Bombay High Court
Smt. Ranjana Darius Chibber vs Radhika Mehta Arora And 2 Ors on 2 January, 2020
Author: A.K. Menon
Bench: A.K. Menon
15-TS-14-09-S-4-08.doc
Dixit
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
TESTAMENTARY AND INTESTATE JURISDICTION
TESTAMENTARY SUIT NO.14 OF 2009
IN
TESTAMENTARY PETITION NO.1143 OF 2007
Yatin K. Desai and Anr. ....Plaintiffs
V/s.
Rajana Darius Chibber ....Defendant
ALONG WITH
O.O.C.J. SUIT NO.4 OF 2008
Ranjana Darius Chibber ....Plaintiff
V/s.
Radhika Mehta Arora and Ors. ....Defendants
Mr. Hrushi Narvekar, with Mr. Ankit Pathak, i/by Vashi & Vashi, for the
Plaintiffs in TS/14/2009 and for Defendant Nos.1, 2 and 3 in S/4/2008.
Mr. Rajiv Narula, with Mr. Advait Raorane, i/by Jhangiani Narula and
Associates, for the Defendant in TS/14/2009.
Mr. Rohan Cama, with Mr. Vachan Bodke and Mr. C.B. Pandhare, i/by V & M
Legal, for the Plaintiff in S/4/2008.
CORAM : A.K. MENON, J.
DATED : 2ND JANUARY, 2020.
P.C. :
1. Mr. Narvekar states that out of the three witnesses, who are proposed to be examined, leave has already been granted on 13 th February 2017 to 1/2 ::: Uploaded on - 04/01/2020 ::: Downloaded on - 04/01/2020 21:01:54 ::: 15-TS-14-09-S-4-08.doc treat the affidavit of Dr. Jayant Rele dated 18 th August 2006 as affidavit in lieu of examination-in-chief. Learned counsel undertakes to file affidavits of the other two witnesses being Mr. V.V. Kamdar and Ms. Radhika Mehta on or before 10th January 2020.
2. S.O. to 16th January 2020 at 3:00 p.m., when aforesaid other two witnesses shall remain present in the court to tender their affidavits-of-
evidence.
(A.K. MENON, J.) 2/2 ::: Uploaded on - 04/01/2020 ::: Downloaded on - 04/01/2020 21:01:54 :::