Inderjeet Singh Anand @ Inderjit ... vs Mandeep Kaur Anand W/O. ...
2018 Latest Caselaw 1195 Bom

ssp                                                                                                        942 nmsl 870 of 2018 .doc

                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                     ORDINARY ORIGINAL CIVIL JURISDICTION
                      NOTICE OF MOTION (L) NO.870 OF 2018
                                     IN
                              SUIT NO.694 OF 2018


Inderjeet Singh Anand @ Inderjit Singh Anand                                       ...         Plaintif
       versus
Mandeep Kaur Anand w/o Tejinderpal Singh
Anand and Anr.                                                                     ...         Defendants

Mr. Rajkumar Mishra I/by M/s. R.K.Mishra and Co., for Plaintif.
Mr. Udaipuri I/by M/s. Udaipuri and Co., for Defendant No.1.

                                         CORAM: S.J. KATHAWALLA, J.

                                         DATE:              27th AUGUST, 2018

P.C.:

1. The Plaintif in the above Suit is the father of the Defendant No.1 i.e. his

married daughter. According to the Plaintif, he is the owner of four shops and

Defendant No.1 has made him execute a Gift Deed qua the said shops in her favour.

According to the Plaintif, though all the four shops are sealed by the police pursuant

to the action taken under Section 145 of the Code of Criminal Procedure, 1973, the

keys of the four shops are with him. The Defendant No.1 has disputed the Plaintif's

submission that he is in possession of the shops by virtue of him being in possession of

the keys of the said four shops.

2. The learned Advocate for Defendant No.1 has tendered an Affidavit in

Reply, which is taken on record. Plaintif to file his rejoinder within a period of two

ssp 942 nmsl 870 of 2018 .doc

weeks from today. Place the Notice of Motion for hearing and final disposal, subject

to numbering on 18th September, 2018 after the ad-interim matters.

3. The parties shall maintain status quo in respect of the suit premises as of

today.

( S.J.KATHAWALLA, J. )