Bombay High Court
Ajitmath Nagar Cooperative Housing ... vs Kabra Estate And Investment ... on 7 March, 2019
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
COMMERCIAL CONTEMPT PETITION (L) NO. 62/2018
in
COMMERCIAL NOTICE OF MOTION NO. 206/2017
in
COMMERCIAL SUIT NO. 263/2017
ORDER
Perused Praecipe and contents mentioned therein. Heard learned Counsel for Petitioner. On considering contents of Praecipe, time to remove office objections in the Petition, if not dismissed/rejected, is further extended till 04.04.2019, failing Petition to stand rejected for non-removal of office objections under O.S.Rule 986.
Date : 07.03.2019 Prothonotary and Senior Master
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