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Tazaldin Sardruddin Nanavati vs Theresa Mary Almeida And 15 Ors
2022 Latest Caselaw 6019 Bom

Citation : 2022 Latest Caselaw 6019 Bom
Judgement Date : 28 June, 2022

Bombay High Court
Tazaldin Sardruddin Nanavati vs Theresa Mary Almeida And 15 Ors on 28 June, 2022
Bench: B.P. Colabawalla
                                                                               22.exal.19060.22..doc




                                        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                           ORDINARY ORIGINAL CIVIL JURISDICTION
                                         EXECUTION APPLICATION(L)NO. 19060 OF 2022

         Digitally signed by
                                                                    IN
ANJALI   ANJALI TUSHAR
TUSHAR   ASWALE

ASWALE
         Date: 2022.06.28
         14:39:39 +0530
                                                         SUIT NO. 1714 OF 1985



                               Tazaldin S. Nanavati                         ..Applicant/Judgment
                                                                            Creditor/Orig.Plaintiff
                                          Vs.
                               Miss Theresa Mary Almeida & Ors              ..Judgment
                                                                           Debtors/Orig.Defendants




                               Mr.Cyrus Ardeshir a/w Ziyad Madon i/b Kunal Bhanage, for the
                               Applicant/Judgment Creditor/Orig.Plaintiff.




                                                                 CORAM:- B. P. COLABAWALLA,J.

DATE :- JUNE 28, 2022.

P. C.:

The Judgment Creditor is allowed to substitute the draft

Deed of Conveyance by ensuring that it meets with the requirement of

Rule 343 of the Bombay High Court (Original Side) Rules, 1980.

                               Aswale                                                                  page 1 of 2
                                                 22.exal.19060.22..doc


2           Stand over to 5th July, 2022.



3           This order will be digitally signed by the Private

Secretary/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. )




Aswale                                                                  page 2 of 2
 

 
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