Bombay High Court
Darius Kaikhushroo Soonawalla vs Fredy Peshotan Khambata on 10 June, 2019
Author: A.K. Menon
Bench: A.K. Menon
45.nmt-74.16.odt
sbw IN THE HIGH COURT OF JUDICATURE AT BOMBAY
TESTAMENTARY AND INTESTATE JURISDICTION
NOTICE OF MOTION NO.74 OF 2016
IN
TESTAMENTARY SUIT NO.56 OF 2012
IN
TESTAMENTARY PETITION NO.57 OF 2010
Darius Kaikhushroo Soonawalla .. Plaintiff/Petitioner
Vs.
Fredy Peshotan Khambata .. Defendants
None for the plaintiff/petitioner.
Ms. Shivani Khanna i/b. FZB Associates for the defendant no.1.
CORAM : A.K. MENON, J.
DATED : 10TH JUNE, 2019. P.C. :
1. No R & P.
2. The petitioner is seen to be appearing in person but is not present today. On behalf of the respondent, the learned counsel submits that of the four notices of motion, in two notices of motion, she seeks time to file reply.
3. Reply, if any, in Notice of Motion no.261 and 261 of 2016 shall be 1/2 ::: Uploaded on - 11/06/2019 ::: Downloaded on - 12/06/2019 01:04:00 :::
45.nmt-74.16.odt filed within a period of three weeks from today.
4. If no reply is filed, the notice of motion will be heard in the absence of any affidavit. Office to intimate the petitioner that these notices of motion will now be listed on 29th July, 2019 and that the petitioner to make arrangements for representation. If the petitioner wishes to be heard in person, he shall ensure that he obtained a permission of the committee of Registrars as per practice notices in force.
(A.K.MENON, J.) wadhwa 2/2 ::: Uploaded on - 11/06/2019 ::: Downloaded on - 12/06/2019 01:04:00 :::