Bombay High Court
The Zoroastrian Radih Society vs Pervin Nariman Jogina And Anr on 3 April, 2023
Author: B. P. Colabawalla
Bench: B. P. Colabawalla
5 ial 41177-22.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
SUIT NO. 4437 OF 2000
WITH
INTERIM APPLICATION (L) NO. 41177 OF 2022
IN
SUIT NO. 4437 OF 2000
The Zoroastrian Radih Society .. Plaintiff/Applicant
Versus
Pervin Nariman Jogina & Anr. .. Defendants
Mr. Karl Shroff a/w Shriya Mehta i/b. Mulla & Mulla and Craigie
Blunt & Caroe for the Applicant/Plaintiff.
Mr. Nitesh Bhutekar, Advocates for Defendant Nos. 1 & 2.
CORAM: B. P. COLABAWALLA, J
DATE: APRIL 03, 2023
P. C.
1.It is agreed between the parties that in light of the provisions of Section 3 and 4-A of the Bombay City Civil Court Act, 1948, the above Caption Suit along with the Interim Application be transferred to the City Civil Court at Dindoshi and be disposed of in accordance with law. It is accordingly so ordered. Page 1 of 2
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2. It is made clear that all rights and contentions of the Plaintiff as well as the Defendants are expressly kept open to be agitated before the Bombay City Civil Court at Dindoshi.
3. This order will be digitally signed by the Private Secretary/ Personal Assistant of this Court. All concerned will act on production by fax or email of a digitally signed copy of this order.
[ B. P. COLABAWALLA, J ].
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