Ruby Cyril Dsouza vs Cecilia Reynold Dsouza
2024 Latest Caselaw 24754 Bom

Bombay High Court

Ruby Cyril Dsouza vs Cecilia Reynold Dsouza on 26 August, 2024

Author: B. P. Colabawalla

Bench: B. P. Colabawalla

                                                                                            2-app-65-2024.doc



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

                                                                 APPEAL NO.65 OF 2024
                                                                           IN
                                              INTERIM APPLICATION (L) NO.20977 OF 2023


                       Ruby Cyril Dsouza                                             .. Appellant

                                   Versus

                       Cecilia Reynold Dsouza
SMITA                                                                                .. Respondents
RAJNIKANT                                                                 WITH
JOSHI
Digitally signed by                               INTERIM APPLICATION NO.971 OF 2024
SMITA RAJNIKANT
JOSHI
Date: 2024.08.27                                                           IN
14:46:28 +0530
                                                                 APPEAL NO.65 OF 2024
                       Ruby Cyril Dsouza
                       & Others                                                      .. Applicants.

                                   Versus

                       Cecilia Reynold Dsouza
                       & Others                                                      .. Respondents

                          Adv. Mr. Nitin Gangal with Ms. Prerna Shukla and Prapti Karkera i/b.
                          Namita Mestry, for the Appellant/Applicants.

                          Adv. Mr. Raj Patel with Mr. Vinayak J. Phadake, Karshil Shah,
                          Abhishek Khabekar, Martha D'souza & Vishal Tiwari, for the
                          Respondents.

                                                                 CORAM:     B. P. COLABAWALLA &
                                                                            FIRDOSH P. POONIWALLA, JJ.

                                                                 DATE:     AUGUST 26, 2024


                                                                   AUGUST 26, 2024
                      S.R.JOSHI





                                                                         2-app-65-2024.doc



P. C.

1. We have heard the learned Counsel for the parties. With their

consent, we have heard the above Appeal finally.

2. The Judgment is reserved which shall be pronounced in due

course.

3. This order will be digitally signed by the Private Secretary/

Personal Assistant of this Court. All concerned will act on production by fax

or email of a digitally signed copy of this order.

[FIRDOSH P. POONIWALLA, J.] [B. P. COLABAWALLA, J.]

AUGUST 26, 2024 S.R.JOSHI