Bombay High Court
Perviz K Anita vs Mr Dinshaw Rusi Mehta And Others on 7 August, 2023
Author: Nitin W. Sambre
Bench: Nitin W. Sambre
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1 CRA-871-2014.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
BHARAT
DASHARATH
PANDIT CIVIL REVISION APPLICATION NO.871 OF 2014
Digitally signed
by BHARAT
DASHARATH
PANDIT
Date: 2023.08.08
12:54:09 +0530
Mr. Perviz K. Antia .... Applicant.
(Original Defendant)
V/s
Mr. Dinshaw Rusi Mehta & Ors. .... Respondents
(Original Plaintiff
Nos. 1 to 7)
---
Mr. Atul Daga a/w Ms. Gauri Joshi i/b Ganesh & Co. for the
Applicant.
Mt. Agnel Carneiro a/w Shahvir Dastur i/b Mulla & Mulla
& CB & C for Respondent (BPP)
----
CORAM : NITIN W. SAMBRE, J.
DATED : AUGUST 07, 2023 P.C.:
1] Parties agree that they shall argue the matter before regular Court. As such, matter is released from judgment.
2] Matter be placed before the regular Court.
3] Ad-interim order to continue.
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