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Salim D.Agboatwala And Ors. vs Shamalji Oddhavji Thakkar And Ors. on 7 September, 2021

Bench: Hemant Gupta, V. Ramasubramanian

                                                  1

     ITEM NO.8                Court 11 (Video Conferencing)              SECTION IX

                               S U P R E M E C O U R T O F      I N D I A
                                       RECORD OF PROCEEDINGS

     Petition(s) for Special Leave to Appeal (C)               No(s).    26441/2014

     (Arising out of impugned final judgment and order dated 26-02-2014
     in FA No. 948/2012 passed by the High Court of Judicature at
     Bombay)

     SALIM D.AGBOATWALA AND ORS.                                        Petitioner(s)

                                                 VERSUS

     SHAMALJI ODDHAVJI THAKKAR AND ORS.                               Respondent(s)

     (IA   No.    63408/2017   -    PERMISSION   TO    FILE  ADDITIONAL
     DOCUMENTS/FACTS/ANNEXURES, IA NO.2/2014 – APPLICATION FOR DELETION
     OF NAME OF PROFORMA RESPONDENT NO.62, IA NO.3/2014 – APPLICATION
     FOR SUBSTITUTING THE NAMES OF DECEASED RESPONDENT NOS.63 & 64 FROM
     THE CAUSE TITLE WITH THEIR LEGAL HEIRS ON RECORD)

     Date : 07-09-2021 This matter was called on for hearing today.

     CORAM :             HON'BLE MR. JUSTICE HEMANT GUPTA
                         HON'BLE MR. JUSTICE V. RAMASUBRAMANIAN

     For Petitioner(s)             Mr.   Kevic Setalvad, Sr. Adv.
                                   Mr.   Nimish Kothare, Adv.
                                   Mr.   Nikhil Mutha, Adv.
                                   Dr.   Joseph Aristotle S., AoR.

     For Respondent(s)             Mr.   Shekhar Napadhde, Sr. Adv.
                                   Mr.   Mahesh Agarwal, Adv.
                                   Mr.   Ankur Saigal, Adv.
                                   Mr.   Hemang Reythala, Adv.
                                   Mr.   Nishant Rao, Adv.
                                   Mr.   Rajeev Gupta, Adv.
                                   Mr.   E. C. Agrawala, AOR

                                   Mr. Aniruddha Joshi, Adv.
                                   Ms. Charu Ambwani, AOR

                          UPON hearing the counsel the Court made the following
                                             O R D E R

Signature Not Verified Digitally signed by R Natarajan Date: 2021.09.07 17:07:45 IST Reason: Heard learned counsel for the parties.

Application for deletion of name of proforma respondent No.62 is allowed at the risk of the petitioner(s).

Application for substituting the names of deceased respondent Nos.63 and 64 from the cause title with their legal heirs on record is allowed.

Leave granted.

Arguments concluded.

Judgment reserved.

Short written synopsis, if any, be filed by the parties on or before 09.09.2021.

(SWETA BALODI) (RENU BALA GAMBHIR) COURT MASTER (SH) COURT MASTER (NSH)