Bombay High Court
Gauri Vijaykumar Jatia And Anr vs Swati Vedant Jatia And Anr on 6 March, 2020
Author: Revati Mohite Dere
Bench: Revati Mohite Dere
1/1 prod.507-wp-5588.2019.doc
nsc.
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
CIVIL WRIT PETITION NO.5588 OF 2019
Gauri Vijaykumar Jatia and Anr. ...Petitioners
Versus
Swati Vedant Jatia and Anr. ...Respondents
Mr. Mohanish Chaudhari, for the Petitioners.
Ms. T. F. Irani, for Respondent No.1.
Ms. Aakanksha Tiwari, for Respondent No.2.
CORAM : REVATI MOHITE DERE, J.
DATE : 6th MARCH, 2020
P.C. :
1. Not on board. Taken on board.
2. Learned Counsel for the Petitioners seeks continuation of the ad-interim relief granted earlier.
3. Stand over to 27th March, 2020.
4. Ad-interim relief granted earlier to continue till the next date.
REVATI MOHITE DERE, J.
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