1A. Laila W/O Ibrahim ... vs Nirmala Kantilal Shah And Anr
2022 Latest Caselaw 5948 Bom

                                                             51-APPL-21-2020 IN S-1047-1980.DOC




                   Shephali



                       IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                              ORDINARY ORIGINAL CIVIL JURISDICTION
                                     APPEAL (L) NO. 21 OF 2020
                                                  IN
                                       SUIT NO. 1047 OF 1980


                   1(A) Laila W/o Ibrahim Abdul Hussain & Ors                   ...Appellants
                         Versus
                   Nirmala Kantilal Shah & Anr                               ...Respondents

                                               WITH
                               INTERIM APPLICATION NO. 427 OF 2020
                                                  IN
                                     APPEAL (L) NO. 21 OF 2020
                                                  IN
                                       SUIT NO. 1047 OF 1980

                   1(A) Laila W/o Ibrahim Abdul Hussain & Ors                   ...Appellants
                         Versus
                   Nirmala Kantilal Shah & Anr                               ...Respondents

                                               WITH
SHEPHALI
SANJAY                               APPEAL (L) NO. 22 OF 2020
MORMARE

                                                  IN
Digitally signed
by SHEPHALI
SANJAY
MORMARE
                                       SUIT NO. 1583 OF 1997
Date:
2022.06.27
15:40:51 +0530

                   1(A) Laila W/o Ibrahim Abdul Hussain Barucha &               ...Appellants
                   Ors



                                               Page 1 of 3
                                             27th June 2022
                                             51-APPL-21-2020 IN S-1047-1980.DOC




     Versus
Nirmala Kantilal Shah & Anr                                 ...Respondents

                              WITH
          INTERIM APPLICATION NO. 429 OF 2020
                                 IN
                  APPEAL (L) NO. 22 OF 2020
                                 IN
                     SUIT NO. 1583 OF 1997

1(A) Laila W/o Ibrahim Abdul Hussain Barucha &                 ...Appellants
Ors
      Versus
Nirmala Kantilal Shah & Anr                                 ...Respondents




Mr Vishal Ghosalkar, for the Appellants.
Ms Sayli Apte, i/b Prakash Lad, for the Respondent.


                     CORAM         G.S. Patel &
                                   Prithviraj K Chavan, JJ.

                     DATED:        27th June 2022
PC:-

1. This First Appeal is directed against an Order and Judgment of 11th December 2019 that disposed of two Suits by a common order. The First Appeal will have to be admitted.

27th June 2022 51-APPL-21-2020 IN S-1047-1980.DOC

2. There is an Interim Application that seeks to continue an order that held the field pending the Suit. It seems that the learned Single Judge continued that order and parties have by consent maintained that status-quo. We will let that position continue but will list the Interim Application separately at an earlier date. A Reply in Interim Application No. 427 of 2020 is to be filed and served on or before 15th July 2022.

3. We list the Interim Application itself on 22nd July 2022.

4. If not already done the Appellant is to file a private paper- book/compilation of the entire record including pleading, issues and evidence properly indexed and paginated. We dispense with the printing of the paper-book.

(Prithviraj K Chavan, J) (G. S. Patel, J)

27th June 2022