Shri Girish Vinodchandra Dhruva ... vs Smt. Neena Paresh Shah
2023 Latest Caselaw 5484 Bom

P.H. Jayani                                      02 FA1252.2023.doc

              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                      CIVIL APPELLATE JURISDICTION

                            FIRST APPEAL NO. 1252 OF 2013

Girish Vinodchandra Dhruva and ors.                           .... Appellants
      v/s.
Smt. Neena Paresh Shah and anr.                               .... Respondents

                                       WITH
                        CIVIL APPLICATION NO. 3479 OF 2013
                                        IN
                          FIRST APPEAL NO. 1252 OF 2013

Girish Vinodchandra Dhruva and ors.                           .... Appellants
      v/s.
Smt. Neena Paresh Shah and anr.                               .... Respondents

                                     WITH
                     INTERIM APPLICATION NO. 3007 OF 2022
                                      IN
                         FIRST APPEAL NO. 1252 OF 2013

Smt. Neena Paresh Shah and anr.                      .... Appellants
      v/s.
Girish Vinodchandra Dhruva and ors.                  .... Respondents

                                    WITH
                    INTERIM APPLICATION NO. 18033 OF 2022
                                     IN
                        FIRST APPEAL NO. 1252 OF 2013

Girish Vinodchandra Dhruva and ors.                           .... Appellants
      v/s.
Smt. Neena Paresh Shah and anr.                               .... Respondents


Mr. Mayur Khandeparkar a/w. Mr. Sanket Mungale
for the Appellants.
Mr. Kevic Setalvad, senior Advocate with Vatsal Shah,
Mr. Chetan Mehta, Ms Vidhi Shah i/b. M/s. M.M.K. Law

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 P.H. Jayani                                         02 FA1252.2023.doc

Associates for the Respondents in FA/1252/2013 and for the
Applicants in IA/3007/2022.


                                   CORAM: SMT. ANUJA PRABHUDESSAI, J.

DATED : 12/06/2023.

P.C. :-

. Though the judgment is passed after six months, learned counsel

for both the parties has stated that it should not be treated as de part-

heard and have consented for pronouncement of judgment.

(SMT. ANUJA PRABHUDESSAI, J.)