Bombay High Court
Bhavana Harish Ruparel (Applicant No. ... vs Yatin Hariram Ruparel And 2 Ors on 9 March, 2022
Author: Milind N. Jadhav
Bench: S.J. Kathawalla, Milind N. Jadhav
8. os appl 3483-22.doc
R.M. AMBERKAR
(Private Secretary)
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
KANCHAN O.O.C.J.
PRASHANT
DHURI
Digitally signed by
APPEAL (L) NO. 3483 OF 2022
IN
KANCHAN
PRASHANT DHURI
Date: 2022.03.09
21:54:15 +0530
INTERIM APPLICATION NO. 392 OF 2021
IN
TESTAMENTARY PETITION NO. 377 OF 2008
WITH
INTERIM APPLICATION (L) NO. 3485 OF 2022
Bhavana Harish Ruparel and Ors. .. Appellants
Versus
Yatin Hariram Ruparel and Ors. .. Respondents
WITH
APPEAL (L) NO. 3562 OF 2022
IN
INTERIM APPLICATION NO. 392 OF 2021
IN
TESTAMENTARY PETITION NO. 377 OF 2008
WITH
INTERIM APPLICATION (L) NO. 3563 OF 2022
Bhavana Harish Ruparel and Ors. .. Appellants
Versus
Yatin Hariram Ruparel and Ors. .. Respondents
WITH
APPEAL (L) NO. 5049 OF 2022
IN
INTERIM APPLICATION NO. 392 OF 2021
IN
TESTAMENTARY PETITION NO. 377 OF 2008
WITH
INTERIM APPLICATION (L) NO. 5050 OF 2022
Bhavana Harish Ruparel and Ors. .. Appellants
Versus
Yatin Hariram Ruparel and Ors. .. Respondents
1 of 3
8. os appl 3483-22.doc
WITH
APPEAL (L) NO. 5068 OF 2022
IN
INTERIM APPLICATION (L) NO. 3806 OF 2022
IN
TESTAMENTARY PETITION NO. 377 OF 2008
WITH
INTERIM APPLICATION (L) NO. 5070 OF 2022
Krishnaraj Pratap Thaker .. Appellant
Versus
Yatin Hariram Ruparel and Ors. .. Respondents
....................
Dr. Abhinav Chandrachud a/w Ms. Khushboo Rupani & Ms. Mahafrin
Mehta i/by HSA Advocates for the Appellants in APP(L) 3483/22,
APP(L) 3562/22 & APP(L) 5049/22 and for Respondent Nos. 3 to 5 in
APPL 5068/2022
Mr. Prathamesh Kamat, Mr. Ruchir Goenka, Mr. Aayush Shetty i/by
Bose and Mitra & Co for Respondent No. 2, Original Petitioner No. 2 in
IAL 3485/22 in APPL 3483/22
Mr. Yadunath Chaudhari, Mr. Kevin Perreira i/by Mr. Hassan Khan for
Respondent No. 1
Mr. Mayur Khandeparkar a/w Mr. Chinmaya Acharya i/by Mr. Viraj
Jadhav for Respondent No. 3
...................
CORAM : S.J. KATHAWALLA &
MILIND N. JADHAV, JJ.
DATE : MARCH 09, 2022 P.C.: . Heard the learned counsel appearing for the respective parties and the
following order is passed by consent:-
(i) The learned Single Judge is requested to hear and finally dispose of Interim Application No. 392 of 2021, Interim Application (L) No. 15054 of 2021 and Interim Application (L) 2 of 3
8. os appl 3483-22.doc No. 3806 of 2022 as expeditiously as possible and preferably within three weeks from today;
(ii) The impugned orders passed in the above Appeals are not to be implemented or acted upon pending the hearing and final disposal of the aforesaid Interim Applications;
(iii) Bank of Maharashtra, Panvel Branch is directed to transfer the amount from A/c No. 20121867669 to the Prothonotary and Senior Master of this Court in a fixed deposit account initially for a period of sixty days subject to the orders as may be passed by the learned Single Judge;
(iv) All contentions of the parties on merits are expressly kept open including the issue pertaining to the circumstances under which the consent was given;
(v) In view of the above, all the Appeals as well as Interim Applications are disposed of.
[ MILIND N. JADHAV, J. ] [S.J. KATHAWALLA, J.] 3 of 3