Bombay High Court
The Court Reciever, High Court, Bombay vs R.R.Omerbhoy Pvt. Ltd. & Ors on 14 June, 2019
Author: K.R.Shriram
Bench: K.R.Shriram
1/2 49.S-547-2003.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY AND ORIGINAL CIVIL JURISDICTION
SUIT NO.547 OF 2003
The Court Receiver, High Court, Bombay ....Plaintiff
Vs.
R.R. Omerbhoy Private Limited & Ors. ....Defendants
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Mr. Jayesh G. Gawde for plaintiff.
Mr. Ankit Lohia a/w. Ms. Debashree Mandpe i/b. Ganesh and Company for
defendant no.1.
Mr. Z.A. Jariwala a/w. Mr. Ganesh Ambekar i/b. M/s. Thakore Jariwala and
Associates for defendant no.2B.
Mr. Kalpesh Joshi for proposed defendant nos.3A and 3B.
Mr. Rahul Singh for defendant nos.4 and 5.
Ms. A.A. Mujawar i/b. Economic Laws Practice for defendant no.8.
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CORAM : K.R.SHRIRAM, J.
DATE : 14th JUNE 2019 P.C.: 1 No records and proceedings. 2 Mr. Gawde, counsel for plaintiff tenders draft amendment dated
14.06.2019. The same is taken on record and marked "X" for identification. The other counsels have no objection.
3 Leave to amend the cause title of the plaint as per the draft tendered is granted. Amendment to be carried out and copy of the amended cause title to be served within four weeks from today. 4 Mr. Joshi states that he will be filing Vakalatnama for the newly added defendant nos.3A and 3B. Mr. Joshi waives service of writ of summons.
Gauri Gaekwad
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2/2 49.S-547-2003.doc
5 Should the newly added defendants wish to file any further
written statement, they may do so and serve a copy thereof within one week of receiving copy of the amended cause title. 6 Suit be listed for directions on 26.07.2019.
(K.R. SHRIRAM, J.) Gauri Gaekwad ::: Uploaded on - 17/06/2019 ::: Downloaded on - 21/07/2019 10:55:42 :::