Bombay High Court
M/S. Nahalchand Laloochand Pvt. Ltd. vs Mr. Ashok Chandrakant Mehta on 9 February, 2026
Sayyed 43-FA.972.2014.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
FIRST APPEAL NO.972 OF 2014
M/s. Nahalchand Laloochand Pvt. Ltd. ...Appellant
Versus
Ashok Chandrakant Mehta ...Respondent
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Mr. R. N. Kachare i/by Mr. Ameet A. Palkar for the Appellant.
Mr. S. U. Kamdar, Senior Advocate a/w Mr. Chirag Kamdar, Mr. Parimal
K. Shroff, Mr. D. V. Deokar & Mr. Sachin Pandey i/by M/s. Parimal K.
Shroff & Co. for the Respondent.
_____________________________________________________
CORAM : JITENDRA JAIN, J.
DATE : 9 FEBRUARY 2026
P.C.:
The learned counsel for the appellant has misplaced his brief. Therefore, list this matter on 9 March 2026 in the afternoon session in the final hearing list.
[ JITENDRA JAIN, J. ] Signed by: Sayyed Saeed Ali Designation: PA To Honourable Judge Date: 09/02/2026 18:36:25 1 of 1