Bombay High Court
Indermeet Kaur Dhir And 2 Ors vs Gurinder Kaur Dhir And Anr on 20 June, 2024
Author: N. J. Jamadar
Bench: N. J. Jamadar
31-IA(L)-35191-2023.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
TESTAMENTARY AND INTESTATE JURISDICTION
INTERIM APPLICATION (L) NO.35191 OF 2023
Indermeet Kaur Dhir And Ors. ...Applicants/plaintiff
Vs
Gurinder Kaur Dhir And Anr. ...Defendant
***
Mr. Sumit Khanna Advocate for Applicant in IA.
Mr. Amit Tiwari i/by Mr.Rahul Talveja for Defendant.
***
CORAM : N. J. JAMADAR, J.
DATE : 20th JUNE 2024 PC.: 1. Mentioned out of turn.
2. Heard the learned Counsel for the parties.
3. The learned Counsel for the parties make a joint submission that the mediation is still underway, and seek six weeks time.
4. At the joint request of the learned Counsel for the parties, stand over to 1st August 2024.
(N. J. JAMADAR, J.)
D.A.ETHAPE 1 of 1
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