Pramila Pradip Zaveri W/O. Pradip Sagar ... vs Jagdish Pransukhlal Sagar And Ors
2024 Latest Caselaw 24770 Bom

Bombay High Court

Pramila Pradip Zaveri W/O. Pradip Sagar ... vs Jagdish Pransukhlal Sagar And Ors on 26 August, 2024

Author: Sharmila U. Deshmukh

Bench: Sharmila U. Deshmukh

                                                                                 1----IA(ST)-20872-2024.doc


                                         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                  CIVIL APPELLATE JURISDICTION

                                           INTERIM APPLICATION (ST) NO.20872 OF 2024.
                                                               IN
                                               FIRST APPEAL (ST) NO.17130 OF 2024.

                             Pramila Pradip Zaveri W/O.
                             Pradip Sagar /Zaveri And Ors.                 ...Applicants-Appellants.
                                     Versus
                             Jagdish Pransukhlal Sagar And Ors.            ...Respondents.

                                                           ------------
                             Mr. Dinyar Madon, Senior Advocate and Mr. Shrey Fatterpekar, Mr.
                             Danesh Mehta, Mr. Avi Kshirsagar and Ms. Zenia Irani i/b M. Mulla
                             Associates for the Applicants Appellants.
                             Mr. Ravi Kadam, Senior Advocate a/w. Mr. Ashish Kamat, Senior Advocate,
                             Mr. Varun Dhond and Ms. Bhoomi Upadhyay (i/b Jayakar & Partners) for
                             respondent Nos.1 to 4.
                                                           ------------

                                                         Coram : Sharmila U. Deshmukh, J.

Date : 26th August, 2024.

P. C. :

1. Interim Application has been filed seeking leave to amend the appeal to annex the certified copy of the impugned judgment and to carry out appropriate amendment in the body of the Appeal.

2. Learned counsel for the respondents does not seriously oppose the Application.

3. Application stands allowed. Amendment to be carried out within a period of one week from today.

4. Stand over to 4th September 2024.

[Sharmila U. Deshmukh, J.]

rsk 1 of 1 Signed by: Rajeshwari S. Karve Designation: PA To Honourable Judge Date: 28/08/2024 16:08:15