Bombay High Court
Rajiv Sanghvi And 3 Ors vs Pradip R Kamdar And 2 Ors on 28 February, 2022
Author: R.I. Chagla
Bench: R.I. Chagla
Digitally signed
by JITENDRA
JITENDRA SHANKAR
SHANKAR NIJASURE
Date:
NIJASURE 2022.03.02
11:26:17 +0530
14-ia-571-2022.doc
jsn
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
INTERIM APPLICATION NO.571 OF 2022
WITH
INTERIM APPLICATION NO.2352 OF 2021
IN
SUIT NO.44 OF 2021
Rajiv Sanghvi & Ors. ...Applicants/
Plaintiffs
Versus
Pradip R. Kamdar & Ors. ...Defendants
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Mr. Virag Tulzapurkar, Senior Counsel, Mr. Navroz Seervai,
Senior Counsel, Mr. Chirag Kamdar, Ms. Bindi Dave, Mr. Ieshan
Sinha and Mr. Aayesh Gandhi i/b. Wadia Ghandy and Co. for
the Plaintifffs / Applicants.
Mr. Ravi Kadam, Mr. Ashish Kamat, Mr. Shyam Kapadia, Mr.
Biswadeep Chakravarty, Ms. Trisha Sarkar and Ms. Janhavi
Patankar i/b. AZB & Partners for the Defendant Nos.1 and 2.
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CORAM : R.I. CHAGLA J.
DATE : 28TH FEBRUARY, 2022.
ORDER :
1. Heard Mr. Virag Tulzapurkar, learned Senior Counsel appearing for the Applicant / Plaintiff and Mr. Ravi Kadam, learned Senior Counsel appearing for the Defendants. Considering that the matter requires further hearing and it 1/2 14-ia-571-2022.doc would be appropriate to dispose of the Interim Application rather than hear the matter at the ad-interim stage, the Interim Application is being adjourned for hearing on the next date.
2. The parties shall submit a brief note of their submissions to this Court prior to the next date.
3. The above Interim Applications shall be placed on 22nd March, 2022 at 2.30 p.m. for hearing.
[R.I. CHAGLA J.] 2/2