Mrs.Hadokht Fareddon Behram ... vs Mr.Parvez Ardeshir Buzorg Ors
2022 Latest Caselaw 4550 Bom

          Digitally
          signed by
          SHAMBHAVI
SHAMBHAVI NILESH                                                   21-IA-4373-2021.odt
NILESH    SHIVGAN
SHIVGAN   Date:
          2022.04.28
          18:10:42
          +0530                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                         CIVIL APPELLATE JURISDICTION

                                     INTERIM APPLICATION NO.4373 OF 2021
                                                        IN
                                       FIRST APPEAL (ST) NO.17066 OF 2015
                                                      WITH
                                        CIVIL APPLICATION NO.586 OF 2016
                                                      WITH
                                      CIVIL APPLICATION NO.1800 OF 2019
                                                         WITH
                                          CIVIL APPLICATION NO.3593 OF 2015
                                                           IN
                                          FIRST APPEAL (ST) NO.17066 OF 2015

                       Parvez Ardeshir Buzorg and Ors.                      ...Applicants
                            Vs
                       Faredoon Behram Kermanian                            ...Respondent
                                                     ...

Mr. Rajiv Singh i/by Mr. Tejas Deshpande for the Appellant/Original Plaintiff. Mr. Tushar Bhavsar i/by Neha Choki for R.Nos.4(a) to 4(d). Mr.S.D.Mogre for R.Nos.1 to 3 and R.Nos.5 to 6. A.B.Malvankar with Ms.S.S.Surve from Court Receiver Office present.

Ms. P.N.Dabholkar, AGP for the State.

CORAM : SANDEEP K. SHINDE J.

DATE : APRIL 28, 2022.

P.C. :

Shivgan 1/2 21-IA-4373-2021.odt

CIVIL APPLICATION NO.3593 OF 2015

Heard learned counsel for the Parties.

2 This application seeks condonation of delay of 14 days

occurred in filing appeal against the judgment and decree dated 30 th

April, 2015 in Suit No.8283 of 1986. That for the reasons stated in

the application, delay is condoned. Application is allowed and made

absolute in terms of prayer clause (a).

3 Application is disposed of.

List the appeal on 24th June, 2022 under the caption for

'Orders'.

4 Registry to accept reply of the respondents, if filed, on or

before 6th May, 2022.

                                           (SANDEEP K. SHINDE, J.)




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