Bombay High Court
Malad Kokil Chs. Ltd vs Modern Construction Co. Pvt. Ltd. And 7 ... on 23 January, 2023
Author: N.J.Jamadar
Bench: N.J.Jamadar
SWAROOP Digitally signed by
SWAROOP
SHARAD SHARAD PHADKE
PHADKE
Date: 2023.01.24
14:52:50 +0530
9 s 1005 of 2011.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
SUIT NO.1005 OF 2011
Malad Kokil Co-op. Hsg. Soc. Ltd. ... Plaintiff
versus
Modern Construction Co. Pvt. Ltd. And Ors. ... Defendants
Mr. Nishanth Sasidharan with Mr. Chaitanya Mehta, Ms. Tanjul Sharma i/by Dhruve
Liladha rand Co., for Plaintiff.
Mr. Rohan Cama with Mr. Pheroze Mehta, Mrs. Rati Patni, Mr. Shekhar Bishnoi i/by
Wadia Ghandy and Co., for Defendants Nos.1 to 5.
Mr. Prakash Mahadik, for Defendant No.6.
CORAM : N.J.JAMADAR, J.
DATE : 23 JANUARY 2023 P.C.
1. Heard the learned Counsel for the parties.
2. The learned Counsel for Defendant Nos.1 to 5 seeks leave to file Written Statement on behalf of Defendant Nos.1 to 5.
3. Leave granted.
4. Written Statement be filed in the Registry during the course of the day.
5. The learned Counsel for the Plaintiff seeks leave to tender Affidavit in lieu of Examination in Chief of Plaintiff's first witness - Vijaykumar Khimani along with a copy of the compilation of documents.
6. Leave granted.
7. Affidavit in lieu of examination in chief and compilation of documents SSP 1/2 9 s 1005 of 2011.doc are taken on record.
8. Inspection of documents be completed within a period of two weeks and statement of admission and denial of the documents be also filed, if not already filed, within the said period.
9. List on 13 February, 2023.
10. The Plaintiff shall keep its first witness who has filed Affidavit in lieu of examination in chief present before the Court for recording further evidence and marking of documents.
( N.J.JAMADAR, J. ) SSP 2/2