Bombay High Court
Lal Parmanand Kanuga vs Sheroo Parmanand Kanuga And 13 Others on 19 July, 2023
Author: Bharati Dangre
Bench: Bharati Dangre
1/1 4 IAL 18607-23.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
INTERIM APPLICATION (L) NO. 18607 OF 2023
IN
SUIT (L) NO. 32571 OF 2022
Lal Parmanand Kanauga .. Applicant
Versus
Sheroo Parmanand Kanuga and ors .. Respondents
...
Sr. counsel, Prateek Sakseria, a/w Adv. Nishant Chotani, a/w
Adv. Amogh Singh, Adv. Nivit, Amish Gandhi, Srivastava i/b
Mamar Srivastava Associates for the applicant/ original
petitioner.
Mr. Hitesh Vyas a/w Mr. Chandrashekhar V. Yadav for
respondent nos. 1 to 3.
Mr. Tushad Cooper, Sr. Adv., Ms. Sayali Shinde i/b Kartikeya &
Associates for defendant nos. 4 and 8 to 10.
Mr. Vinay Nair i/b Mr. Sahil Sayed for respondent nos. 11 and
12.
Mr. Sahil Kanuga, defendant no.12 present in Court.
CORAM: BHARATI DANGRE, J.
DATED : 19th JULY, 2023 P.C:-
1 Since it is informed that the parties are at the last stage of settlement and on the next date they would place before the Court the Consent Terms, re-notify to 02/08/2023, under the same caption.
( SMT. BHARATI DANGRE, J.) Ashish ::: Uploaded on - 21/07/2023 ::: Downloaded on - 21/07/2023 22:36:22 :::