Bombay High Court
Mr. Farrokh N. Working Boxwalla vs The Trustees Of The Parsi Punchayet And ... on 6 June, 2023
Author: Abhay Ahuja
Bench: Abhay Ahuja
41-CRA-157-2022.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
Mr.Vivek Kantawala a/w. Ms.Samiksha Manek a/w. Mr.Amey Patil
a/w. Mr.Saumil Kothari i/b. M.M.Legal Associates, Advocate for
Applicant.
Mr.Agnel Carneiro a/w. Mr.Vaibhav Shah i/b. Mulla and Mulla and
Craigie Blunt and Caroe, Advocate for the Respondents.
CORAM : ABHAY AHUJA, J.
DATE : 6th JUNE 2023 P.C. :
1. The matter has been substantially argued by both the learned Counsel. Mr.Vivek Kantawala, learned Counsel for the avk 1/2 ::: Uploaded on - 06/06/2023 ::: Downloaded on - 07/06/2023 23:44:47 ::: 41-CRA-157-2022.doc revision applicant seeks some time to consider the judgments tendered by learned Counsel for Respondents. Accordingly, list on 14th June 2023.
(ABHAY AHUJA, J.) avk 2/2 ::: Uploaded on - 06/06/2023 ::: Downloaded on - 07/06/2023 23:44:47 :::