Area Distributors Hp Lubricants vs Dr. (Mrs.) Gulshan Darius Dastur And Ors on 14 July, 2023

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Bombay High Court

Area Distributors Hp Lubricants vs Dr. (Mrs.) Gulshan Darius Dastur And Ors on 14 July, 2023

Bench: Madhav J. Jamdar

2023:BHC-AS:19532
                                                                 17 IA 636.23 in WP 525.19.doc


                    Dusane

                         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                CIVIL APPELLATE JURISDICTION

                               INTERIM APPLICATION NO.636 OF 2023
                                               IN
                                 WRIT PETITION NO.12525 OF 2019



                    Area Distribution HP Lubricants         ...Applicant

                            In the matter between:

                    Area Distribution HP Lubricants         ...Petitioner

                            V/s.
                    Dr. (Mrs.) Gulshan Darius Dastur        ...Respondents
                    & Ors.


                    Mr. Harish Pandya a/w Mittal Munoth i/by Kookada
                    & Associates for Petitioner.
                    Mr. Piyuesh Raheja a/w Ms. Nupur Desai i/by M/s
                    Markand Gandhi & Co. for Respondent Nos. 1 and
                    3.
                    Mr. Ashish T. Suryawanshi for Respondent No.2.
                    Ms. Ruchi Umrotkar h/for S.R. Page for Respondent
                    No.4.
                    Mr. Mayank V. i/by Smita Sawant for Respondent
                    No. 5.
                                        CORAM: MADHAV J. JAMDAR, J.

DATE: 14th July 2023 P.C.:

1. The Interim Application is taken out by the Applicant, who is the Petitioner for expeditious hearing of Writ Petition 12525 of 2019.

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17 IA 636.23 in WP 525.19.doc

2. Mr. Pandya, learned Counsel appearing for the Applicant states that one of the party is of senior citizen of 81 years old. He states that other parties are also senior citizens.

3. Affidavit-in-reply has been filed on behalf of Respondent Nos. 1 to 3, wherein in paragraph 3 even Respondent Nos. 1 and 3 have stated that they have no objection for early hearing of the present Writ Petition.

4. Learned Counsel appearing for Respondent No.5 tenders affidavit-in-reply wherein most of the contentions raised are on the merits of the case.

5. For the reasons set out in the Interim Application, the same is allowed in terms of prayer clause (a).

6. The Writ Petition be shown in final hearing board commencing from 7th August 2023. To be shown in the category of "Senior Citizen".

7. Interim Application is disposed of in above terms with no order as to costs.

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