Kaizad Khareghat vs Anaahita Khareghat
2023 Latest Caselaw 11047 Bom

2023:BHC-OS:12580


                                                                         Mentioned PSL 27606-23.doc


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

                                          PARSI SUIT (L) NO. 27606 OF 2023


                    Kaizad Khareghat                              ...Plaintiff No.1
                          V/s.
                    Anahita Khareghat                             ...Plaintiff No.2

                    Ms. Taubon F. Irani , Advocate for the Plaintiffs.


                                           CORAM     :     ABHAY AHUJA, J.

                                           DATE      :     25th October, 2023


                    P.C. :



                    1.       Not on Board. Mentioned.

2. Ms. Irani, learned Counsel for the Plaintiffs seeks speaking to

minutes of the Judgment dated 12th October, 2023.

3. Learned Counsel points out that there are certain spelling

mistakes in the address of Plaintiff No.1 and in the name of Plaintiff

No.2. Learned Counsel also points out that the Registration under the

Special Marriage Act was prior to the Registration under the Parsi

Marriage Act and accordingly corrections in paragraph 2(ii) be made.

Learned Counsel also submits that the first installment under the

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Mentioned PSL 27606-23.doc

Consent Terms is yet to be deposited as the counselling session in the

Family Court at Bandra has not yet commenced and therefore,

appropriate correction be made in paragraph-9 of the said judgment.

3. Let the corrections as aforesaid be made in the Judgment dated

12th October, 2023.

4. Rest of the judgment remains as it is. Let the corrected Judgment

be uploaded as soon as possible.

                                        (ABHAY AHUJA, J.)




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