Sanjay Shrikrishan Jindal vs Ajay Shrikrishan Jindal And 2 Ors
2022 Latest Caselaw 2204 Bom

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

          INTERIM APPLICATION NO. 1900 OF 2021
                           In
                   SUITS 129 OF 2021

 Ajay Shrikrishan Jindal                        ....PETITIONER
             V/S
 Sanjay Shrikrishan Jindal And Ors            ....RESPONDENT

WITH CONTEMPT PETITION LODGING NO. 31289 OF 2021 In INTERIM APPLICATION 1347 OF 2021

Sanjay Shrikrishan Jindal ....PETITIONER V/S Ajay Shrikrishan Jindal And 2 Ors ....RESPONDENT

WITH INTERIM APPLICATION NO. 3277 OF 2021 In SUITS 129 OF 2021

Sanjay Shrikrishan Jindal ....PETITIONER V/S Shrikrishan Parmeshwaridas Jindal And 15 Ors.

....RESPONDENT

Aspi Chinoy, Sr. Counsel a/w Cyrus Ardeshir, Atul Daga i/b Mahimtura & Co for applicant/Org. Plaintiff/Petitioner Navroz Seervai, Sr. Counsel a/w Fereshte Sethna i/b DMD Advocates for Defendant no. 1 and for applicant in IA/1900/2021 Janak Dwarkadas, Sr. Counsel a/w Fereshte Sethna i/b DMD

Page 1/2

Advocates for Defendant no. 3 Fereshte Sethna a/w Aniket Nimbalkar, Abhishek Tilak, Aboli Mandlik & Shivani Sanghavi i/b DMD Advocates for Defendant no. 2,4 to 6 & 13 Rohan Cama a/w Chirag Kamdar, Shachi Udeshi, Miloni Rathore & Aryan Srivastava i/b Wadia Ghandy & Co for Defendant no. 7 Rafiq Dada,Sr. Counsel a/w Prakash Shah & Durgaprasad Poojari i/b PDS Legal for Defendant no. 12 Kunal Bhanage for Defendant no. 15

CORAM : HON'BLE SHRI JUSTICE B.P.

                               COLABAWALLA J
        DATE :                 3rd March, 2022
 P.C. :

Arguments are concluded. Judgment/ order is reserved.

( ASSOCIATE )

Page 2/2