Bombay High Court
M/S.Impex (India) Limited vs Dinashah Jal Daruwala (Since Decd) And ... on 14 June, 2023
Author: Abhay Ahuja
Bench: Abhay Ahuja
2023:BHC-AS:16010
66-wp-2748-2004.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO. 2748 OF 2004
M/s. Impex (India) Limited
...PETITIONER
V/s.
Dinashah Jal Daruwala and Anr
...RESPONDENTS
WITH
INTERIM APPLICATION NO.7788 OF 2023
IN
WRIT PETITION NO. 2748 OF 2004
M/s. Impex (India) Limited
...APPLICANT
V/s.
Dinashah Jal Daruwala
Since Deceased Through
The Asignees and Anr
...RESPONDENTS
WITH
CIVIL APPLICATION NO.2644 OF 2016
IN
WRIT PETITION NO. 2748 OF 2004
Talera Hoteliers Private Limited
...APPLICANT
V/s.
M/s. Impex (India) Limited ...RESPONDENT
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66-wp-2748-2004.doc
WITH
CIVIL APPLICATION NO.1847 OF 2014
IN
WRIT PETITION NO. 2748 OF 2004
M/s. Impex (India) Limited
...APPLICANT
V/s.
Dinashah Jal Daruwala
Since Deceased and Anr
...RESPONDENTS
WITH
CIVIL APPLICATION NO.2644 OF 2016
IN
WRIT PETITION NO. 2748 OF 2004
Talera Hoteliers Private Limited
...APPLICANT
V/s.
M/s. Impex (India) Limited
...RESPONDENT
Dr. Virag Tulzapurkar Sr. Adv. With Mr. Chirag Kadam, Mr. Suraj
Juneja, Mr. Aryan Srivastava i/b Wadia Ghandy & Company,
Advocate for the Petitioner.
Dr. Abhinav Chandrachud, with Mr. Amit Mehta, Advocate for the
Respondents No.1-A and 2-A.
CORAM : ABHAY AHUJA, J.
DATE : 14th JUNE, 2023 KSG 2/4 ::: Uploaded on - 16/06/2023 ::: Downloaded on - 16/06/2023 16:46:02 ::: 66-wp-2748-2004.doc P.C. : INTERIM APPLICATION NO.7788 OF 2023
1. This is an application seeking amendment of the Writ Petition.
2. Mr. Virag Tulzapurkar, learned Senior Counsel for the petitioner submits that some grounds are sought to be added as per schedule. Dr. Abhinav Chandrachud, learned Counsel for the Respondents, on instructions, submits that his clients do not raise any particular objection, if application for amendment is allowed.
3. Having heard learned Counsel and having perused the application, let the Amendment Application be allowed as prayed for. The Interim Application is allowed in terms of prayer clause
(a) and (b). Amendment to be carried out within a period of two weeks from today. Let the amended petition be served on the other side within a period of two weeks thereafter. List the Writ Petition on 21st July, 2023.
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66-wp-2748-2004.doc CIVIL APPLICATION NO.1847 OF 2014
4. This is an application seeking to introduce certain documents and add grounds to the writ petition. Dr. Abhinav Chandrachud opposes the same and submits that the Respondents have already filed a reply and would like to contest the matter. List on 21st July, 2023.
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