RAVINDRA NAROTTAMDAS MERCHANT Vs. NIRANJAY NAROTTAMDAS

JUDGEMENT

(1.) HEARD by consent of the parties finally.

(2.) BOTH the Counsel made their respective submissions and the matter was closed for orders on 31.8.2012. The parties were directed to file written notes of arguments. However, as noted and as there was no arguments made with regard to the Chamber Summons and the Notices of Motions referred in last paragraph of order dated 5 August 2005, the matters were listed for clarification on this part; and for supply of copies; and for rehearing as those matters were not part of the main hearing. On 5 October, 2012 the time was sought to file the same and it was accordingly extended. The Office was also directed to place all these Notices of Motions and the chamber summon along with the main matter on 10.10.2012. The time was sought again and accordingly the matter was adjourned for 19.10.2012 for rehearing.

(3.) FOLLOWING are the prayers of the Notice of Motion No. 201/2012: