Bombay High Court
Mohammed Akram Hussain Nirban vs Mohammed Masood Ghulam Husain Chagani ... on 6 July, 2022
Author: Prithviraj K. Chavan
Bench: Prithviraj K. Chavan
19-SA-376-2022.doc
Shailaja
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
SECOND APPEAL NO.376 OF 2022
A/W
INTERIM APPLICATION NO.2714 OF 2022
A/W
INTERIM APPLICATION NO.2713 OF 2022
IN
SECOND APPEAL NO.376 OF 2022
Mohammed Akram Hussain Nirban ] Appellant
Vs.
Mohammed Masood Ghulam Husain ]
Chagani and another. ] Respondents
.....
Mr. Shakeeb Shaikh a/w Mr. Ashraf Diamondwala and Noorain Patel
i/b Diamondwala & Co., for Appellant/Applicant.
Mr. Chintan Bhuva i/b Mr. U.A. Patel, for Respondents No.1 and 2.
......
CORAM : PRITHVIRAJ K. CHAVAN, J.
DATED : 6th JULY, 2022.
P.C.
1. Issue notice to the respondents returnable on 3rd August, 2022.
2. Mr. Bhuva, learned Counsel waives service on behalf of respondents No.1 and 2.
3. Meanwhile, there shall be ad-interim relief in terms of prayer clause (a) of the Interim Application No.2713 of 2022.
4. It is made clear that ad-interim relief is granted only up to the next date.
Digitally signed by SHAILAJASHAILAJA SHRIKANT 1 of 2 SHRIKANT HALKUDE HALKUDE Date: 2022.07.07 13:55:34 +0530 19-SA-376-2022.doc
5. Learned Counsel appearing for respondents No.1 and 2 undertakes to file reply before the next date with an advance copy to be served upon the learned Counsel for the appellants.
6. List the appeal on 3rd August, 2022.
[PRITHVIRAJ K. CHAVAN, J.] 2 of 2