BEHRAM TEJANI & ORS. Vs. AZEEM JAGANI

JUDGEMENT

(1.) Leave granted.

(2.) This appeal challenges the judgment and Order dated 17.09.2013 passed by the High Court of Bombay in Appeal from Order (ST) No.15590 of 2013 quashing and setting aside the Order dated 29.04.2013 passed by the Bombay City Civil Court in Notice of Motion No.344 of 2013 in Suit No.408 of 2013.

(3.) On 4.02.2013, aforesaid Suit No.408 of 2013 was filed by the respondent submitting inter alia:-