Bombay High Court
Jaidev Rajnikant Shroff vs Poonam Jaidev Shroff on 6 February, 2020
Author: A. S. Gadkari
Bench: A. S. Gadkari
901-wp-10852-2018 Operative Order.doc
Tandle
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO.10852 OF 2018
WITH
CIVIL APPLICATION NO. 763 OF 2019
Poonam Jaidev Shroff ... Petitioner/Applicant.
V/s.
Jaidev Rajnikant Shroff ... Respondent.
WITH
INTERIM APPLICATION NO. 1 OF 2019
WITH
CIVIL APPLICATION NO. 2200 OF 2018
WITH
CIVIL APPLICATION NO. 2438 OF 2018
IN
WRIT PETITION NO. 10852 OF 2018
Jaidev Rajnikant Shroff ... Applicant.
In the matter between :-
Poonam Jaidev Shroff ... Petitioner
V/s.
Jaidev Rajnikant Shroff ... Respondent.
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Mr. Rohit Kapadia, Senior Counsel a/w Mr. Mustafa Doctor, Senior
Counsel, Ms. Chandana Salgaonkar and Mr. Hridhay Khurana i/b M/s. HK
Law Associates for the Petitioner.
Mr. Navroz Seervai, Senior Counsel a/w Mr. Vineet Naik, Senior Counsel,
Mr. Harsh Buch, Mr. Sameer Tapia, Ms. Komal Joshi, Siddhi Doshi, i/b
M/s. ALMT Legal for the Respondent.
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CORAM : A. S. GADKARI, J.
DATE : 6th FEBRUARY, 2020 1/2 ::: Uploaded on - 05/03/2020 ::: Downloaded on - 07/06/2020 19:59:09 ::: 901-wp-10852-2018 Operative Order.doc P. C. :
OPERATIVE ORDER
1. For the reasons to be recorded separately, Petition is dismissed.
2. In view of dismissal of Petition, Civil Application(s) and Interim Application pending therein are also disposed off.
(A. S. GADKARI, J.) 2/2 ::: Uploaded on - 05/03/2020 ::: Downloaded on - 07/06/2020 19:59:09 :::