Nanji V. Chudasama vs Clara A. Gouria(Deleted) And Ors
2021 Latest Caselaw 17346 Bom

                              Osk                                                          15-Cra-276-2021.odt



                                           IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                                                     CIVIL APPELLATE JURISDICTION

                                             CIVIL REVISION APPLICATION NO. 276 OF 2021

                              Nanji V. Chudasama                                 ... Applicant
                                     V/s.
                              1. Clara A. Gouria (Deleted)
                              2. Joanna A. Gouria & Ors.                         ... Respondents


                              Mr.K.H. Holambe Patil a/w. Mr.K.K. Holambe Patil and Mr.K.R. Pachangane
                              for Applicant.
                              Mr.Prabhakar Shetty a/w. Mr.Tejas Bhide for Respondent Nos.4 & 5.


                                                                    CORAM : A.S. GADKARI, J.

DATE : 13th December 2021.

P.C. :

1. Leave to amend to annex Judgment and Order passed by the City

Civil Court in a Suit filed by the Respondents.

Amendment be carried out within a period of two weeks from

today and an amended copy of Application be served upon the learned

Advocate for the Respondents within the same stipulated period.

2. Stand over to 5th January 2022.

3. Till the next date, ad-interim relief in terms of prayer Clause (b).

                                                                                 [A.S. GADKARI, J.]
           Digitally signed
           by OMKAR
OMKAR      SHIVAHAR
SHIVAHAR   KUMBHAKARN
KUMBHAKARN Date:
           2021.12.14
           17:18:55 +0530