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Bombay High Court

Unimark Remedies Ltd vs U.B.Petrochemicals Pvt. Ltd. And Anr on 29 November, 2018

                                                                                           JSB




                                               Before: Aniruddha M. Chandekar
                                               Prothonotary & Senior Master.
                                               Date: 29th November, 2018

CALLED OUT CHAMBER SUMMONS FOR HEARING :

6.   CHS/492/2018                 )    Mr. Jainuddin Khan, i/b. Gagrats, Advocates for
     S/4437/1995                  )    the Applicant / Org. Defendant No. 2.
                                  )
                                  )    Mr. Parag Kabadi, a/w. Mr. Saurish Shetye, i/b.
                                  )    Doijode Associates, Advocates for the Plaintiff.
                                  )
                                  )    P.C.:         Instant Chamber Summons is taken
                                  )    out by Defendant No. 2 for amendment of Written
                                  )    Statement as per Schedule annexed thereto.
                                  )
                                  )    The Ld. Advocate for the Applicant and Plaintiff
                                  )    submitted that proposed amendment is formal in
                                  )    nature, which needs to be carried out in view of
                                  )    fact that Company was amalgamated.
                                  )
                                  )    In view of no objection by the Plaintiff, instant
                                  )    Chamber Summons is allowed in terms of Prayer
                                  )    Clause (A). Amendment to be carried out within
                                  )    14 days.




29-11-2018

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