Bombay High Court
Mrs. Geeta Patkar vs Chandrakant Kantilal Shah And Ors on 2 May, 2023
Author: K.R. Shriram
Bench: K.R. Shriram
1/1 7-IA-4228-2023.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
Digitally
signed by
PURTI
CIVIL APPELLATE JURISDICTION
PURTI PRASAD
PRASAD PARAB
PARAB Date:
2023.05.03
10:34:52
+0530 INTERIM APPLICATION NO. 4228 OF 2023
IN
FIRST APPEAL NO. 540 OF 2023
Geeta Patkar ....Applicant
In the Matter of
Geeta Patkar ....Appellant
V/s.
Chandrakant Kantilal Shah and Ors. ...Respondents
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Mr. Nikhil Sakhardande, Counsel, Mr. Rubin Vakil, Counsel a/w Mr. Ravi
Gandhi, Ms. Mahek Kamdar, Mr. Rishabh Ranka, Mr. Kava Thakkar,
Mr.Harsh Choksi and Mr. Prathamesh Jadhav i/b Kanga & Co. for Applicant/
Appellant.
Mr. Kunal Vajani a/w Ms. Akshada Shetye for Respondent Nos.1 to 4 and 8
to 10.
Mr. Amey R. Deshpande a/w Mr. Harsh Nishar and Mr. Gaurang Jhaveri for
Respondent Nos. 12 to 15 and 18(3)(i).
Mr. Darius Khambata, Senior Advocate a/w Mr. Tushar Hetalramani and
Ms.Akshada Shetye for Respondent No.21.
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CORAM : K.R. SHRIRAM &
RAJESH S. PATIL, JJ.
DATED : 2nd MAY 2023 P.C. :
. Mr. Khambata on instructions states that the stay that expires on 29th May 2023 be extended upto and including 15 th June 2023 and appellant may move the regular court on reopening. Statement accepted. Therefore, stay extended upto and including 15th June 2023. (RAJESH S. PATIL, J.) (K.R. SHRIRAM, J.) Purti Parab ::: Uploaded on - 03/05/2023 ::: Downloaded on - 03/05/2023 16:24:02 :::