Bombay High Court
Inditrade Business Consultants ... vs Kotak Mahindra Bank on 27 August, 2024
Author: A.S. Chandurkar
Bench: A.S. Chandurkar
common order.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
AND
ORDINARY ORIGINAL CIVIL JURISDICTION
COMMON ORDER
CORAM : A.S. CHANDURKAR & RAJESH S. PATIL, JJ DATE : 27th AUGUST, 2024. P.C. :
On account of paucity of time, rest of the matters on Daily and Supplementary Board stand adjourned on the dates fixed as per the CIS.
Sr. Nos C.I.S. Date 31-CP(ST)-22135-2023 (AS), 24/09/2024 33-COMAO-9-2024 (AS) 36-WP-760-2024 (AS) 39-WP-1349-2024 (AS) 40-WP-1356-2024 (AS) 47-WP-10596-2024 (AS) 48-WP-10785-2024 (AS) 30-WP(L)-19940-2023 (OS) 24/09/2024 32-WP(L)-34360-2023 (OS) 34-WP-121-2024 (OS) 35-WP-157-2024 (OS) 37-WP-1210-2024 (OS) 38-WP-1284-2024 (OS) 41-WP-2238-2024 (OS) 43-WP-3468-2024 (OS) 45-WP(L)-7732-2024 (OS) 46-WP(L)-8240-2024 (OS) 1/2 ADN ::: Uploaded on - 29/08/2024 ::: Downloaded on - 29/08/2024 23:06:15 ::: common order.doc 50-WP(L)-16909-2024 (OS) 51-WP(L)-17576-2024 (OS) 52-WP(L)-17580-2024 (OS) 53-WP(L)-17649-2024 (OS) 54-CARBA(L)-18048-2024 (OS) 55-IA(L)-20496-2024 (OS) 56-WP(L)-21030-2024 (OS) 57-WP(L)-21166-2024 (OS) 58-WP(L)-21394-2024 (OS) 59-WP(L)-21400-2024 (OS) 60-WP(L)-21406-2024 (OS) If in any of the above matters, ad-interim relief or interim relief is operative till today, the same will continue to operate till the respective next dates. If ad-interim relief is not granted for a limited period, the said orders will remain unaffected.
[ RAJESH S. PATIL, J] [A.S. CHANDURKAR, J. ] 2/2 ADN ::: Uploaded on - 29/08/2024 ::: Downloaded on - 29/08/2024 23:06:15 :::