Shri. Jatin Arun Mehta vs Mr. Ramjibhai Ranchhodbhai Patel Since ...
2025 Latest Caselaw 2144 Bom

Bombay High Court

Shri. Jatin Arun Mehta vs Mr. Ramjibhai Ranchhodbhai Patel Since ... on 11 August, 2025

                                                                        9-FA-1550-2019.doc



                                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                          CIVIL APPELLATE JURISDICTION

                                             FIRST APPEAL NO. 1550 OF 2019
                                                         WITH
                                             FIRST APPEAL NO. 1792 OF 2019

                   Shri. Jatin Arun Mehta                                     ...Appellant
                               Versus
                   Mr. Ramjibhai Ranchhodbhai Patel Since
                   Deceased Thr. Lrs. Mr. Satishchandra Rambhai
                   Patel And Ors.                                             ...Respondents

                                                    ****
                   Mr. Atul Damle, Senior Advocate a/w Mr. Pankaj Thatte and Mr. Amit
                   Sharma for the Appellant in both Appeals.
                   Mr. Abbas Zaidy a/w Mr. Aditya Kavale i/b M/s. Zohair and Co. for
                   Respondent Nos.1(a) to 1(g).
SNEHA
NITIN                                               ****
CHAVAN
Digitally signed
by SNEHA
NITIN CHAVAN
                                                    CORAM :    M.M. SATHAYE, J.

Date: 2025.08.12 10:54:08 +0530 DATE : 11th AUGUST, 2025

P.C. :

1. Heard learned Counsel for the parties. The Appellant is original Plaintiff seeking declaration about the impugned agreement being valid and subsisting. Specific performance of the agreement with consequential relief of injunction is also sought. By the impugned common judgment, the suits are dismissed with costs.

2. Admit. Call for record and proceedings.

3. Learned counsel for Respondent No.1(a) to 1(g) waives service in both the Appeals.

4. Considering the facts and circumstances involved, hearing of the appeal is expedited.

(M.M. SATHAYE, J.)