Bombay High Court
Dhirubhai @ Dhirajlal H. Desai And 2 Ors vs Lataben Abuwalla And Ors on 22 April, 2019
Author: A.K. Menon
Bench: A.K. Menon
46.NMS.893.19.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
NOTICE OF MOTION NO.893 OF 2019
IN
SUIT NO.624 OF 2016
Lataben Abuwalla ....Applicant
In the matter between
Dhirubhai alias Dhirajlal H. Desai & Ors. ....Plaintiffs
Vs.
Lataben Abuwalla & Ors. ....Defendants
Ms. Bindi Dave a/w. Ms. Varada Balachandran I/b. Wadia Ghandy & Co., for
Plaintiff.
Mr. Vishal Kanade a/w. Charul I/b.Dave & Co. for defendant No.1.
Mr. Arif Doctor, Mr. Anirudh Hariani, Mr. Kalpesh Joshi and Ms. Nisha Shah
I/b.Kalpesh Joshi Associates for defendant Nos.2 & 10.
Mr. Jatin Sheth for defendant Nos.6 and 7.
Ms. Danashree Mandape I/b. Ganesh and Co. for defendant Nos.3, 4, 5 and
9.
Mr. Karan Thorat I/b.Sanjay Gawde for defendant No.13.
Ms. Ashwini A. Mahadik I/b.Jhangiani Narula & Associates for defendant
No.15.
CORAM : A.K. MENON, J.
DATE : 22 nd APRIL 2019 P.C. :
1. The Motion is filed by defendant No.1 and seeks expediting of the suit.
agp 1/2 ::: Uploaded on - 24/04/2019 ::: Downloaded on - 24/04/2019 23:06:31 :::46.NMS.893.19.doc There is serious opposition to the application. On behalf of the plaintiffs, a grievance is made that the motion has not been served.
2. Let an Affidavit of service be filed within a period of two weeks from today.
3. Replies, if any, on behalf of all the contesting parties shall be filed within a period of four weeks from today.
4. Stand over to 10th June 2019.
(A.K. MENON, J.) agp 2/2 ::: Uploaded on - 24/04/2019 ::: Downloaded on - 24/04/2019 23:06:31 :::