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Bombay High Court

Rahil Jabbar Shaikh vs The Farmjee Dishaw Petit Parsee ... on 14 July, 2022

Author: Abhay Ahuja

Bench: Abhay Ahuja

Y.S.Patil
                                           1
                                                            43-WP-9233-2021.doc

             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                    CIVIL APPELLATE JURISDICTION

                         WRIT PETITION NO. 9233 OF 2021

The Framjee Dinshaw Petit Parsee
Sanatorium and Anr                        .. Petitioners
   Versus
Rahil Jabbar Shaikh s/o Jabbar
Gafoor Sheikh                             .. Respondent
                            WITH
              WRIT PETITION ST NO.1151 of 2022

Rahil Jabbar Shaikh                                 .. Petitioner
  Versus
The Framjee Dinshaw Petit Parsee
Sanatorium and ors .                                . Respondents

                                     WITH
                        WRIT PETITION ST NO.1152 OF 2022

Tahira Jabbar Shaikh                                .. Petitioner
  Versus
The Framjee Dinshaw Petit Parsee
Sanatorium and ors                                  .. Respondents

                                      WITH
                           WRIT PETITION NO.354 OF 2022

The Framjee Dinshaw Petit Parsee
Sanatorium and Anr                                  .. Petitioners
  Versus
Tahira Jabbar Shaikh w/o Jabbar
Gafoor Sheikh                                       .. Respondent

                           *******
Mr. Pranav Narsaria a/w Mr. Mohit Khanna i/b Rashmikant &
Partners for the Petitioners in WP No. 9233/21 and WP No.
354/22 and for Respondent in WP St 1151/22 and 1152/22.


Mr. B.M. Ranade i/b Mr. Suhas Deokar for respondent in WP
354/22 & 9233/21 and for petitioner in WP St 1151/22 and

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 Y.S.Patil
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                                                                     43-WP-9233-2021.doc

1152/22.

                                             *******
                                           CORAM: ABHAY AHUJA, J.

DATE : 14th JULY, 2022 P.C. :-

1. By an order dated 10th March 2022, parties were directed to furnish a chart indicating basic averments in the plaint, written statement and effect of amendment by the impugned order.
2. Today, Mr. Pranav Narsaria, learned Advocate for Petitioners in Writ Petition No. 9233 of 2021 and Writ Petition No. 354 of 2022 tenders a Chart containing the aforesaid details. The Charts are taken on record and marked "X" and "Y" respectively for identification.
3. Mr. Narsaria, learned Counsel also submits that he is lead by Mr. Kamat in the matter and seeks some accommodation. He also requests that the matter be heard finally at the stage of admission on 21st July 2022.
4. List on 21st July,2022.

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