Bombay High Court
Mr. Farrokh N. Working Boxwalla vs The Trustees Of The Parsi Punchayet And ... on 21 June, 2023
Author: Abhay Ahuja
Bench: Abhay Ahuja
47.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
CIVIL REVISION APPLICATION NO.157 OF 2022
WITH
INTERIM APPLICATION NO.2457 OF 2022
IN
CIVIL REVISION APPLICATION NO.157 OF 2022
MR. FARROKH N. WORKING BOXWALLA )...APPLICANT
V/s.
THE TRUSTEES OF THE PARSI PUNCHAYAT )
AND OTHERS )...RESPONDENTS
Ms.Samiksha Manek i/b. M.M.Legal Associates, Advocate for the
Applicant.
Mr.Agnel Carneiro a/w. Mr.Shahvir Dastur i/b. M/s.Mulla & Mulla &
Craigie Blunt and Caroe, Advocate for the Respondents.
CORAM : ABHAY AHUJA, J.
DATE : 21st JUNE 2023 P.C. :
1. When the matter was called out, Mr.Carneiro, learned Counsel for the Respondents-Trust raises a grievance that the Applicant did not remain present before the committee which was considering his proposal for settlement.
avk 1/2 ::: Uploaded on - 21/06/2023 ::: Downloaded on - 22/06/2023 22:28:34 :::47.doc
2. Ms.Samiksha, learned Counsel for the Applicant, would submit that, that is not the case and the Applicant has always been ready and willing to present himself before the committee. Be that as it may, let the Applicant remain present before the committee of the Respondents-
Trust on 27th June 2023 between 4 p.m. and 7 p.m.
3. List on 5th July 2023.
(ABHAY AHUJA, J.) avk 2/2 ::: Uploaded on - 21/06/2023 ::: Downloaded on - 22/06/2023 22:28:34 :::