Darayes Ardeshir Appoo vs Dadyshet Charity Trust ...
2022 Latest Caselaw 4131 Bom

     AGP                                                           41.WP.614.2022.doc




                IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                         CIVIL APPELLATE JURISDICTION

                         WRIT PETITION NO.614 OF 2022

Darayes Ardeshir Appoo                                     ....   Petitioner
   Versus
Dadyshet Charity Trust & Ors.                              ....   Respondents

Mr. Tushar V. Dahibawkar a/w. Ms Rita Dedhia i/b. Dahibawkar & Co. for
the Petitioner.
Mr. Gaurav Mehta a/w. Mr. Ayaz Bilawala & Mr. Yogesh Gaikwad i/b. M/s.
Bilawala & Co. for Respondent Nos.1 & 3 to 6.

                                                 CORAM : A.S. GADKARI, J.

DATE : 19th APRIL, 2022

P.C. :

Leave to amend to annex the Judgment and Decree dated 20 th April

2021 passed by the Trial Court in L.E.Suit No.107/122 of 2004.

2. Amendment be carried out within a period of two weeks from today

in the record of the Court and simultaneously in the copies served upon

the learned Advocate for the Respondents.

3. Stand over to 28th June 2022.

                     AARTI
                              Digitally signed
                              by AARTI G                        (A.S. GADKARI, J.)
                              PALKAR
                     G        Date:
                              2022.04.21
                     PALKAR   13:01:44
                              +0530