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Dipesh Mehta And 8 Ors vs Gerald Shirley And 8 Ors
2021 Latest Caselaw 15862 Bom

Citation : 2021 Latest Caselaw 15862 Bom
Judgement Date : 16 November, 2021

Bombay High Court
Dipesh Mehta And 8 Ors vs Gerald Shirley And 8 Ors on 16 November, 2021
Bench: R.D. Dhanuka, Abhay Ahuja
                                                                28.323.14-app+.odt


BASAVRAJ                    IN THE HIGH COURT OF JUDICATURE AT BOMBAY
GURAPPA                        ORDINARY ORIGINAL CIVIL JURISDICTION
PATIL
Digitally signed by
BASAVRAJ GURAPPA                               APPEAL NO.323/2014
PATIL
Date: 2021.11.17                                       IN
20:11:14 +0530
                                          NOTICE OF MOTION NO.202/2014
                                                       IN
                                                SUIT NO.111/2014

                      Dipesh Mehta & Ors.                       ..... Appellants
                           Vs.
                      Gerald Shirley & Ors.                     ..... Respondents

                                                  WITH
                                           APPEAL NO.324/2014
                                                  WITH
                                           APPEAL NO.158/2017
                                                  WITH
                                       NOTICE OF MOTION NO.5/2021
                                                  AND
                                       NOTICE OF MOTION NO.70/2019
                                                  AND
                                      NOTICE OF MOTION NO.1030/2017
                                                  AND
                                      NOTICE OF MOTION NO.1036/2017
                                                  AND
                                     NOTICE OF MOTION (l) NO.833/2019


                      Mr. Rumi Mirza with Mr. Kaushal Thakkar, Ms. Geetika
                      Rajpal I/b. Mr. Prahsant P. Kulkarni for the Appellant in
                      Appeal Nos.323/2014, 324/2014 and 158/2017

                      Mr. Gaurav Mehta with Ms. Shivani Khanwilkar I/b. M/s.
                      DSK Legal for the Appellant in Appeal No.347/2016

                      Mr. Sharan Jagtiani with Mr. Archit Jayakar with Ms. Divya
                      Tyagi, Ms. Anushka Agarwal I/b. M/s. Jaykar & Partners for
                      the Applicant / original Respondent Nos.1 to 4

                      Mr. Himanshu Takke, AGP for the Respondent State

                      Mr. Aditya Pratap for the Applicant in NMA No.833/2019


                      Basavraj G. Patil                                              1/2
                                           28.323.14-app+.odt


                        CORAM:      R.D.DHANUKA &
                                    ABHAY AHUJA, JJ.
                        DATED :     NOVEMBER 16, 2021

P.C.

1      Place all these matters along with pending Notices of

Motion on board for final disposal on 07.01.2022.

2 Parties are directed to file written submissions along with propositions of law.

3 Liberty is granted to the parties to file compilation of judgments which they propose to rely upon, with copy to other side.




(ABHAY AHUJA, J.)                   (R.D.DHANUKA, J.)




Basavraj G. Patil                                              2/2
 

 
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