Bombay High Court
Snehalata Ghorpade And Anr vs Ujwala Raje Shah And (A) Ravi ... on 6 June, 2019
Author: A.K. Menon
Bench: A.K. Menon
rrpillai 22-ts-100-2010.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
TESTAMENTARY AND INTESTATE JURISDICTION
TESTAMENTARY SUIT NO. 100 OF 2010
IN
TESTAMENTARY PETITION NO. 372 OF 2010
Rasiklal Ijjatlal Shah ... Plaintiff
vs.
Ujwala Raje Shah ... Defendant
WITH
MISCELLANEOUS PETITION NO. 49 OF 2010
IN
TESTAMENTARY PETITION NO. 402 OF 2004
WITH
CHAMBERS SUMMONS NO. 39 OF 2019
IN
MISCELLANEOUS PETITION NO. 49 OF 2010
IN
TESTAMENTARY PETITION NO. 402 OF 2004
Mr. Jignesh Shah for the Plaintiff.
Ms. Zahra Padamsee a/w. Mr. Ankit Pathak i/b. Ms. Vashi & Vashi for the
Defendant in TS/100/2010, Respondent No. 1 in MPT/49/2010 and
Respondent in CST/39/2019.
Ms. Foram Vora i/b. M/s. Amicus Lex & Associates for the Applicant in
Chamber Summons No. 39 of 2019
CORAM : A.K. MENON, J.
DATED : 6 th JUNE, 2019 ::: Uploaded on - 10/06/2019 ::: Downloaded on - 14/07/2019 13:15:22 ::: 22-ts-100-2010.odt P.C. :
1. Mr. Shah seeks extension of time to file affidavit in reply to the Chamber Summons. Affidavit to be filed within one week from today and to be served forthwith thereafter.
2. Rejoinder, if any, to be filed within one week thereafter.
3. List the Chamber Summons for hearing on 25 th June, 2019.
(A.K. MENON,J.) ::: Uploaded on - 10/06/2019 ::: Downloaded on - 14/07/2019 13:15:22 :::