Bombay High Court
Shri Hari Ashram Through Its Trustees vs Khushalbhai Bhawan Kawa And 9 Ors on 23 January, 2023
Author: R.I. Chagla
Bench: R.I. Chagla
Digitally signed
JITENDRA by JITENDRA
SHANKAR
SHANKAR NIJASURE
Date:
NIJASURE 2023.01.24
18:56:25 +0530
m3-ial-38071-2022.doc
jsn
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
INTERIM APPLICATION (L) NO.38071 OF 2022
IN
SUIT (L) NO.38069 OF 2022
Shri Hari Ashram & Ors. ...Applicants /
Plaintiffs
Versus
Khushalbhai Bhawan Kawa & Ors. ...Defendants
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Nidhi i/b. White & Brief Advocates and Solicitors for Defendant Nos.1
to 9.
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CORAM : R.I. CHAGLA J
DATE : 23 January 2023
ORDER :
1. Mentioned. Not on board. Taken on board.
2. By praecipe dated 23rd January, 2023, the Advocates for the Defendant Nos.1 to 9 has applied for speaking to the minutes of the order dated 20th January, 2023.
3. In the appearance, "Ms. Nidhi i/b. White and Brief 1/2 m3-ial-38071-2022.doc Advocates and Solicitors for the Defendant No.1" shall be corrected to read as "Ms. Nidhi i/b. White and Brief Advocates and Solicitors for the Defendant Nos.1 to 9".
4. In the said order, in paragraph 3, the words "Defendant Nos.1 and 2" shall be corrected to read as "Defendant Nos.1 to 9" and the date mentioned therein of '24th January, 2023' should be read as '27th January, 2023'.
5. The order dated 20th January, 2023 shall be corrected accordingly.
[R.I. CHAGLA J.] 2/2