Bombay High Court
M.R.Charities Pvt.Ltd vs Temples Charitable Inst.And Funds Of ... on 25 September, 2018
Author: K.R.Shriram
Bench: K.R.Shriram
1/2 4.NMS-1956-2008.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
NOTICE OF MOTION NO.1956 OF 2008
IN
SUIT NO.1427 OF 1996
M.R. Charities Private Limited ....Applicant/Plaintiff
Vs.
Temples Charitable Institutions and
Funds of the Goud Saraswat Brahmin
Community of Bombay and Ors. ....Defendants
And
Mr. Vasudev P. Shetye and Ors. ....Respondents
----
Mr. Gokhale I/b. M/s. Mahesh Jani and Co. for plaintiff/applicant.
Mr. Sajio Mathew a/w. Mr. S.S. Rege I/b. Crawford Bayley and Co. for
defendant nos.1 to 10.
Mr. Milind More, AGP for respondent no.11 in NMS/1956/2008.
Mr. B.V. Kulkarni, Deputy Director of Archeology and Museums, Mumbai
present.
----
CORAM : K.R.SHRIRAM, J.
DATE : 25th SEPTEMBER 2018 P.C.: 1 Mr. Gokhale, counsel for applicant/plaintiff states that
respondents have submitted the documents as directed by this Court on the last occasion. Mr. Gokhale further states that respondents have also given a copy of the scheme to adopt a monument which Mr. Gokhale states was given today and he has to take instructions on the same. 2 Mr. Mathew, counsel for defendants states that the documents that respondents have provided to plaintiff are the same documents which he would have also provided and therefore, the Court should consider Gauri Gaekwad 2/2 4.NMS-1956-2008.doc defendants having complied with the Court's directions. 3 Stand over to 16th October 2018.
Digitally signed (K.R. SHRIRAM, J.) by Gauri Amit Gauri Gaekwad Amit Date: 2018.09.26 Gaekwad 17:44:10 +0530 Gauri Gaekwad