Bombay High Court
Shivanand V Salgaocar And 7 Ors vs Dattaraj V Salgaocar And 30 Ors And ... on 25 November, 2016
Author: G.S. Patel
Bench: G.S. Patel
P1-CHSL2161-16.DOC
ATUL
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
CHAMBER SUMMONS (L) NO. 2161 OF 2016
IN
SUIT NO. 719 OF 2013
Vivek Salgaocar ...Applicant
And
Shivanand Vassudev Salgaocar & Others ...Plaintiffs
Versus
Dattaraj Vassudev Salgaocar & Others ...Defendants
Mr. I. M. Chagla, Senior Advocate, i/b Dastur Kalambi &
Associates, for the Plaintiffs.
Mr. Sandeep Parikh, with Mr. Sachin Kudalkar & Mr. Murari
Madekar, i/b Madekar & Co., for Defendants No. 1.
Mr. I. Sen, Senior Advocate, i/b Gagrats, for Defendants Nos. 2 to 8.
CORAM: G.S. PATEL, J
DATED: 25th November 2016
PC:-
1.Not on board. Mentioned. Taken on board.
2. The matter has been referred to mediation and is expected to be settled very shortly. This Chamber Summons is filed for addition of certain parties and consequential amendments, and to change the names of some of the corporate or business entities.
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3. By consent, the Chamber Summons is made absolute in terms of prayer clause (a).
4. Amendment to be carried out in the course of the day today, without need of reverification.
5. All concerned to act on an authenticated copy of this order.
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