Bombay High Court
Kotak Mahindra Bank Limited vs Ridge Innovation Pvt. Ltd. And Rajan ... on 12 October, 2018
Before : Aniruddha M. Chandekar
Prothonotary & Senior Master
Date : 12th October, 2018
CHAMBER SUMMONS FOR HEARING (ORIGINAL SIDE MATTERS) :
904 CHSCDL/1413/2018 ) Ms. Shakuntala Joshi a/w. Nikita Pawar,
COMEX/1642/2018 ) I/b. S. I. Joshi and Company, Advocate
) for Applicants/Plaintiffs.
)
) M/s. S. Mahomedbhai and Company,
) Advocate for Respondents/Defendants.
) ) P.C.: Matter is placed on board in view of ) Praecipe dated 09.10.2018. ) ) Ld. Counsel for Applicants has ) submitted that Applicants want to add ) proposed Defendants i.e. Promoter ) Director of Datar Switchgear Pvt. Ltd. ) and present Defendants have nothing to ) do with proposed Defendants. ) ) Ld. Counsel for Respondents has ) submitted that this is substantial ) amendment, which Applicants want to ) make. Ld. Counsel for Respondents has ) further submitted that Applicants had ) given inspection of documents on ) 08.10.2018 and 09.10.2018 and sought ) time to make further submission and file ) reply in the matter.
) ) In view of strong objection on behalf of ) Respondents to the Chamber Summons, ) it would be proper to place it before the ) Hon'ble Judge in Chamber. ) ) Office to take follow up action. ) Date : 12.10.2018 Prothonotary & Senior Master ::: Uploaded on - 12/10/2018 ::: Downloaded on - 14/10/2018 01:52:14 :::