Zarir Pesi Bharucha vs Niloufer Soli Lam
2023 Latest Caselaw 3489 Bom

                                                             24.IAL.6697.23 in PS.20.22 wt.doc



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


                    INTERIM APPLICATION (L) NO. 6697 OF 2023
                                      IN
                           PARSI SUIT NO. 20 OF 2022

                                     WITH
                    INTERIM APPLICATION (L) NO. 28657 OF 2022
                                       IN
                              SUIT NO. 335 OF 2022

                                     WITH
                    INTERIM APPLICATION (L) NO. 4886 OF 2022
                                      IN
                             SUIT NO. 335 OF 2022

Zarir Pesi Bharucha                           ...       Petitioner

           Versus

Niloufer Soli Lam                             ...       Defendant


Mr. Aspi Chinoy, Mr. Navroz Seervai, Mr. Zal Andhyarujina, Mr. V.R.
Dhond, Mr. Gaurav Joshi, Mr. Taubon Irani, Mr. Samsher Garud i/b Bimal
Rajasekhar for the Plaintiff.
Srushti Thorat i/b Vidhii Partner for the Defendant.


                                   CORAM :    R.I. CHAGLA, J.
                                   DATED :    10th APRIL, 2023.
ORDER :

1 The matter has been placed First On Board in view of the

urgency shown by the Plaintiff in seeking ad-interim relief.

Waghmare                                                                                  1/2




                                                     24.IAL.6697.23 in PS.20.22 wt.doc



2           When the matter was called out today, the learned Counsel

appearing for the Defendant has referred to an order passed by the

Supreme Court dated 05.04.2023 in Special Leave to Appeal (C) No(s).

5897 of 2023 which is from the judgment and order dated 13.03.2023 in

Interim Application (L) No.35119 of 2022 passed by this Court. The

Special Leave to Appeal has been preferred by the Defendant who is the

Petitioner therein and by the said order the Supreme Court has issued

notice, returnable within four weeks and till the next date stayed the

proceedings in the above Suit No.335 of 2022. The same is the case with

the Parsi Suit No.20 of 2022.

3 Accordingly, the matter is stood over to 02.05.2023 awaiting

further orders from the Supreme Court.

                                                (R.I. CHAGLA, J.)




Waghmare                                                                         2/2