Bombay High Court
Sajnbir Singh Anand And 2 Ors vs Raminder Kaur Anand And 8 Ors on 22 February, 2019
Author: R.D. Dhanuka
Bench: R.D. Dhanuka
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5-NMS2287.11
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
NOTICE OF MOTION NO. 2287 OF 2011
IN
SUIT NO. 1869 OF 2011
Sajanbir Singh Anand & Ors. ..... Plaintiffs
VERSUS
Raminder Kaur Anand & Ors. ..... Defendants
Ms.Chhaya, i/b.Consulta Juris for the Plaintiff nos. 1 to 3.
Mr.Ranbir Singh, i/b. Thakore Jariwala & Associates for the Defendant
nos. 1 and 2.
Ms.Pooja Muni, i/b. Bilawala & Co. for the Defendant no.3.
Mr.Arjun Gupta, i/b. Dave & Girish & Co. for the Defendant no.4.
Ms.Chaitali Kandare, i/b. M/s.Navdeep Vora Associates for the
Defendant no.7.
CORAM : R.D. DHANUKA, J.
DATE : 22nd FEBRUARY, 2019 P.C.
Learned counsel appearing for the defendant nos. 1 and 2 states that all the parties are negotiating for the settlement of the entire dispute and seeks time to file consent terms. Learned counsel appearing for the plaintiffs does not dispute this statement made by the learned counsel appearing for the defendant nos. 1 and 2. Place the matter on board under the caption of settlement on 15th April,2019. It is made clear that if the matter is not settled before the next date, no further adjournment would be granted.
[R.D. DHANUKA, J.] ::: Uploaded on - 26/02/2019 ::: Downloaded on - 21/03/2019 01:43:47 :::