Bombay High Court
Tata Motors Ltd vs Dilip S. Pendse And 32 Ors. And Nalini ... on 25 September, 2018
Author: K.R.Shriram
Bench: K.R.Shriram
1/2 36.CHS-1469-2015.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
CHAMBER SUMMONS NO.1469 OF 2015
WITH
CHAMBER SUMMONS NO.1457 OF 2015
WITH
CHAMBER SUMMONS NO.1087 OF 2017
WITH
CHAMBER SUMMONS NO.1088 OF 2017
IN
SUIT NO.1844 OF 2002
Tata Motors Limited ....Plaintiff
Vs.
Dilip S. Pendse and Ors. ....Defendants
----
Mr. Vishal Kanade a/w. Mr. Tapan Deshpande I/b. Cyril Amarchand
Mangaldas for plaintiff/applicant.
Ms. A. Tahmankar I/b. Zohair and Co. for defendant no.6.
Mr. Guru Shanmugam I/b. M and M Legal Venture for defendant nos.8 to
12.
Ms. Ruta Shah I/b. Mr. Gaurang R. Mehta for defendant nos.13 and 27.
Mr. Kuber Wagle I/b. Purnanand and Co. for defendant no.14.
Mr. Rishikesh D. Chindarkar I/b. Mr. Amit A. Tungare for defendant no.26.
----
CORAM : K.R.SHRIRAM, J.
DATE : 25th SEPTEMBER 2018 P.C.:
CHAMBER SUMMONS NO.1469 OF 2015 WITH CHAMBER SUMMONS NO.1457 OF 2015 WITH CHAMBER SUMMONS NO.1087 OF 2017 WITH CHAMBER SUMMONS NO.1088 OF 2017 1 Mr. Kanade, at the outset, seeks leave to withdraw the four chamber summons listed today.
Gauri Gaekwad 2/2 36.CHS-1469-2015.doc 2 Therefore, the above chamber summons are dismissed as withdrawn.
3 Mr. Kanade also seeks leave to withdraw the suit.
4 Suit dismissed as withdrawn. Refund, if any, of court fees in accordance with rules.
Digitally signed by (K.R. SHRIRAM, J.) Gauri Gauri Amit Gaekwad Amit Date:
Gaekwad 2018.09.27 11:30:31 +0530 Gauri Gaekwad