Bombay High Court
Kanta Mohan Shinde vs Generic Engineering Construction And ... on 8 December, 2023
Author: Bharati Dangre
Bench: Bharati Dangre
Board Sr.No.:-56
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
INTERIM APPLICATION LODGING NO. 4723 OF 2023
In
COMMERCIAL SUIT 198 OF 2021
Kanta Mohan Shinde ....PETITIONER
V/S
Generic Engineering Construction And Projects
....RESPONDENT
Ltd.
WITH INTERIM APPLICATION LODGING NO. 24793 OF 2023 In Commercial Suit 198 OF 2021 Lexicon Law Partners ....PETITIONER V/S Generic Engineering Construction And Projects ....RESPONDENT Ltd.
WITH INTERIM APPLICATION LODGING NO. 15025 OF 2023 In Commercial Suit 198 OF 2021 Sharifabai Kuttubuddin Wakf-aulad Trust ....PETITIONER V/S Generic Engineering Construction And Projects ....RESPONDENT Ltd WITH Page 1/2 ::: Uploaded on - 08/12/2023 ::: Downloaded on - 09/12/2023 15:14:51 ::: INTERIM APPLICATION LODGING NO. 5469 OF 2023 In Commercial Suit 198 OF 2021 Adrian Saldanha ....PETITIONER V/S Generic Engineering Construction And Projects ....RESPONDENT Ltd.
CORAM : HON'BLE SMT. JUSTICE BHARATI DANGRE J DATE : 8th December, 2023 P.C. :
Balance Daily Board cannot be taken up today on account of paucity of time. Stand over to 31/01/2024 . Ad-interim relief or interim relief, if any, granted earlier will continue to operate till next date.
( ASSOCIATE ) Page 2/2 ::: Uploaded on - 08/12/2023 ::: Downloaded on - 09/12/2023 15:14:51 :::