Bombay High Court
Darius Kaikhushroo Soonawalla vs Fredy Peshotan Khambata on 4 February, 2019
Author: R.D. Dhanuka
Bench: R.D. Dhanuka
ppn 1 33.nmt-74.16.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
TESTAMENTARY AND INTESTATE JURISDICTION
NOTICE OF MOTION NO.74 OF 2016
ALONG WITH
NOTICE OF MOTION NO.73 OF 2016
ALONG WITH
NOTICE OF MOTION NO.261 OF 2016
ALONG WITH
NOTICE OF MOTION NO.262 OF 2016
IN
TESTAMENTARY SUIT NO.56 OF 2012
IN
TESTAMENTARY PETITION NO.57 OF 2010
Darius Kaikhushroo Soonawalla .. Applicant
In the mater between
Darius Kaikhushroo Soonawalla .. Plaintiff
Vs.
Freddy P. Khambata .. Defendant
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None for the applicant/petitioner.
Ms.Shivani Khanna i/by FZB & Associates for the defendant.
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CORAM : R.D. DHANUKA, J.
DATE : 4th February 2019 P.C.:
. Office has received a letter from the applicant/petitioner stating that he is suffering from serious medical condition and seeks adjournment for 24 to 36 weeks on that ground. A copy of the said letter is also received by the defendant's advocate simultaneously.
2. In view of the physical medical condition of the petitioner as stated in the letter, place the matter on board for 'Directions' on 29 th April 2019. The defendant is permitted to verify the physical medical condition ::: Uploaded on - 08/02/2019 ::: Downloaded on - 15/03/2019 23:34:32 ::: ppn 2 33.nmt-74.16.doc of the petitioner and to inform this Court on the next date. Parties are at liberty to apply for early hearing.
R.D. DHANUKA, J.
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