Bombay High Court
Nirad Amilal Mehta vs Genelec Limited And 6 Ors on 16 September, 2019
Author: R. I. Chagla
Bench: R. I. Chagla
IN THE HIGH COURT OF JUDICATURE AT BOMBAY ORDINARY ORIGINAL CIVIL JURISDICTION SUITS NO. 888 OF 2008 Nirad Amilal Mehta ....Plaintiff V/S Genelec Limited And 6 Ors ....Defendant CORAM : R. I. CHAGLA, J DATE : 16th September, 2019 P.C. :
Due to paucity of time the matter is adjourned to 11/10/2019 . In case any ad-interim/interim relief is operating till today, the said order will continue to operate till the next date. If ad-interim/interim relief is not granted for a limited period, the said order will remain unaffected.
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