Bombay High Court
Stressed Assets Stabilization Fund vs Damania-I.& Anr on 19 November, 2019
Author: K.R.Shriram
Bench: K.R.Shriram
1/2 4.ADMS102.99.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
ADMIRALTY & VICE ADMIRALTY JURISDICTION
ADMIRALTY SUIT NO.102 OF 1999
Stressed Assets Stabilization Fund )....Plaintiff
V/s.
Damania-I and Anr. )....Defendants
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Mr.Asadullah Shaikh i/by K.K.Associates for plaintiff. Mr.Pradeep Sancheti, Sr.Advocate a/w Mr.Sharan jagtiani, Mr.Mutahhar Khan and Mr.Asadali Mazgoanwala i/by Kartikeya and Associates for defendant no.1.
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CORAM : K.R.SHRIRAM,J DATE : 19.11.2019 P.C.:-
1. Chamber summons No.1128 of 2018 and Notice of Motion No.1003 of 2018 are not listed though specifically directed to be listed. It seems when the order of 7.6.2019 was passed dismissing the suit, which order has been subsequently recalled, as a consequence of that order, the Chamber summons and Notice of Motion also came to be dismissed. The registry, it seems, has not listed Chamber summons and Notice of Motion because there is no specific order restoring Chamber summons and Notice of Motion.
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2. Since the suit itself has been restored, Chamber summons No.1128 of 2018 and Notice of Motion no.1003 of 2018 also are restored to file.
3. Stand over to 11.12.2019.
(K.R.SHRIRAM,J) KJ ::: Uploaded on - 19/11/2019 ::: Downloaded on - 20/11/2019 03:09:48 :::