Mr. Mulchand Dhanji Shah And Anr vs Mr. Noordam Iraj Ahmed And Ors
2021 Latest Caselaw 16749 Bom

                                                                                      2. Fa-1005-2019.doc




                                     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                            CIVIL APPELLATE JURISDICTION

                                                FIRST APPEAL NO. 1005 OF 2019

                        Mr. Mulchand Dhanji Shah and Anr.                   ...Appellants
                                  Versus
                        Mr. Noordam Iraj Ahmed and Anr.                     ...Respondents

                        Mr. Gaurav Parkar, for the Appellant.
                        Mr. Saumen S. Vidyarthi, for the Respondent No.3


                                                     CORAM :    N. J. JAMADAR, J.

DATE : 2nd DECEMBER, 2021.

P.C.:

1. In the order dated 22nd November, 2021, in the cause

title the words and figures "WITH CIVIL APPLICATION NO.288 of

2005" have been wrongly mentioned. The said portion be deleted.

Corrected order be uploaded.

2. Heard the learned counsel for the appellant and

respondents.

3. Reserved for judgment.

(N. J. JAMADAR, J.)

Digitally signed by SAJAKALI SAJAKALI LIYAKAT LIYAKAT JAMADAR JAMADAR Date:

2021.12.02 Sajakali Jamadar ...1 17:56:43 +0530