Bombay High Court
Sociedade De Fomento Industrial Pvt vs Richway Mining Pvt Ltd on 17 January, 2019
Before: Aniruddha M. Chandekar
Prothonotary & Senior Master.
Date: 17th January, 2019
CALLED OUT FOR REJECTION :
46. CHSCDL/1246/2018 ) None present.
COMEX/22/2016 )
) P.C.: The Applicant and/or his/her Advocate to
) remove office objections on the Application and to get
) the same numbered and/or registered on or before
) 07.02.2019, failing Application to stand rejected under
) the provisions of O.S. Rule 986 for non-compliance of
) office objections.
47. CHSCDL/1340/2018 ) Mr. Mihir Raut I/b Vidur Legal, Advocate for Applicant.
COMSS/286/2016 )
) P.C.: The Ld. Advocate for the Applicant seeks
) liberty to withdraw instant Chamber Summons.
)
) In view thereof, unconditional liberty is
) granted to the Applicant to withdraw instant Chamber
) Summons. The Chamber Summons is disposed of as
) withdrawn. No order as to costs.
48. CHSCDL/1394/2018 ) None present.
COMEX/79/2017 )
) P.C.: The Applicant and/or his/her Advocate to
) remove office objections on the Application and to get
) the same numbered and/or registered on or before
) 07.02.2019, failing Application to stand rejected under
) the provisions of O.S. Rule 986 for non-compliance of
) office objections.
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