombay High Court
Siddharth Rakesh Vashi vs Sameer Ramesh Vashi And Ors on 18 June, 2019
Author: A.K. Menon
Bench: A.K. Menon
19.ts-16.14.odt
sbw IN THE HIGH COURT OF JUDICATURE AT BOMBAY
TESTAMENTARY AND INTESTATE JURISDICTION
TESTAMENTARY SUIT NO.16 OF 2014
IN
TESTAMENTARY PETITION NO.1560 OF 2013
Sameer Ramesh Vashi .. Plaintiff
Vs.
Rakesh Ramesh Vashi .. Defendant
WITH
SUIT NO.181 OF 2014
WITH
NOTICE OF MOTION NO.301 OF 2014
IN
SUIT NO.181 OF 2014
WITH
CHAMBER SUMMONS NO.1760 OF 2016
WITH
TESTAMENTARY SUIT NO.19 OF 2017
IN
TESTAMENTARY PETITION NO.1868 OF 2016
WITH
NOTICE OF MOTION NO.11 OF 2018
WITH
NOTICE OF MOTION NO.98 OF 2018
Mr. Simil Purohit a/w Nikunj Mehta, Ms. Kajal Solanki I/b. Divya Shah
Associates for the plaintiff in TS/16/14, for defendant no.1 in TS/19/17 and
defendant nos.1 and 2 in S/181/14.
Mr. Rakesh Vashi Caveator/defendant no.1 in TS/16/14 and plaintiff in
TS/19/17.
Mr. Nilesh Bhutekar for defendant no.6 in S/181/14 and for defendant no.2 in
1/2
::: Uploaded on - 21/06/2019 ::: Downloaded on - 14/07/2019 04:48:09 :::
19.ts-16.14.odt
TS/19/17.
Ms. Divya Menon I/b. Bhave & Co. for the plaintiff in S/181/14.
CORAM : A.K. MENON, J.
DATED : 18TH JUNE, 2019. P.C. :
1. The matter is called for framing issues. However, Mr. Vashi, the deponent of the affidavit in support of the Caveat is not in a position to assist the Court. Hence, he is directed to appoint an Advocate to canvass his case within a period of two weeks from today.
2. Stand over to 2nd July, 2019.
(A.K.MENON, J.) wadhwa 2/2 ::: Uploaded on - 21/06/2019 ::: Downloaded on - 14/07/2019 04:48:09 :::