Bombay High Court
Vijaykumar Sadashiv Varma vs Sadashiv Ramprasad (Deceased) on 11 December, 2025
Author: Abhay Ahuja
Bench: Abhay Ahuja
30-IA-358-2018.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
Digitally signed
by KANCHAN
ORDINARY ORIGINAL CIVIL JURISDICTION
KANCHAN PRASHANT
PRASHANT DHURI
DHURI Date:
2025.12.11
INTERIM APPLICATION NO. 358 OF 2022
19:49:36 +0530
IN
SUIT NO. 4913 OF 2000
Asma Anwar Oomerbhoy and another ... Applicants
Versus
Nadeem Majid Oomerbhoy and others ... Respondents
............
Mr. Kunal Dwarkadas alongwith Mr. Neil Dutta and Mr. Ayan Roy
instructed by Wadia Ghandy & Co., Advocates for the Defendants
No.4(b)(i) to 4(b) (iv) in S-4913-2000.
Mr. Karl Tamboly alongwith Mr. Malcolm Siganporia and Mr. Dev
Tejnani instructed by Mr. Dev Tajnani for the Defendant No.2 in IA
3244/25, 1115/20, 3006/23, NM 2341/18 in Suit No. 4913/2000.
Mr. Karl Tamboly alongwith Mr. Malcolm Siganporia, Ms. Nandini
Joshi, Mr. Dhruv Joshi and Ms. Janavi Khant instructed by Harish Joshi
& Co., Advocate for the Defendant No.2 in NMS 2340/18 in Suit No.
2539/2009.
Mrs. Nandini Deshpande, 1st Assistant to the Court Receiver present.
............
CORAM : ABHAY AHUJA, J.
DATE : 11 DECEMBER 2025
P.C. :
1. This matter has been mentioned after the board has been discharged for the day.
2. Mr. Dwarkadas, learned Counsel, appearing for the Defendants No.4(b)(i) to 4(b)(iv) submits that time period granted to sign the agency agreement with the Court Receiver has already expired and that this Court may extend the same.
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3. Ms. Deshpande, 1st Assistant to the Court Receiver also seeks extension of time.
4. Accordingly, time to sign the agency agreement with the Court Receiver and furnish the undertaking is extended by two weeks from today.
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