Bombay High Court
Prakash Sunderdas Aswani vs Mahesh Kishinchand Aidasani on 26 February, 2019
Author: G.S. Patel
Bench: G.S. Patel
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
TESTAMENTARY SUITS NO. 38 OF 2007
Prakash Sunderdas Aswani. ....Petitioner
V/S
Mahesh Kishinchand Aidasani. ....Respondent
WITH NOTICE OF MOTION (TESTAMENTARY) NO. 179 OF 2009 In TESTAMENTARY SUITS 38 OF 2007 Prakash Sunderdas Aswani ....Petitioner V/S Mahesh Kishinchand Aidasani ....Respondent Mr S.N.Vaishnava a/w Ms Nupur Mukherjee a/w Ms Kritika Kothari i/b M/s.N.N. Vaishnawa & Co. For Petitioner Mr U.J.Makhija a/w Ms Preeti Shah a/w Mr Ravi Irle i/b Preeti A. Shah for Defendant CORAM : G.S. PATEL, J DATE : 26th February, 2019 P.C. :
Both sides counsels have concluded their respective arguments.
Judgement is reserved.
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