Bombay High Court
Value Consulting vs Http:/ /Www.Consumercomplints.In And ... on 17 September, 2018
Author: S.C.Gupte
Bench: S.C.Gupte
Chittewan 1/1 35.CHS 1594-15.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
CHAMBER SUMMONS NO.1594 OF 2015
IN
SUIT NO.560 OF 2013
WITH
NOTICE OF MOTION NO.659 OF 2016
NOTICE OF MOTION (L) NO.3490 OF 2012
WITH
NOTICE OF MOTION NO.722 OF 2016
Value Consulting ... Applicant/Plaintiff
Versus
HTTP:/WWW.CONSUMERCOMPLANTS.IN
And Others ... Respondents/Defendants
..
Mr. Naresh Thacker a/w Vaishnavi Chillakuru I/b Economic Law Practice
for Defendant No.4.
Mr. Jagdish Mali I/b Vibhuti Desai Defendant No.6.2/Applicant in Chamber
Summons No.1594 of 2015.
Ms. J.n. Pandhi I/b S.I. Shah & Co. for Defendant No.9.
.....
CORAM : S.C.GUPTE, J.
DATE : 17 SEPTEMBER 2018 P.C. : . At the request of learned Counsel for the Applicant, the Chamber
Summons is stood over to 9 October 2018. It is made clear that the parties should complete their pleadings, if not already completed, in the companion Notices of Motion. Notices of Motion will be heard on the next date and no accommodation shall be granted.
(S.C. GUPTE, J.) ::: Uploaded on - 19/09/2018 ::: Downloaded on - 20/09/2018 01:02:30 :::