Bombay High Court
Rikin Ranchhodlal Choksi vs Shaila Abhay Shah on 22 April, 2019
Author: A.K. Menon
Bench: A.K. Menon
32.TS.180.16.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
TESTAMENTARY SUIT NO.180 OF 2016
IN
TESTAMENTARY PETITION NO.1743 OF 2015
Rikin Ranchhodlal Choksi ....Plaintiff
Vs.
Shaila Abhay Shah ....Defendant
Ms. Namrata Shah Saurastri I/by. M/s. K. Ashar & Company, for the Plaintiff.
Mr. Nishit Tanna a/w. Vijay Badgujar I/by. Singhania Legal Services, for the
Defendant.
CORAM : A.K. MENON, J.
DATE : 22 nd APRIL 2019 P.C. :
1. Recording of evidence of Witness No.2 Mr. Ritin Choksi is still incomplete. Time was extended on 11 th March 2019. Today, it is submitted that one more session will be required for completing his cross-examination and the Commissioner has now fixed on 26 th April 2019 for completing the cross-examination. Time, is therefore, extended upto 26 nd April 2019.
Recording of evidence shall be completed on that day.
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2. Learned counsel for the parties shall ensure that the original report of the Commissioner is filed with the Registry before 4 th June 2019.
3. Stand over to 4th June 2019.
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