Saifuddin Sharafally (Deceased) ... vs Abdul Sameer Hanif
2023 Latest Caselaw 7437 Bom

                                                                                        29.IA.3615.2020.doc




                                   IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                          CIVIL APPELLATE JURISDICTION

                                        INTERIM APPLICATION NO. 3615 OF 2020
                                                         IN
                                     CIVIL REVISION APPLICATION NO. 1021 OF 2014

                   Saifuddin Sharafally (deceased)
                   Through Lrs & Ors.                                     ...Applicants
SHRIKANT
SHRINIVAS                     Versus
MALANI


Digitally signed
by SHRIKANT
                   Abdul Sameer Hanif                                     ...Respondent
SHRINIVAS
MALANI
Date: 2023.07.27
15:54:34 +0530
                                                       WITH
                                          CIVIL APPLICATION NO. 230 OF 2018
                                                         IN
                                     CIVIL REVISION APPLICATION NO. 1021 OF 2014

                   Abdul Sameer Hanif                                     ...Applicant

                   IN THE MATTER BETWEEN :

                   Saifuddin Sharafally (deceased)
                   Through Lrs & Ors.                                     ...Applicants

                              Versus

                   Abdul Sameer Hanif                                     ...Respondent
                                                     ***

 Mr. Vishal Raman, Mr. Aamir Koradi, Mr. Zaki Shaikh and Ms. Misba Loladia, for Original Revision Applicant in CRA & Respondent in IA.

 Mr. Pradeep J. Thorat, Mr. Aniesh S. Jadhav and Mr. Rushikesh Kekane, for Respondent in CRA.

*** CORAM : ABHAY AHUJA, J DATE : 26th JULY, 2023 P. C. :

1. Heard, learned Counsel for the parties.

2. Arguments concluded. Judgment reserved.

29.IA.3615.2020.doc

3. The learned Counsel for the parties are at liberty to

furnish the written submissions and compilation of judgments, within

a period of one week.

(ABHAY AHUJA, J.)