Bombay High Court
Golden Jubilee Hotels Private Limited vs The Idbi Bank Limited And Eih Limited ... on 10 December, 2018
Author: K.R.Shriram
Bench: K.R.Shriram
1/2 19.CHSCD-99-2017.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY AND ORIGINAL CIVIL JURISDICTION
IN ITS COMMERCIAL DIVISION
COMMERCIAL CHAMBER SUMMONS NO.99 OF 2017
WITH
COMMERCIAL NOTICE OF MOTION NO.69 OF 2017
WITH
COMMERCIAL NOTICE OF MOTION NO.342 OF 2017
IN
COMMERCIAL SUIT NO.108 OF 2017
Golden Jubilee Hotels Pvt. Ltd. ....Plaintiff
Vs.
The IDBI Bank Limited ....Defendant
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Mr. Yashesh Kamdar a/w. Ms. Pooja I/b. Nahush Shah Legal for Resolution
Professional of plaintiff.
Mr. Kezer Abbas Kharawala for defendant.
Mr. V.P. Sawant I/b. Mr. P.M. Jadhav for applicant in CHSCD/99/2017.
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CORAM : K.R.SHRIRAM, J.
DATE : 10th DECEMBER 2018 P.C.: 1 Mr. Kamdar states that the Resolution Professional of plaintiff
has agreed for continuation of the suit and has instructed his instructing advocates to continue. Mr. Kamdar, however, requests that the chamber summons be stood over by one week to enable him to take further instructions in the matter and time be granted to file a reply. 2 Affidavit in reply by any party to be filed and copy served by 21st December 2018. Rejoinder, if any to be filed and copy served by 10th January 2019.
Gauri Gaekwad ::: Uploaded on - 11/12/2018 ::: Downloaded on - 26/12/2018 23:19:14 ::: 2/2 19.CHSCD-99-2017.doc 3 Stand over to 14th January 2019. (K.R. SHRIRAM, J.) Gauri Gaekwad ::: Uploaded on - 11/12/2018 ::: Downloaded on - 26/12/2018 23:19:14 :::