Kalyan Ratanchand Shaha ... vs Shoshmal Dhiraji (Its ...
2021 Latest Caselaw 7444 Bom

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           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                   CIVIL APPELLATE JURISDICTION

                        WRIT PETITION NO. 302 OF 1997

 Kalyan Ratanchand Shah
 since deceased through his legal heirs & Ors.        ..Petitioners
       V/s.
 M/s. Sheshmal Dhiraji, a firm by its prop.
 Ghevarchand Kapurchand Jain (Deceased),
 through his legal heirs and ors.                     ..Respondents

                                   WITH
                   INTERIM APPLICATION NO. 2396 OF 2019

 M/s. Sheshmal Dhiraji,
 A partnership firm, through its partners             ... Applicants

 In the matter between:
 Mr. Kalyan Ratanchand Shah
 (since deceased) through legal heirs
 1a. Smt. Rajani Kalyan Shah & Ors.               ... Petitioners
        V/s.
 M/s. Sheshmal Dhirji, Proprietorship firm
 through his proprietor & Ors.                    ... Respondents
                                  ----
 Mr. P.B. Shah a/w K.P. Shah for the Petitioners.
 Mr. S.C. Wakankar for the Respondents and applicants in
 IA/2396/2019.
                                  ----
                                 CORAM : C.V. BHADANG, J.

DATE : 07th MAY, 2021

P.C.

1. The learned counsel for the parties submit that inspite of

efforts the dispute cannot be amicably settled. In such

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circumstances, stand over to 11.05.2021 for pronouncement of

judgment.

2. The learned counsel for the parties consent for judgment

being pronounced during vacation.

C.V. BHADANG, J.

      Sneha Chavan                                                 page 2 of 2