Bombay High Court
Shireen Kersi Dubash vs Kersi Jai Dubash on 28 February, 2019
Author: N.M. Jamdar
Bench: Naresh H. Patil, N.M. Jamdar
jdk 1 of 2 6.os.app.342.17.doc
IN THE HIGH COURT OF JUDICATURE AT
BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
APPEAL NO. 342 OF 2017
IN
NOTICE OF MOTION NO. 7 OF 2016
IN
PARSI SUIT NO. 31 OF 1987
WITH
NOTICE OF MOTION NO. 157 OF 2019
IN
APPEAL NO. 342 OF 2017
Shireen Kersi Dubash .. Appellant
Vs.
Kersi Jai Dubash .. Respondent
....
Ms. Shireen Kersi Dubash appellant-in-person present
Ms. Sneha Jaisingh along with Mr. Malcom Singanporia and
Mr. Pratik Singhvi i/b Bharucha and Partners for Respondent
....
CORAM : NARESH H. PATIL, C.J. &
N.M. JAMDAR, J.
DATED : FEBRUARY 28, 2019 ::: Uploaded on - 01/03/2019 ::: Downloaded on - 22/03/2019 07:11:12 ::: jdk 2 of 2 6.os.app.342.17.doc P.C.:
1. The Appellant appears in person and states that she wants to argue the matter in person. The Appellant to follow the procedure to seek permission from the Registry to appear in person.
2. Rejoinder has been tendered by the learned advocate for Respondent, which is taken on record. The Appellant wants to file Reply / Sur-rejoinder to the said Rejoinder. The Appellant is permitted to do so.
3. Stand over to four weeks i.e. 28 March 2019.
N.M.JAMDAR, J. CHIEF JUSTICE
kandarkar
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