Aziz Amirali Ghesani And Anr vs Ibrahim Currim And Sons And 3 Ors
2022 Latest Caselaw 3855 Bom

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

     SUMMONSES FOR JUDGEMENT NO. 59 OF 2021
                       In
      COMMERCIAL SUMMARY SUITS 56 OF 2021

 Aziz Amirali Ghesani And Anr.                         ....PETITIONER
             V/S
 Ibrahim Currim And Sons And 3 Ors.                  ....RESPONDENT

Mr. Rashmin Khandekar, a/w Ms. Karishni Khanna, i/b. Amit Tungare, Ms. Jill Rodricks and Mr. Vineet Jain, Mr. Deep Dighe, for Plaintiff.

Mr. Siddha Pamesha, a/w Declan Fernandez, i/b. Purazar Fouzdar, for D.No.4/Applicant in IA. Mr. Jamsheed Master, i/b. Natasha Bhot, for D.No.3. Mr. Zain Mookhi, a/w Ms. Janhavi Doshi, i/b. Manir Srivastava Associates, for D.No.2.

        CORAM :                HON'BLE SHRI JUSTICE N. J. JAMADAR J
        DATE :                 8th April, 2022
 P.C. :

Arguments are concluded. Judgment/ order is reserved.

( ASSOCIATE )

Page 1/1