Bombay High Court
Firoza Sohrab Anklesaria vs Sohrab Tehmton Anklesaria on 21 December, 2018
Author: Riyaz I. Chagla
Bench: B. R. Gavai, Riyaz I. Chagla
(909 to 918-APPL-615-15 & others.doc.
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
APPEAL (L) NO.615 OF 2015
IN
NOTICE OF MOTION (L) NO.472 OF 2015
IN
SUIT NO.3734 OF 1996
Jaisingh V. Mariwala and others ..Appellants
Versus
Babubhai Jamnadas and others ..Respondents
WITH
APPEAL (L) NO.275 OF 2017
IN
NOTICE OF MOTION NO.2979 OF 2016
IN
CHAMBER SUMMONS NO.1440 OF 2016
IN
SUIT NO.965 OF 2011
R. Subramanian ..Appellant
Versus
Azim Premji ..Respondent
WITH
APPEAL (L) NO.276 OF 2017
IN
CHAMBER SUMMONS NO.1440 OF 2016
IN
SUIT NO.965 OF 2011
R. Subramanian ..Appellant
Versus
Azim Premji ..Respondent
WITH
APPEAL (L) NO.277 OF 2017
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IN
CHAMBER SUMMONS NO.1815 OF 2016
IN
SUIT NO.965 OF 2011
R. Subramanian ..Appellant
Versus
Azim Premji ..Respondent
WITH
APPEAL (L) NO.291 OF 2017
IN
SUIT NO.14 OF 2011
Firoza Sohrab Anklesaria ..Appellant
Versus
Sohrab Tehmton Anklesaria ..Respondent
WITH
APPEAL (L) NO.355 OF 2017
IN
SUIT NO.14 OF 2011
Sohrab Tehmton Anklesaria ..Appellant
Versus
Feroza Sohrab Anklesaria ..Respondent
WITH
APPEAL (L) NO.390 OF 2017
IN
COMPANY PETITION NO.620 OF 2015
K. P. Packaging Pvt. Ltd. ..Appellant
Versus
Ranjana R. Makharia ..Respondent
WITH
APPEAL (L) NO.398 OF 2017
IN
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NOTICE OF MOTION NO.2473 OF 2016
IN
SUIT NO.155 OF 2014
Ramesh Maganlal Merchant ..Appellant
Versus
Abdulla Narulla Merchant and others ..Respondents
WITH
APPEAL (L) NO.443 OF 2017
IN
CHAMBER SUMMONS NO.870 OF 2017
IN
ARBITRATION PETITION NO.161 OF 2017
Geojit Financial Services Ltd. ..Appellant
Versus
Sandeep Gurav ..Respondent
WITH
APPEAL (L) NO.449 OF 2017
IN
NOTICE OF MOTION NO.1255 OF 2013
Dighi Port Limited ..Appellant
Versus
Chetraj N. Khadka ..Respondent
Ms. Aditi Bhatt I/by M/s. Dastur Kalambi and Associates, Advocate
for the Appellants in APPL No.615 of 2015.
Ms. Taubon F. Irani, Advocate for the Appellant in APPL No.291 of
2017.
Mr. Agnel Carneiro I/by M/s. Mulla & Mulla & Craigie Blunt &
Caroe, Advocate for the Appellant in APPL No.355 of 2017.
Ms. Jayshree P. Thakkar, Advocate for the Appellant in APPL
No.390 of 2017.
Mr. Jignesh Shah, Advocate for the Appellant in APPL No.398 of
2017.
Mr. Gaurav Jangle a/w Mr. Digant Bhatt I/by M/s. I. V. Merchant
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and Company, Advocate for the Appellant in APPL No.443 of 2017.
Ms. Pooja Kothari I/by M/s. Federal & Rashmikant, Advocate for the
Respondent in APPL No.275 2017, APPL No.276 of 2017 & APPL
No.277 of 2017.
Ms. Taubon F. Irani, Advocate for the Respondent in APPL No.355
of 2017.
Mr. Ali Abbas Delhiwala I/by Mr. Gouresh More, Advocate for the
Respondent in APPL No.443 of 2017.
CORAM : B. R. GAVAI &
RIYAZ I. CHAGLA, JJ.
DATE : 21st DECEMBER, 2018 P.C. Heard the learned counsel appearing for the Appellants and the learned counsel appearing for the Respondents. Time of four weeks is granted to the Appellants to remove all office objections and get the Appeals numbered. If compliance is not made within the stipulated period of four weeks from today, Appeals shall stand dismissed for non-prosecution without further reference to the Court.
[RIYAZ I. CHAGLA, J.] [B. R. GAVAI, J.]
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