Bombay High Court
Yatin Desai & Anr vs Ranjana Darius Chibber on 7 January, 2020
Author: A.K. Menon
Bench: A.K. Menon
14-TS-14-09-S-4-08.doc
Dixit
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
TESTAMENTARY AND INTESTATE JURISDICTION
TESTAMENTARY SUIT NO.14 OF 2009
IN
TESTAMENTARY PETITION NO.1143 OF 2007
Yatin K. Desai and Anr. ....Plaintiffs
V/s.
Ranjana Darius Chibber ....Defendant
ALONG WITH
O.O.C.J. SUIT NO.4 OF 2008
Ranjana Darius Chibber ....Plaintiff
V/s.
Radhika Mehta Arora and Ors. ....Defendants
Mr. Hrushi Narvekar, with Mr. A. Rebello, i/by Vashi & Vashi, for the Plaintiffs
in TS/14/2009 and for Defendant Nos.1 to 3 in S/4/2008.
Mr. Aatir Saiyed, i/by Jhangiani Narula and Associates, for the Defendant in
TS/14/2009.
Mr. Vachan Bodke, with Mr. C.B. Pandhare, i/by V & M Legal, for the Plaintiff
in S/4/2008.
CORAM : A.K. MENON, J.
DATED : 7TH JANUARY, 2020. P.C. :
1. Affidavit-of-evidence shall be filed on or before 28 th January 2020.
2. By consent, stand over to 30 th January 2020 at 3:00, when the witness shall remain present in court to tender the affidavit-of-evidence.
(A.K. MENON, J.) 1/1 ::: Uploaded on - 09/01/2020 ::: Downloaded on - 09/01/2020 21:04:38 :::