Bombay High Court
Lulu Correia Da Costa Alias Mary Lily vs Merwyn Alvares And 5 Ors. And Deborah ... on 3 December, 2018
Author: K. R. Shriram
Bench: K. R. Shriram
sr.24.chs.43.2018.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
CHAMBER SUMMONS NO. 43 OF 2018
IN
SUIT NO.375 OF 2017
Deoborah Shetty and ors. ... Applicant
In the matter between:
LULU Correia Da Costa Alias Mary Lily ... Plaintiff
V/s.
Mderwyn Alvares and ors. ... Defendants
...
Ms.Divya Mathews i/b. Interalegal for plaintiff/applicant.
None for defendants.
...
CORAM : K. R. SHRIRAM, J.
DATE : 3rd DECEMBER, 2018. P.C. :
1. Heard counsel for applicant.
2. For reasons mentioned in affidavit-in-support, Chamber Summons is allowed in terms of prayer clause (a).
3. Amendment to be carried out and amended plaint be served within three weeks from today.
4. Written statement to be filed and copy served within four weeks of receiving amended plaint.
vina k. 1/2 ::: Uploaded on - 05/12/2018 ::: Downloaded on - 28/12/2018 23:11:11 :::sr.24.chs.43.2018.doc
5. Suit be listed for direction on 1st February, 2019.
6. Chamber Summons disposed.
(K. R. SHRIRAM, J.) vina k. 2/2 ::: Uploaded on - 05/12/2018 ::: Downloaded on - 28/12/2018 23:11:11 :::