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Bombay High Court

Paresh C. Parekh vs Kamlesh C. Parekh And 6 Ors on 10 June, 2019

Bench: R.M. Borde, N.J. Jamadar

         spb/                                                            32app297-13.odt


                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                    ORDINARY ORIGINAL CIVIL JURISDICTION

                             APPEAL NO. 297 OF 2013
                                         IN
                         NOTICE OF MOTION NO. 3501 OF 2011
                                         IN
                               SUIT NO. 2154 OF 2006

         Paresh C. Parekh                                             ... Appellant.

                                       V/s.

         Mr. Kamlesh C. Parekh and Others.         ... Respondents.
                                        ---
         Ms. Ishani Paresh Parekh, Daughter of Appellant, present-in-
         person.
         Mr.    Ashish Kamat, Advocate I/by Devmani Shukla for
         Respondents.
                                    ---

                                  CORAM : R.M. BORDE & N.J. JAMADAR, JJ.

DATE : JUNE 10, 2019.

PC :

1 Ms. Ishani Parekh, daughter of the appellant, present-in-person, seeks adjournment on behalf of the appellant.

2 This court on 25.03.2019 while granting adjournment, clarified that in the event of failure of the appellant to aruge the matter on the adjourned date, that is today, appropriate orders will be passed.

          spb/                                                         32app297-13.odt




         3                 Today, the representative of the appellant informs

that the appellant is not keeping well and as such further time may be granted for making alternate arrangement.

4 Considering the fact that the appellant is a party-in-

person, we grant one more opportunity and direct that the matter be placed on board after two weeks. In the meantime, the appellant shall make alternate arrangement to work out the matter.

5 In the event of failure of the appellant on the adjourned date to work-out the matter, the same would be dismissed for want of prosecution.

6 S.O. to 24.06.2019.

(N.J. JAMADAR, J.) (R.M. BORDE,J.) .....