Bombay High Court
M.V. Priyamvadan vs V. M. Salgaocar And Bro. Ltd. on 19 December, 2025
Author: B. P. Colabawalla
Bench: B. P. Colabawalla
2025:BHC-OS:25747-DB
p1.appl.25702.25.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ADMIRALTY AND VICE ADMIRALTY JURISDICTION
APPEAL(L) NO. 25702 OF 2025
IN
ADMIRALTY SUIT NO.31 OF 1995
M. V. Priyamvada & Anr .. Appellants
Versus
V. M. Salgaocar & Bro Ltd .. Respondent
Mr. Zain A. K. Najam-es-sani, Advocates for the Appellants.
Digitally signed
CORAM: B. P. COLABAWALLA &
ANJALI TUSHAR
by ANJALI
TUSHAR ASWALE
ASWALE Date: 2025.12.22
13:49:15 +0530
AMIT S. JAMSANDEKAR, JJ.
DATE: DECEMBER 19, 2025
P. C.
1. Mentioned. Not on Board. At the request of the Appellant taken on Board.
2. The office objections to annexe the complete Trial Court proceedings to the above Appeal is dispensed with. The Appellants are permitted to file separate compilations of papers and proceedings of the Trial Court.
3. The Praecipe is accordingly disposed of.
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4. 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.
[AMIT S. JAMSANDEKAR, J.] [B. P. COLABAWALLA, J.] Page 2 of 2 DECEMBER 19, 2025 Aswale ::: Uploaded on - 22/12/2025 ::: Downloaded on - 26/12/2025 21:52:26 :::