Bombay High Court
Fereshte Sethna vs Piramal Fund Management Private ... on 14 December, 2018
Author: K. R. Shriram
Bench: K. R. Shriram
p1.coms.1049.2018.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
IN ITS COMMERCIAL DIVISION
COMMERCIAL SUIT NO.1049 OF 2018
Ms.Fereshte Sethna ... Plaintiff
V/s.
Piramal Fund Management Private Limited & ors. ... Defendants
...
Ms.Divya Hirawat a/w Mr.Lakesh Aidasani I/b. Kameela Diler for
plaintiff (Fereshte Sethna).
Mr.Zal Andhyarujina, a/w. Krishna Moorthy, Kaidokth Vasania and
Yash Dhakad i/b. Wadia Ghandy for defendant nos.1 to 11.
Mr.Abhijeet Marathe for defendant no.2.
Mr.Chirag Kamdar i/b. Ganesh and Co for defendant nos.3, 4 and 5.
Mr.Yaseesh Kamelar a/w Mr.Tahir Prande i/b. Juris Consillis for
defendant nos.6, 12 and 13.
Mr.Arvind Shrivastava i/b. Kalpesh Joshi Associates for defendant
nos.7, 8 & 10.
...
CORAM : K. R. SHRIRAM, J.
DATE : 14th DECEMBER, 2018.
P.C. :
1. Not on board. Upon mentioning taken on board.
2. As last chance, time is granted to file written statement upto and including 28th December 2018, failing which, it is made clear that if written statement is not so filed or copy not served, the said suit will stand decreed without further reference to this Court and drawn up decree will stand dispensed with.
2. Further directions are passed as under:
(a) All parties to file their respective affidavit of documents and serve vina k. 1/2 ::: Uploaded on - 15/12/2018 ::: Downloaded on - 27/12/2018 07:37:52 ::: p1.coms.1049.2018.doc copy thereof on the other side on or before 11 th January, 2019, failing which, the party who has not filed, will not be permitted to rely upon any document, apart from those, copies whereof have been annexed to plaint / written statements. This would, however, not preclude them from confronting a witness of the other party with any document.
(b) Inspection of all documents to be given and statements of admission and denial with reasons for denial to be exchanged on or before 25th January, 2019. If inspection not given, such party will not be permitted to rely upon any / such document. If statement of admission and denial is not given as directed, existence of document relied upon by the other will be deemed to have been admitted.
3. Suit be listed for framing of issues on 30 th January 2019 on which date parties shall come with agreed draft issues and a separate list of issues on which they are unable to agree. On the next date, if parties do not come with draft issues, they are put to notice that parties will be put to terms.
(K. R. SHRIRAM, J.) vina k. 2/2 ::: Uploaded on - 15/12/2018 ::: Downloaded on - 27/12/2018 07:37:52 :::