Bombay High Court
Dilip Bijlani And Anr vs Sheth Developers Pvt Ltd And Anr on 5 March, 2019
Author: K.R.Shriram
Bench: K.R.Shriram
1/2 29.NMS-625-2017.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY AND ORIGINAL CIVIL JURISDICTION
NOTICE OF MOTION NO.625 OF 2017
WITH
NOTICE OF MOTION NO.979 OF 2017
IN
SUIT NO.206 OF 2017
Dilip Bijlani and Anr. ....Plaintiffs
Vs.
Sheth Developers Pvt. Ltd. & Anr. ....Defendants
WITH
NOTICE OF MOTION NO.1923 OF 2016
WITH
NOTICE OF MOTION NO.1628 OF 2018
IN
SUIT NO.664 OF 2016
----
Ms. Nivedita Mullerpattan I/b. Dewani and Associates for plaintiffs in both
suits.
Mr. Nitin Thakkar, senior advocate I/b. Mr. Raju M. Yamgar for defendant
no.1 in both suits.
----
CORAM : K.R.SHRIRAM, J.
DATE : 5th MARCH 2019 P.C.: 1 The counsel for plaintiffs states that plaintiffs have not been
served a copy of the notice of motion no.979 of 2017 and notice of motion no.1628 of 2018. Mr. Thakkar states that it has been served but nevertheless he will serve one more copy today itself.
2 Affidavit in reply to be filed and copy served within two weeks from today. Rejoinder, if any to be filed and copy served within two weeks thereafter.
Gauri Gaekwad ::: Uploaded on - 07/03/2019 ::: Downloaded on - 13/03/2019 18:48:01 ::: 2/2 29.NMS-625-2017.doc 3 Stand over to 9th April 2019. (K.R. SHRIRAM, J.) Gauri Gaekwad ::: Uploaded on - 07/03/2019 ::: Downloaded on - 13/03/2019 18:48:01 :::