Bombay High Court
Darius Rutton Kavasmaneck vs Percy Rutton Kavasmaneck And Ors. on 7 October, 2025
9-ial-27058-2025.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
INTERIM APPLICATION (L)NO.27058 OF 2025
IN
SUIT (L)NO.27052 OF 2025
Darius R. Kavasmaneck .. Applicant.
In the matter between
Digitally signed
by SMITA
Darius R. Kavasmaneck .. Plaintiff.
SMITA RAJNIKANT
RAJNIKANT JOSHI
JOSHI Date:
v/s.
2025.10.07
17:36:56 +0530
Percy R. Kavasmaneck & Others .. Defendants.
Adv. Anirudh Hariani with Adv. Ronak Shah, Ms. Anushka Divakaran and
Adv. Jay Vyas i/b. Dhru & Co., for the Applicant/ Plaintiff.
Adv. Shruti Sardessai with Adv. Soumya Srinivasan and Adv. Chirag Dave
i/b. Legasis Partners, for Defendant No.4.
Mr. Sunip Sen, Sr. Advocate with Adv. Chirag Dave and Adv. Soumya
Srinivasan i/b. Legasis Partners, for Defendant No.5.
Mr. Venkatesh Dhond, Sr. Advocate with Adv. Rohan Kelkar with Adv..
Kavisha Shah, Adv. Shweta More i/b. India Law Alliance, for Defendant
No.6.
Adv. Nirav Shah with Adv. Sonali Kunekar i/b. Adv. Vikas Mahangarre, for
Defendant No.7.
CORAM: FIRDOSH P. POONIWALLA,J.
DATE : 07th OCTOBER, 2025.
P. C:-
1 The learned Counsel appearing on behalf of the Plaintiff seeks leave to add the following parties to the Suit and the Interim Application:-
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9-ial-27058-2025.doc
(a) Mrs. Jer Chanchani.
(b) Dr. Numan Tungekar
(c) Dr. Ranganayakulu Bodavala.
2 The Plaintiff is permitted to amend the Suit and the Interim
Application to bring these three parties on record. Amendment to be carried out within a period of two days from today and a copy of the amended Suit and the Interim Application thereof served on the other parties. Re-verification is dispensed with.
3 Place the Interim Application for ad-interim reliefs on 13 th October, 2025.
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