Bombay High Court
Bai Avabai Hormusji Tata Trust For ... vs Shernaz Faroukh Lawyer & 6 Ors on 1 February, 2019
Author: Naresh H. Patil
Bench: Naresh H. Patil, N.M. Jamdar
1/3 902-903appl 37.19-38.19.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
APPEAL (l)NO. 37 OF 2019
IN
TESTAMENTARY SUIT NO. 29 OF 2012
IN
TESTAMENTARY PETITION NO.341 OF 2012
WITH
NOTICE OF MOTION(L) NO.57 OF 2019
IN
APPEAL (l)NO.37 OF 2019
Bai Avabai Hormusji Tata
Trust for Charitable Objects ... Appellant
V/s.
ShernazFaroukh Lawyer & ors. ... Respondents
WITH
APPEAL (l) NO. 38 OF 2019
IN
TESTAMENTARY SUIT NO. 29 OF 2012
IN
TESTAMENTARY PETITION NO.341 OF 2012
WITH
NOTICE OF MOTION (L)NO.60 OF 2019
IN
APPEAL (l) NO.38 OF 2019
Amoha Traders Pvt. Ltd. ... Appellant
v/s.
ShernazFaroukh Lawyer & ors. ... Respondents
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2/3 902-903appl 37.19-38.19.doc
Mr.Ram Apte, Sr. advocate i/b. Ashutosh R. Gole for appellant in appl
37/19.
Mr. P.S.Dani, Sr. advocate i/b. Mandar Limaye for appellant in appl
38/19.
Dr. Birendra Saraf I/b. Mr.Jonathan S. Solomon, Administrator a/w.
Mr.Aayush Kevlani for respondent no.7-administrator in Testamentary
suit 29/12.
Mr.D.J.Khambata, Sr. advocate, Mr.Rahul Narichania, Mr. Naval
Agarwal, Ms. Naira Jeejeebhoy a/w. Mr. Parag Kabadi, Ms. Taruna
Nagpal and Ms. Natasha Puri I/b.Doijode Associates for respondents 1
& 2.
Mr. Aekaanth Nair I/b. K. Ashar & company for original respondent
no.5 in TS 29/12.
CORAM :NARESH H. PATIL, C.J.
& N.M. JAMDAR, J.
1st February, 2019.
P.C. Leave to add original respondent no.5 as party respondent.
2. We have heard the learned Counsel appearing for the parties at quite some length. Shri Khambata, the learned Senior Counsel seeks a short accommodation. The learned Counsel Mr.Apte prays for interim ::: Uploaded on - 05/02/2019 ::: Downloaded on - 15/03/2019 10:25:04 ::: 3/3 902-903appl 37.19-38.19.doc order.
3. Without expressing any opinion on the merits of the case, we direct the Administrator and/or Prothonotary & Senior Master of this Court not to take any further steps consequent to directions issued by learned Single Judge of this Court as reflected in clause-II of para 95 of the impugned order dated 21st December, 2018.
4. Stand over to 14th February, 2019.
N.M.JAMDAR, J CHIEF JUSTICE
L.S. Panjwani, P.S.
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