Bombay High Court
Vimal S.Mahajan vs Ralliwolf Ltd on 4 January, 2024
Author: Abhay Ahuja
Bench: Abhay Ahuja
6-SS-4654-1999.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
SUMMARY SUIT NO.4654 OF 1999
VIMAL S. MAHAJAN )...PLAINTIFF
V/s.
RALLIWOLF LTD. )...DEFENDANT
None for the Plaintiff.
None for the Defendant.
CORAM : ABHAY AHUJA, J.
DATE : 4th JANUARY 2024 P.C. :
1. When the matter is called out, learned Associate informs that there are no record and proceedings. Learned Associate has printed case details for this Court which indicate that this matter is showing case status as "Admitted (Ready)". However, papers are not traceable. The Act under which the Summary Suit has been filed is under Section 30 of the Advocates Act, 1961 and has been classified as monetary suit for a valuation of Rs.13,07,468/-.
2. Registry to clarify and to verify whether this Suit is still pending before this Court. List on 18th January 2024.
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