Ruby Yazdi Parekh vs Yazdi Nariman Parekh
2022 Latest Caselaw 7883 Bom

                                                                                   prod-ial-22731-2022.doc




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

                                      INTERIM APPLICATION (L) NO.22731 OF 2022
                                                         IN
                                              PARSI SUIT NO.07 OF 2022

                      Ruby Yazdi Parekh                                      ...Applicant
                      In the matter between
VISHAL                Yazdi Nariman Parekh                                   ...Plaintiff
SUBHASH
PAREKAR                     vs.
Digitally signed by   Ruby Yazdi Parekh                                      ...Defendant
VISHAL SUBHASH
PAREKAR
Date: 2022.08.11
17:34:53 +0530        Ms. Kashmira Bharucha a/w. Mr. Prasad Gajbhiye, for the
                      Applicant/Defendant.
                      Ms. Zenobia Irani, for the Plaintiff.

                                                    CORAM :   N. J. JAMADAR, J.

                                                    DATE :    AUGUST 11, 2022

                      P.C.:

1. Not on board. Upon mentioning taken on production board.

2. Time to file affidavit in terms of the judgment of the Supreme

Court in the case of Rajnish vs. Neha and Anr.1 for the applicant

/defendant and respondent/plaintiff stands extended by four weeks.

3. The applicant shall file the affidavit within a period of two

weeks from today.

4. The plaintiff/respondent shall file affidavit within two weeks

thereafter.

5. List on 8th September, 2022.

                                                                   (N. J. JAMADAR, J.)




                      Vishal Parekar, P.A.                                                            ...1