Bombay High Court
Ajay Deshwal vs M. V. Altus Uber And Anr on 10 January, 2020
Author: K.R.Shriram
Bench: K.R.Shriram
1/1 10.ADMS-21-2019.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ADMIRALTY AND VICE ADMIRALTY JURISDICTION
ADMIRALTY SUIT NO.21 OF 2019
Ajay Deshwal ....Plaintiff
Vs.
M.V. Altus Uber and Anr. ....Defendants
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Mr. M.S. Vinodkuar for plaintiff.
Ms. Damayanti Sen i/b. Bose and Mitra and Company for defendant no.1.
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CORAM : K.R.SHRIRAM, J.
DATE : 10th JANUARY 2020 P.C.:
1 Mr. Vinodkumar, counsel for plaintiff states that writ of summons has been served on defendant no.2 and relies on an affidavit of one Ravi Anil Solanki affirmed on 27 th November 2019. The affidavit is on record.
2 Mr. Vinodkumar states that the service was effected some time in the first or second week of November 2019. 3 Writ of summons indicates 12 weeks for filing written statement.
4 Therefore, stand over to 13th March 2020 for directions.
(K.R. SHRIRAM, J.) Gauri Gaekwad ::: Uploaded on - 14/01/2020 ::: Downloaded on - 08/06/2020 13:11:51 :::