Bombay High Court
Shireen Kersi Dubash vs Kersi Jai Dubash on 31 January, 2019
Author: N.M. Jamdar
Bench: Naresh H. Patil, N.M. Jamdar
1 17. APP 342.17.doc
JPP
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
APPEAL NO. 342 OF 2017
in
NOTICE OF MOTION NO.7 OF 2016
in
PARSI SUIT NO. 31 OF 1987
with
NOTICE OF MOTION (Lodg.) NO. 1173 OF 2018
in
APPEAL NO. 342 OF 2017
Shireen Kersi Dubash ... Appellant.
V/s.
Kersi Jai Dubash ... Respondent.
Ms. Shireen Kersi Dubash, Appellant present in-person.
Mr. Pratik Sanghvi I/b. Bharucha & Partners for the Respondent.
CORAM : NARESH H. PATIL,C.J. &
N.M. JAMDAR, J.
DATE : 31 JANUARY, 2019.
P.C. :-
The Appellant appearing in-person seeks four weeks' adjournment on the ground that her mother is ailing.::: Uploaded on - 02/02/2019 ::: Downloaded on - 02/02/2019 22:15:12 :::
2 17. APP 342.17.doc
2. Mr. Sanghvi, learned Counsel for the Respondent opposes for grant of adjournment. He submits that an amount of cost has not been paid so far.
3. Stand over for four weeks i.e. 28 February 2019.
N.M. JAMDAR, J. CHIEF JUSTICE
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