Bombay High Court
Bai Avabai Hormusji Tata Trust For ... vs Shernaz Faroukh Lawyer And 6 Ors on 13 February, 2023
Bench: R.D. Dhanuka, M. M. Sathaye
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
APPEALS NO. 11 OF 2023
In
TESTAMENTARY SUITS 29 OF 2012
Bai Avabai Hormusji Tata Trust For Charitable ....PETITIONER
Objects
V/S
Shernaz Faroukh Lawyer And 6 Ors ....RESPONDENT
WITH APPEALS NO. 10 OF 2023 In TESTAMENTARY SUITS 29 OF 2012 Manek Dara Sukhadwalla ....PETITIONER V/S Shernaz Faroukh Lawyer And 5 Ors. ....RESPONDENT WITH APPEALS NO. 14 OF 2023 In TESTAMENTARY SUITS 29 OF 2012 Amoha Traders Pvt Ltd ....PETITIONER V/S Shernaz Faroukh Lawyer ....RESPONDENT WITH INTERIM APPLICATION NO. 4529 OF 2022 In APPEALS 11 OF 2023 Page 1/2 ::: Uploaded on - 13/02/2023 ::: Downloaded on - 14/02/2023 21:28:10 ::: Bai Avabai Hormusji Tata Trust For Charitable ....PETITIONER Objects V/S Shernaz Faroukh Lawyer And 6 Ors ....RESPONDENT WITH NOTICE OF MOTION (APPEALS) LODGING NO. 57 OF 2019 In APPEALS 11 OF 2023 Bai Avabai Hormusji Tata Trust For Charitable ....PETITIONER Objects V/S Shernaz Faroukh Lawyer And 6 Ors ....RESPONDENT CORAM : HON'BLE SHRI JUSTICE R.D. DHANUKA & HON'BLE SHRI JUSTICE M. M. SATHAYE, JJ DATE : 13th February, 2023 P.C. :
Balance Daily Board cannot be taken up today on account of paucity of time. Stand over to 01/03/2023 . Ad-interim relief or interim relief, if any, granted earlier will continue to operate till next date.
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