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Rahim Manji Kaba vs Moosabhai Gagji Khetani
2022 Latest Caselaw 6339 Bom

Citation : 2022 Latest Caselaw 6339 Bom
Judgement Date : 5 July, 2022

Bombay High Court
Rahim Manji Kaba vs Moosabhai Gagji Khetani on 5 July, 2022
Bench: B.P. Colabawalla
                                                                          28-IA(L)-29900-2021.doc
GANESH
SUBHASH
LOKHANDE
Digitally signed by              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
GANESH SUBHASH
LOKHANDE
Date: 2022.07.06                        ORDINARY ORIGINAL CIVIL JURISDICTION
18:19:54 +0530




                                      INTERIM APPLICATION (L) NO. 29900 OF 2021
                                                                IN
                                        EXECUTION APPLICATION NO. 356 OF 2021

                      Rahim Manji Kaba                                .. Applicant/Respondent
                      IN THE MATTER BETWEEN:
                      Moosabhai Gagji Khetani                         .. Claimant
                                Vs.
                      Rahim Manji Kaba                                .. Respondent


                      Shehzad Naqvi for the Applicant in IA(L)/29791/2021.
                      Nisha      Kaba      i/b.   Harekrishna    Mishra     for    the     Applicant     in
                      IA(L)/29900/2021.
                      Vishal Kanade a/w. A. M. Rajabally for the Respondent.



                                                          CORAM:- B. P. COLABAWALLA,J.

DATE :- 5th JULY, 2022.

P. C.:

1. Heard the learned advocate appearing on behalf of the

Applicant.

2. Judgment reserved.

Ganesh Lokhande page 1 of 2 28-IA(L)-29900-2021.doc

3. This order will be digitally signed by the Personal Assistant

of this Court. All concerned will act on production by fax or email of a

digitally signed copy of this order.

( B. P. COLABAWALLA, J. )

Ganesh Lokhande page 2 of 2

 
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