KERSI RANDERIA Vs. ARMAITY TIRANDAZ

JUDGEMENT

(1.) The Learned Advocate Mr. Zaid Mansuri of DSK Legal who has addressed an email dtd. 4/2/20

(2.) Pursuant to our Order dtd. 12/1/2022, the Registry of this Court had placed the above matters before the Learned the Chief Justice of this Court, who has passed an administrative Order for transferring Miscellaneous Petition (L) No. 29493 of 2021 before us, to be heard along with the present Appeal (L) No. 29157 of 2021.

(3.) In compliance with the directions contained in Paragraph 24(ii) of our Order dtd. 12/1/2022, the Trustees of the Funds and Immovable Properties of the Parsee Punchayet of Bombay ( "Bombay Parsi Punchayet ") issued public notices in newspapers on 15th and 16/1/2022.