Bombay High Court
Jaideep Singh Grewal vs Grasim Industries Limited on 27 August, 2024
Author: N. J. Jamadar
Bench: N. J. Jamadar
2024:BHC-OS:13209
Digitally signed
by PALLAVI
MAHENDRA 39-MPT(L)-25669-2024 (OS) .doc
PALLAVI WARGAONKAR
MAHENDRA
WARGAONKAR Date:
2024.08.29
10:52:43
+0530
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
TESTAMENTARY AND INTESTATE JURISDICTION
MISC PETITION (ST) NO. 25669 OF 2024
IN
TESTAMENTARY PETITION NO. 4407 OF 2023
Darius Burjor Shroff and Ors. ...Petitioners
Versus
Jaideep Singh Grewal ...Respondent
Mr. Fredun Devitre a/w Mr. Rahul Jain, for the Petitioners in MPT
(L)/25669/2024.
Ms. Sharon Patole, for the Respondent No.1 in MPT(L)/25669/2024.
Mr. Jaideep Singh Grewal, present in person.
WITH
INTERIM APPLICATION (L) NO.22055 OF 2024
IN
TESTAMENTARY PETITION NO. 4407 OF 2023
Jaideep Singh Grewal ...Applicant
In the matter between
Jaideep Singh Grewal ...Petitioner
Versus
Grasim Industries Limited and Ors. ...Respondents
Mr. Navroz Seervai, Senior Advocate a/w Ms. Sheetal Shah i/b. M/s. Mehta
& Girdharlal, for the Applicant in IA(L)/22055/2024.
Ms. Meherzeen Avasia a/w Ms. Aazmin Bachana i/b. Mulla & Mulla &
Craigie Blunt & Caroe, Advocate for the Respondent No.1 in
IA(L)/22055/2024.
Mr. Jaideep Singh Grewal, present in person.
Pallavi 1/3
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39-MPT(L)-25669-2024 (OS) .doc
CORAM : N. J. JAMADAR, J.
DATE : 27th AUGUST 2024.
PC.:
INTERIM APPLICATION (L) NO.22055 OF 2024
1. The learned counsel for the Applicant on written instructions seeks leave to withdraw the application.
2. Learned counsel tenders a copy of the communication addressed by the Applicant. The copy of communication addressed by the Applicant be kept on record.
3. Application stands dismissed as withdrawn. MISC PETITION (ST) NO. 25669 OF 2024
4. Heard learned counsel for the parties.
5. In the order dated 20th August 2024, in the appearance, the name of "Ms. Sheetal Shah i/by M/s. Mehta & Girdharilal for the Respondent in MPT(L) No.25669 of 2024" be deleted.
6. The order dated 20th August 2024 shall be accordingly corrected and corrected copy be uploaded.
7. The learned counsel Ms. Sharon Patole submits that she has instructions to appear for the Respondent and undertakes to file Vakalatnama within a period of one week. The learned counsel for the Pallavi 2/3 ::: Uploaded on - 29/08/2024 ::: Downloaded on - 29/08/2024 22:45:30 ::: 39-MPT(L)-25669-2024 (OS) .doc Respondent seeks time to take instructions and file affidavit-in-reply.
8. Mr. Fredun Devitre, learned counsel for the Petitioners submits that the Petitioners may be required to amend the Petition.
9. If an amendment application is to be filed, copy thereof be served on the Respondent within a week's time.
10. Stand over to 10th September 2024.
11. Ad-interim relief granted earlier shall continue to operate till next date.
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