Dileep Nevatia And Anr vs 1(A) Harish Loyalka And 1(B) ...
2023 Latest Caselaw 8597 Bom

                                                                            Board Sr.No.:-12

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

               APPEALS NO. 345 OF 2019
                          In
         NOTICE OF MOTION (SUITS) 1696 OF 2016

 Dileep Nevatia And Anr.                        ....PETITIONER
              V/S
 1(a) Harish Loyalka And 1(b) Ashwin Jajal 3 ....RESPONDENT

Ors.

WITH INTERIM APPLICATION NO. 638 OF 2020 In APPEALS 345 OF 2019

Dileep Nevatia And Anr. ....PETITIONER V/S 1(a) Harish Loyalka And 1(b) Ashwin Jajal 3 ....RESPONDENT Ors.

Mr.Dileep Nevatia - Appellant No. 1 present in-person Mr. Gaurav Joshi Sr.Adv. a/w Ms. Neeta Jain with Mr.Avinash Joshi and Mr.Shivam Chitlangia i/b. Mulla & Mulla For Respondents 1A and 1B. Ms. Preeti Shah with Mr. Santosh Jadhav For Respondent No. 3. Mr. Rohan Sawant with Ms. Meghna Vijan ForRespondent no.

4.

CORAM : HON'BLE THE CHIEF JUSTICE & HON'BLE JUSTICE SHRI ARIF S. DOCTOR, JJ

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DATE : 22nd August, 2023 P.C. :

Arguments are concluded. Judgment/ order is reserved.

( ASSOCIATE )

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