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Laila Mahomed vs Brij Madanlal Sharma And 4 Others
2022 Latest Caselaw 2217 Bom

Citation : 2022 Latest Caselaw 2217 Bom
Judgement Date : 4 March, 2022

Bombay High Court
Laila Mahomed vs Brij Madanlal Sharma And 4 Others on 4 March, 2022
Bench: S.J. Kathawalla, Milind N. Jadhav
Kanchan P Dhuri                            1    / 2                       M-IAL-5852-2022.odt


                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                       ORDINARY ORIGINAL CIVIL JURISDICTION
                       INTERIM APPLICATION (L) NO. 5852 OF 2022
                                                 IN
                                  APPEAL NO. 368 OF 2016
                                                 IN
                                   SUIT NO. 1342 OF 2003
   Mrs. Laila Mahomed                                         ...   Applicant
   In the matter between :
   Brij Madanlal Sharma and others                            ...     Appellants
             Versus
   Smt. Pulshpalata Sohanlal Sharma and another               ...     Respondents
                                               .........
   Mr. Rohaan Cama alongwith Ms. Dhwani Mehta Desai instructed by DM Law
   Chambers for the Applicant.
   Mr. Dinyar Madon, Senior Advocate for Respondent No.1.
                                        .........
                                       CORAM :           S.J. KATHAWALLA AND
                                                         MILIND N. JADHAV, JJ.
                                       DATED :           MARCH 4, 2022


   P.C. :-

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

2. This application is moved after we passed our final Judgment in Appeal No.368

of 2016. Though our Order is clear qua the flat on the first floor belonging to Mrs.

Laila Mahomed - Applicant herein, we once again make it clear that our Order Kanchan P Dhuri 2 / 2 M-IAL-5852-2022.odt

pertains to Flats on the ground floor and is in no way concerned with the flat of the

Applicant - Mrs. Laila Mahomed, on the first floor. A copy of this Order shall be taken

on record by the Society. The above Interim Application is accordingly disposed off.

( MILIND N. JADHAV, J. ) ( S.J. KATHAWALLA, J. )

Digitally signed by KANCHAN KANCHAN PRASHANT PRASHANT DHURI DHURI Date:

2022.03.05 20:41:32 +0530

 
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