Bombay High Court
Darius Kaikhushroo Soonawalla vs Fredy Peshotan Khambata on 8 January, 2019
Author: R.D. Dhanuka
Bench: R.D. Dhanuka
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
TESTAMENTARY AND INTESTATE JURISDICTION
NOTICE OF MOTION NO. 74 OF 2016
IN
TESTAMENTARY SUIT NO. 56 OF 2012
IN
TESTAMENTARY PETITION NO. 57 OF 2010
ALONGWITH
NOTICE OF MOTION NO. 73 OF 2016
IN
TESTAMENTARY SUIT NO. 56 OF 2012
IN
TESTAMENTARY PETITION NO. 57 OF 2010
ALONGWITH
NOTICE OF MOTION NO. 261 OF 2016
IN
TESTAMENTARY SUIT NO. 56 OF 2012
IN
TESTAMENTARY PETITION NO. 57 OF 2010
ALONGWITH
NOTICE OF MOTION NO. 262 OF 2016
IN
TESTAMENTARY SUIT NO. 56 OF 2012
IN
TESTAMENTARY PETITION NO. 57 OF 2010
Darius Kaishushroo Soonawalla ..... Plaintiff
VERSUS
Fredy Peshotan Khambata ..... Defendant
Ms.Shivani Khanna, i/b. FZB & Associates for the Defendant no.1.
CORAM : R.D. DHANUKA, J.
DATE : 8th JANUARY, 2019 ::: Uploaded on - 15/01/2019 ::: Downloaded on - 15/01/2019 23:18:43 ::: kvm 2/2 24-NMT74.16 P.C.
None appeared for the applicant who appear in person when this matters were called out. A perusal of the Roznama indicates that the applicant was absent on last occasion. Office is accordingly directed to issue notice to the applicant or to his advocate. It should be made clear in the notice that if the applicant or his advocate remains absent on the next date, the matters would be dismissed for default. Place these matters on board for hearing and final disposal on 4th February,2019.
[R.D. DHANUKA, J.] ::: Uploaded on - 15/01/2019 ::: Downloaded on - 15/01/2019 23:18:43 :::