Pannalal Jawatraj Sharma A Person ... vs Vipul Pannalal Sharma S/O. ...
2021 Latest Caselaw 11610 Bom

                                                                 1-CHSL920-2019 IN S902-2019.DOC




                      Arun



                         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                             ORDINARY ORIGINAL CIVIL JURISDICTION
                              CHAMBER SUMMONS (L) NO. 920 OF 2019
                                                      IN
                                           SUIT NO. 902 OF 2019


                      Pannalal Jawatraj Sharma, a person of Unsound                  ...Plaintiff
                      Mind
                            Versus
                      Vipul Pannalal Sharma, S/o. Pannalal Jawatraj              ...Defendants
                      Sharma & Ors


                      Mr Sharan Jagtiani, Senior Advocate, with Bhavin Gada, Ameet
                           Mehta, Monica Jagtap & Jasmeet Kaur, i/b Solicis Lex, for the
                           Applicant/Plaintiff.
                      Mr Dharam Jumani, with Aman Kacheria, i/b Ashok Purohit & Co,
                           for Defendant No. 1.
                      Mr Dinyar Madon, Senior Advocate, with Mikhail Behl, Ziyad
                           Madon & Rushabh Parekh, i/b KR Parekh & Co, for Defendant
                           No. 2.
                      Mr Chirag Mody, with Rishikesh Soni, i/b Ashok Purohit & Co, for
                           Defendant No. 3.
                      Mr Zal Andhyarujina, Senior Advocate, with Nausher Kohli,
ARUN                       Hasmit Trivedi, Munaf Virjee and Akash Agarwal, i/b ABH
RAMCHNDRA
SANKPAL                    Law LLP, for Defendant No. 4.
Digitally signed by
                      Mr Arsh Mishra, i/b MV Kini & Co, for Defendant No. 8.
ARUN RAMCHNDRA
SANKPAL
Date: 2021.08.24
10:29:29 +0530


                                           CORAM: G.S. PATEL, J
                                           DATED: 23rd August 2021
                      PC:-




                                                   Page 1 of 2
                                                23rd August 2021
                                             1-CHSL920-2019 IN S902-2019.DOC




1.

Arguments on both sides are concluded. Reserved for judgment.

2. This order will be digitally signed by the Personal Assistant of this Court. All concerned will act on production of a digitally signed copy of this order.

(G. S. PATEL, J)

23rd August 2021