Bombay High Court
Bro.Philip Pinto & Ors vs Nilkanth Shrikhande & Ors on 24 April, 2019
Author: A. K. Menon
Bench: A. K. Menon
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
TESTAMENTARY SUITS NO. 5 OF 2004
In
TESTAMENTARY PETITION 46 OF 2002
Irene Pontes ....Petitioner
V/S
Rita C. Pinto & Ors. ....Respondent
WITH SUITS NO. 1865 OF 1980 Bro.philip Pinto & Ors. ....Plaintiff V/S Nilkanth Shrikhande & Ors. ....Defendant WITH NOTICE OF MOTION (SUITS) NO. 931 OF 2014 In SUITS 1865 OF 1980 Philip Pinto & Ors. ....Petitioner V/S E. C. Pinto & Ors. ....Respondent WITH NOTICE OF MOTION (SUITS) NO. 134 OF 2017 In SUITS 1865 OF 1980 Philip Anthony Pinto And Anr. ....Petitioner V/S Nilkanth Shrikhande And 5 Ors. ....Respondent Page 1/2 ::: Uploaded on - 24/04/2019 ::: Downloaded on - 25/04/2019 09:31:34 ::: CORAM : A. K. MENON, J DATE : 24th April, 2019 P.C. :
On account of paucity of time the matter stand adjourned to as per CMIS. If ad-interim relief is granted and is operative till today, the same will operate till the next date. If ad-interim relief not granted for limited period the said order will remain unaffected.
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