Shri Girish Vinodchandra Dhruva ... vs Smt. Neena Paresh Shah
2022 Latest Caselaw 10613 Bom

 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
      APPELLATE SIDE CIVIL JURISDICTION

                 FIRST APPEAL NO. 1252 OF 2013

 Shri Girish Vinodchandra Dhruva And Ors        ....APPELLANT
              V/S
 Smt. Neena Paresh Shah                       ....RESPONDENT

WITH INTERIM APPLICATION NO. 3007 OF 2022 In First Appeal 1252 OF 2013

Neena Paresh Shah And Anr. ....PETITIONER V/S Girish Vinodchandra Dhruva And Ors ....RESPONDENT

WITH INTERIM APPLICATION NO. 18033 OF 2022 In First Appeal 1252 OF 2013

Girish Vinodchandra Dhruva And Ors ....PETITIONER V/S Smt. Neena Paresh Shah And Anr. ....RESPONDENT

WITH CIVIL APPLICATION IN FA NO. 3479 OF 2013 In First Appeal 1252 OF 2013

Shri Girish Vinodchandra Dhruva And Ors ....APPLICANT V/S Smt. Neena Paresh Shah ....RESPONDENT

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Mr. Mayur Khandeparkar a/w Sanket Mungale for Appellants Mr. Kevic Setalvad, Sr. Adv. a/w Vatsal Shah a/w Chetan Mehta a/w Vidhi Shah i/b. MMK Law Associates for Respondents

CORAM : HON'BLE SMT. JUSTICE ANUJA PRABHUDESSAI J DATE : 12th October, 2022 P.C. :

Arguments are concluded. Judgment/ order is reserved.

( FOR REGISTRAR JUDICIAL - I )

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