Bombay High Court
Darius Rutton Kavasmaneck vs Percy Rutton Kavasmaneck And Ors. on 16 October, 2025
907-ia-33195-2025.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
INTERIM APPLICATION (L) NO.33195 OF 2025
IN
SUIT (L) NO.27052 OF 2025
Darius Rutton Kavasmaneck .. Applicant.
In the matter between
Darius Rutton Kavasmaneck .. Plaintiff.
v/s.
Percy Rutton Kavasmaneck & Others .. Defendants.
Digitally signed
by SMITA
SMITA RAJNIKANT
JOSHI
RAJNIKANT Date:
JOSHI 2025.10.16 Adv. Anirudh Hariani with Adv. Ronak Shah, Adv. Anushka Divakaran and Adv. Jay Vyas
18:53:47
+0530
i/b. Dhru & Co., for the Applicant/ Plaintiff.
Adv. Shrey Shah i/b. Hudda & Associates, for Defendant No.1.
Adv. Shruti Sardesai with Adv. Chirag Dave and Adv. Soumya Srinivasan i/b. Legasis
Partners, for Defendant No.4.
Mr. Sunip Sen, Senior Advocate with Adv. Soumya Srinivasan, Adv. Chirag Dave and
Adv. Neha T. i/b. Legasis Partners, for Defendant No.5.
Adv. Kavisha Shah and Adv. Shweta More i/b. India Law Alliance, for Defendant No.6.
Adv. Nirav Shah with Adv. Sonali Kunekar i/b. Vikas, for Defendant No.7.
CORAM: FIRDOSH P. POONIWALLA,J.
DATE : 16th OCTOBER, 2025.
P. C:-
1 Mr. Sunip Sen, the learned Senior Advocate appearing on behalf of Defendant No.5, seeks time to file an Affidavit in Reply. Affidavit in Reply to be filed on or before 4th November, 2025.
2 Place the Interim Application for hearing on 11 th November, 2025.
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