Bombay High Court
Fereshte Sethna vs Piramal Fund Management Private ... on 1 April, 2019
Author: K.R.Shriram
Bench: K.R.Shriram
1/1 CHSCD-186-2019.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY AND ORIGINAL CIVIL JURISDICTION
IN ITS COMMERCIAL DIVISION
COMMERCIAL CHAMBER SUMMONS NO.186 OF 2019
IN
COMMERCIAL SUIT NO.1049 OF 2018
Fereshte Sethna ....Applicant/Plaintiff
Vs.
Piramal Fund Management Pvt. Ltd. & Ors. ....Defendants
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Mr. Sagar Sarin I/b. Kameela Diler for applicant/plaintiff.
Ms. Kaidokht Vasania a/w. Mr. Yash Dhakar I/b. Wadia Ghandy and
Company for defendant nos.1 and 11.
Ms. Debashree Mandpe I/b. Ganesh and Company for defendant nos.3,4
and 5.
Mr. Vibhav Krishna a/w. Mr. Devang Lakhotia I/b. Juris Consillis for
defendant nos.6, 12 and 13.
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CORAM : K.R.SHRIRAM, J.
DATE : 1st APRIL 2019 P.C.: 1 Not on board. Upon mentioning taken on board. 2 Time to file rejoinder and serve a copy thereof is extended upto
and including 12th April 2019.
(K.R. SHRIRAM, J.) Gauri Gaekwad ::: Uploaded on - 01/04/2019 ::: Downloaded on - 02/04/2019 04:15:44 :::