Bombay High Court
Parag Milk Foods Private Limited vs Pastonji Brands And Holding Private ... on 19 November, 2018
Author: A. S Chandurkar
Bench: A.S. Chandurkar
16-AO-887-15 1/1
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
APPEAL FROM ORDER NO.887 OF 2015
IN
REGULAR CIVIL SUIT NO.10 OF 2015
Parag Milk Foods Pvt. Ltd.
-vs-
Pastonji Brands and Holding Pvt. Ltd and Anr.
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Office notes, Office Memoranda of
Coram, appearances, Court's orders Court's or Judge's Orders.
or directions and Registrar's orders.
Shri Murlidhar Khadilkar, Advocate with Shri Shekhar
Bhagat, Advocate I/b MAG Legal for appellant.
Shri Deepak Chitnis, Advocate with Ms Aditi Yadav and J.
Rathi I/b Deepak Chitnis-Chiparikar & Co. for
respondent Nos.1 and 2.
CORAM : A. S CHANDURKAR, J.
DATE : NOVEMBER 19, 2018 The learned counsel for the appellant submitted that before the trial Court an application has been moved seeking to amend the cause title of the plaint in view of the change undergone by the plaintiff-firm. The said application is still pending and hence it is prayed that hearing of the present appeal be deferred.
If such application is pending before the trial Court, it shall endeavour to decide the same expeditiously.
Stand over 08/01/2019.
JUDGE Asmita ::: Uploaded on - 22/11/2018 ::: Downloaded on - 23/11/2018 00:25:00 :::