Bombay High Court
Movin F D'Souza vs Vivian D/O Wilfred Fonseca And W/O Ravi ... on 5 June, 2023
Author: Bharati Dangre
Bench: Bharati Dangre
(37)CONP-37-2013.doc
rajshree
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
CONTEMPT PETITION NO.37 OF 2013
IN
NOTICE OF MOTION NO.2718 OF 2000
IN
SUIT NO.3432 OF 1996
Movin F. D'souza ] .. Petitioner
vs.
Vivian D/o Wilfred Fonseca & Ors. ] .. Respondents
Mr.Vishal Kanade a/w Abbas Zaidy and Aditya i/b Zohaiir & Co. for Respondent No.1.
Mr. Y.S. Singh for Respondent No.10.
Ms.Simeen Shaikh a/w Priyianka G. and Anamika Singh i/b S.K. Srivastav & Co. for Respondent Nos.12 and 13.
CORAM : BHARATI DANGRE, J
DATE : 05th June, 2023.
P.C.
1] The contesting Respondents, who are ready with the Affidavit in Reply are permitted to file the same in the Registry, during the course of the day, by serving copies of the same on the other side.
2] At the request of the learned counsel for Respondent No.10, one week time is granted to file Affidavit in Reply.
3] Upon the respective Affidavit in Reply being placed on record, renotify to 21.06.2023.
[BHARATI DANGRE, J] 1/1 ::: Uploaded on - 06/06/2023 ::: Downloaded on - 07/06/2023 14:14:48 :::