Bombay High Court
Bai Avabai Hormusji Tata Trust For ... vs Shernaz Faroukh Lawyer & 6 Ors on 27 February, 2019
Author: N.M. Jamdar
Bench: N.M. Jamdar
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
APPEALS LODGING NO. 37 OF 2019
In
TESTAMENTARY SUITS 29 OF 2012
Bai Avabai Hormusji Tata Trust For Charitable ....Petitioner
Objects
V/S
Shernaz Faroukh Lawyer & 6 Ors ....Respondent
WITH NOTICE OF MOTION (APPEALS) LODGING NO. 57 OF 2019 In APPEALS LODGING NO . 37 OF 2019 Bai Avabai Hormusji Tata Trust For Charitable ....Petitioner Objects V/S Shernaz Faroukh Lawyer & 6 Ors ....Respondent Mr. Ashutosh Ravindra Gole, Adv. for Appellant Ms. Naira Jeejeebhoy a/w Ms. Natasha Puri i/b Doijode Associates for Resp. No.1 & 2 Mr. Aeknath Nair i/b K.Ashar & Co. for Resp. No.5 CORAM : THE CHIEF JUSTICE & N.M. JAMDAR, JJ DATE : 27th February, 2019 Page 1/2 ::: Uploaded on - 27/02/2019 ::: Downloaded on - 22/03/2019 00:10:51 ::: P.C. :
At the request of learned advocate for the Appellant, stand over to 13/03/2019.
( ASSOCIATE ) Page 2/2 ::: Uploaded on - 27/02/2019 ::: Downloaded on - 22/03/2019 00:10:51 :::