Bombay High Court
Aziz Amirali Morani And 2 Ors vs Pareen Amiali Morani And 2 Ors on 16 February, 2023
Author: Bharati Dangre
Bench: Bharati Dangre
(46)S-1286-2019.doc rajshree IN THE HIGH COURT OF JUDICATURE AT BOMBAY ORDINARY ORIGINAL CIVIL JURISDICTION SUIT NO.1286 OF 2019 WITH NOTICE OF MOTION NO.2536 OF 2019 IN SUIT NO.1286 OF 2019 Aziz Amirali Morani & Ors. ] .. Plaintiffs vs. Paren Amiali Morani & Ors. ] .. Defendants Ms.Zeenat Pirani i/b Pirani & Co. for the Plaintiffs. Ms.Meghna Vijan i/b Bau Associates for Defendant Nos.1 to 3.
CORAM : BHARATI DANGRE, J DATE : 16th February, 2023.
P.C. 1] Since the subject of the Suit is recovery of possession and declaration of title, let the learned counsel for the Plaintiffs ascertain whether it should lie before this Bench.
2] After making necessary enquiries, let it be placed before the appropriate Bench.
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