Dilip Anand And Sujata Anand vs Pradeep Anand And Ors
2021 Latest Caselaw 15897 Bom

YSP
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                                                               6-APP-121-2012.doc


           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
               ORDINARY ORIGINAL CIVIL JURISDICTION

                       APPEAL NO. 121 OF 2012
                                IN
                  CHAMBER SUMMONS NO.1548 OF 2003

Dilip Anand & Sujata Anand                                ... Appellant
       Vs.
Pradeep Anand & Ors.                                     ... Respondents

                                 -------
Mr. Archit Jayakar i/b. M/s. Jayakar & Partners, for the Appellant.
Mr. Zubin Behram Kamdin a/w. Mr. Madhusudan G. Gawde, for
Respondent.

                                      ******

                                       CORAM: R. D. DHANUKA AND
                                                ABHAY AHUJA, JJ.

                                       DATE    : 16th NOVEMBER 2021.
P.C.

1. Place this matter on board for hearing and final disposal on 6 th January 2022.

2. Both the parties are granted liberty to file written arguments alongwith compilation of documents which they want to rely upon. The parties are also at liberty to file copies of judgments proposed to rely upon in support of their rival contentions and serve copy of the same to the other side in advance.

[ABHAY AHUJA, J.] [R. D. DHANUKA, J.]