Bombay High Court
Neomile Corporate Advisory Limited vs Gaudium Ivf And Women Health Ltd on 2 April, 2026
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
SUIT NO. 287 OF 2013
Ajay Kumar Garg and Anr.... .. Plaintiff
Versus
Dr. Kirti Chaturbhai Patel & Ors. .. Defendants
Before : D.B. Iswalkar
Accounts Officer
I/c. Draft Decree Department
Date : 2nd April, 2026
Present :
Mr. Tushar Cooper, i/b. M/s. Mulla and Mulla, Advocate for Plaintiff.
Mr. Siddharth Mishra i/b. Mr. Ritesh Singh, Advocate for Defendant No.5.
CALLED FOR SETTLEMENT OF DRAFT DECREE:
1.This matter is listed for the purpose of settlement of the Draft Decree.
2. The learned Advocate appearing on behalf of the Plaintiff respectfully submits that, additional time is required to obtain necessary instructions from the client, in compliance with the directions contained in the Order dated 10 th March, 2026, which are essential for effectively proceeding in the matter.
3. The learned Advocate appearing on behalf of Defendant No.5 respectfully submits that Interim Application No.6599 of 2025 in Suit No.287 of 2013 is presently listed at Serial No.272 before the Hon'ble Court of Hon'ble Shri Justice Ahuja. It is further submitted that, having regard to the current board position and the likelihood of the matter may not reaching for hearing during the course of the day.
4. In these circumstances, the learned Advocate appearing on behalf of the Plaintiff requested to grant reasonable time, preferably after the ensuing May vacation, to enable the Plaintiff to obtain and place on record proper and complete instructions.
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5. Office to place this matter on 15th June, 2026 at 11.30 a.m. Accounts Officer I/c. Draft Decree Department ::: Uploaded on - 04/04/2026 ::: Downloaded on - 10/04/2026 21:48:05 :::