Bombay High Court
Nirlon Limited (Formerly Known As ... vs Kamlaben M. Desai And Ors on 30 August, 2018
Author: K.R.Shriram
Bench: K.R.Shriram
1 1.s.2331.1988.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
SUIT NO. 2331 OF 1988
Nirlon Limited
(Formerly known as Nirlon Synthetic
Fibres & Chemicals Ltd.) .. Plaintiff
Vs.
Kamlaben M. Desai & Ors. .. Defendants
Mr.Sourabh Bacchawat a/w. Ms.Gauri Joshi I/b M/s. Apex Law Partners
for plaintiff.
Mr.Karl Tamboly a/w. Mr.Ankit Pathak I/b Bharucha and Partners for
defendant Nos.3, 4 and 6.
CORAM : K.R.SHRIRAM, J.
DATE : 30TH AUGUST 2018
P.C.
At the request of plaintiff, stand over to 6th September 2018.
If not already done, parties shall ensure that the papers are arranged as per the office order issued from time to time. Plaintiff is particularly cautioned that if this is not strictly complied with, the suit may get dismissed on the next date and no adjournment will be granted.
(K.R. SHRIRAM, J.) Digitally signed by Shraddha Shraddha Kamlesh Kamlesh Talekar Talekar Date:
2018.09.05 15:31:19 +0530 Shraddha Talekar PS 1/1