Bombay High Court
Daran Dara Phiroz Sutaria vs Parvez Phiroz Sutaria on 12 December, 2025
2025:BHC-OS:24761
901-TRP-L-16628-24.doc
rsk
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
TRUST PETITION (L) NO.16628 OF 2024
Daran @ Dara Phiroz Sutaria & Ors. ...Petitioners
Versus
Parvez Phiroz Sutaria & Ors. ...Respondents
_____________________________________________________
Mr. B. G. Saraf, for the Petitioner Nos.1 to 3.
Mr. Suyash Kalbhor, for Respondent No.1 & 2.
_____________________________________________________
CORAM : JITENDRA JAIN, J.
DATED : 12 DECEMBER 2025
P.C.:
1. The present petition is filed for dissolution of Firozshah Trust and other reliefs. The petitioners and respondents have arrived at the Consent Terms. The signatories to the Consent Terms have been identified by the respective advocates. Respondent Nos.1 and 2 are present in the Court. Petitioner No.1, 2 and 3 have logged in through VC since they are in USA. The petitioners have stated that they have signed the Consent Terms.
2. The learned advocate for the petitioners to furnish copies of the passport of all the three petitioners within two weeks from today. The consent terms are taken on record and marked as "X" for identification.
Digitally signed by RAJESHWARI RAJESHWARI SUBODH SUBODH KARVE
3. Petition is allowed in terms of the Consent Terms signed by KARVE Date:
2025.12.15 17:37:45 +0530 both the parties and which are taken on record. Undertaking given in the consent terms are treated as undertaking to the Court. Respondent No.3 to act upon the present order. The Consent Terms be treated as part of the present order.
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4. The parties are directed to furnish one more copy of the original Consent Terms with the office within two weeks from today.
5. Petition is disposed of in above terms.
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