Ruby Cyril Dsouza And 3 Ors vs Cecilia Reynold Dsouza And 4 Ors
2024 Latest Caselaw 24755 Bom

Bombay High Court

Ruby Cyril Dsouza And 3 Ors vs Cecilia Reynold Dsouza And 4 Ors 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
                                                               .. Respondents
                                                    WITH
                            INTERIM APPLICATION NO.971 OF 2024
                                                     IN
                                           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