Bombay High Court
Noor Jana Mohammed Umar Shaikh ... vs Roshanbi Poonawala And Ors on 7 January, 2020
Author: R.D. Dhanuka
Bench: R.D. Dhanuka
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
INTERIM APPLICATION NO.1 OF 2019
IN
FIRST APPEAL NO.455 OF 2005
Noor Jana Mohd.Umar Shaikh, since deceased
through L.Rs. - Kalsar Jehan & Ors. ...Applicants
IN THE MATTER BETWEEN :
Roshanbi Poonawala & Ors. ...Appellants
V/s.
Noor Jana Mohd.Umar Shaikh, since deceased
through L.Rs. - Kalsar Jehan & Ors. ...Respondents
Mr.Sanjiv A. Sawant for the Applicants / Original Respondents.
None for the Appellants.
CORAM : R.D. DHANUKA, J.
DATE : 7TH JANUARY, 2020.
P.C. :-
1. Some of the applicants are senior citizens. Hearing of the first appeal is expedited. The applicants are directed to file private paper book within eight weeks from today with a copy to be served upon the other side simultaneously. Office is directed to place the matter under the caption of "High Court Expedited Matters (Senior Citizens) according to the year and number of the first appeal. The applicants are directed to convey this order upon the appellants' advocate for compliance.
2. The interim application is disposed of on aforesaid terms.
There shall be no order as to costs.
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