Armin R. Panthaky vs Rohinton Panthaky
2024 Latest Caselaw 23474 Bom

Bombay High Court

Armin R. Panthaky vs Rohinton Panthaky on 9 August, 2024

Author: R.I. Chagla

Bench: M.S. Sonak, B.P. Colabawalla, R. I. Chagla

                                                                                   APP-311-2014.DOCX




DARSHAN
PRAKASH                                                                                        Darshan Patil
PATIL
Digitally signed
by DARSHAN
                         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
PRAKASH PATIL
Date: 2024.08.12              ORDINARY ORIGINAL CIVIL JURISDICTION
16:49:56 +0530

                                                  APPEAL NO. 311 OF 2014
                                                            IN
                                            PARSI SUIT NO. 20 OF 2013


                    Armin R. Panthaky                                                    ...Appellant
                         Versus
                    Rohinton Panthaky                                                 ...Respondent


                    Ms Zenobia Shapoor Irani, for the Appellant.
                    Mr Agnel Carneiro, i/b Mulla & Mulla &CB & C, for the Parsi
                         Panchayat.


                                                   CORAM      M.S. Sonak, B.P. Colabawalla &
                                                              R.I. Chagla, JJ.

                                                   DATED:     9th August 2024
                    PC:-

1. Heard learned counsel for the parties.

2. We post this matter on 30 August 2024 at 2.30 p.m. If the matter does not conclude on 30 August 2024, we post this matter for further arguments on 06 September 2024 at 2.30 p.m.

3. Learned counsel for the parties agreed to provide us synopsis of arguments along with the compilation of judgments on which they seek to rely upon.

9th August 2024

APP-311-2014.DOCX

4. The Registry is directed to issue a notice, informing the members of the Bar about the hearing in this reference. Should any members of the Bar wish to address the Court, they would be permitted to do so. Such members are also requested to file synopsis of arguments along with the compilation of judgments in advance.

5. Stand over to 30 August 2024 at 2.30 p.m.

(M.S. Sonak, J)

(B.P. Colabawalla, J)

(R.I. Chagla, J)

9th August 2024