The Breach Candy Swimming Bath ... vs Dipesh Mehta And 5 Ors
2015 Latest Caselaw 544 Bom

                                                                                                                           prod.2.nms.1022.2014.doc

dik                                       




                                                                                                                                              
                                   IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                      ORDINARY ORIGINAL CIVIL JURISDICTION




                                                                                                           
                                                  NOTICE OF MOTION NO.1022 OF 2014
                                                                 IN
                                                         SUIT NO.573 OF 2014

                 The Breach Candy Swimming Bath Trust & Ors.        ...Plaintiffs/Applicants.




                                                                                                          
                                 Vs
                 Dipesh Mehta & Ors.                                ...Defendants.
                                                 .....
                 Mr Shiraz Rustomjee, Sr. Advocate a/w Archit Jayakar i/b Jayakar & Partners for
                 the Plaintiffs.




                                                                                     
                 Ms Rumi Mirza i/b Prashant Kulkarni for Defendant Nos.1 to 5.
                                                       .....
                                                         ig                 CORAM : S.C. GUPTE, J.

NOVEMBER 16, 2015

P.C. :

Not on board. Mentioned. Taken on board. No R & P.

2 Add the following sentence as clause (v) after existing clause (iv) of

paragraph 46 of the order dated 29 October 2015.

"(v) Defendant Nos.2,4,5 and Sandeep Mehta shall conduct the day to day management of the trust as provided in this

order in accordance with the constitution referred to in this order as the original constitution which is annexed as Exh "A" to the Petition."

2 Existing clause (v) of paragraph 46 shall be now renumbered as clause No.(vi).

3 The original order be corrected and uploaded on the server.

( S.C.GUPTE J. )

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prod.2.nms.1022.2014.doc

CERTIFICATE

Certified to be true and correct copy of the original signed

Judgment/ Order.

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