Bombay High Court
Ashfaque A. Omer vs Rukiabai Abdul Rahim Kadwani And 17 Ors ... on 5 June, 2023
Author: B. P. Colabawalla
Bench: B. P. Colabawalla
14.IA.459.19.DOC IN THE HIGH COURT OF JUDICATURE AT BOMBAY ORDINARY ORIGINAL CIVIL JURISDICTION INTERIM APPLICATION NO. 459 OF 2019 IN SUIT NO. 2064 OF 2009 ANJALI Digitally signed by ANJALI TUSHAR ASWALE TUSHAR Date: 2023.06.06 10:58:48 ASWALE +0530 Mithra Buildcon LLP ..Applicant (Proposed Defendant No.15) IN THE MATTER BETWEEN Ashfaque A. Omer ..Plaintiff Versus Rukiabai Abdul Rahim Kadwani & Ors ..Defendants Ms.Anamika Singh i/b S. K. Srivastav & Co, Advocates for the Applicant/Plaintiff.
Mr.Siddharth Samanthray, with Mr.Amit Karle, Swati Sawant i/b S. K. Legal Associates LLP, Advocates for the Intervener.
CORAM : B. P. COLABAWALLA, J
DATE : JUNE 5, 2023
P.C.
The above Suit is wrongly placed on Board. The said Suit is a partition Suit which is not my current assignment.
Hence, remove the above matter from Board with a direction to the Registry to place the same before the appropriate Bench.
2 This order will be digitally signed by the Private Secretary/ Personal Assistant of this Court. All concerned will act on production by fax or email of a digitally signed copy of this order.
[ B. P. COLABAWALLA, J ].
Page 1 of 1JUNE 5, 2023 Aswale ::: Uploaded on - 06/06/2023 ::: Downloaded on - 07/06/2023 13:44:59 :::