Bombay High Court
M/S. Heritage Lifestyles And ... vs M/S. Sahakar Nagar Cool Breeze ... on 21 September, 2018
Author: S.C. Gupte
Bench: S.C. Gupte
Chittewan 1/1 915. CHS-1502.16.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
CHAMBER SUMMONS NO.1502 OF 2016
IN
SUIT NO.460 OF 2014
M/s Heritage Lifestyles And
Developers Ltd ... Applicant/Plaintiff
Versus
M/s Sahakar Nagar Cool Breeze
Co-op. Housing Society Ltd and Another ... Respondents/Defendants
.....
Mr. Mani Thevar i/b Mahesh Menon & Co. for the Applicant/Plaintiff.
Mr. Ashwin Shete i/b Jayakar & Partners for Respondent/Defendant Nos.2
to 9 and 11 to 33.
.....
CORAM : S.C. GUPTE, J.
DATE : 21 SEPTEMBER 2018
P.C. :
. This Chamber Summons seeks amendment of the plaint by bringing
on record legal heirs of the deceased Defendant Nos.5 and 30. The application is within time. Chamber Summons is allowed in terms of prayer clauses-(a) and (b). Amendment to be carried out within two weeks. Amended plaint to be served on the parties including newly added defendants. The Defendants will be at liberty to file written statement to the amended plaint within four weeks of service of the plaint. The Chamber Summons is disposed of.
2 Amendment to the schedule may be carried out within one week.
(S.C. GUPTE, J.)
Digitally signed
Rajesh by Rajesh Vasant
Vasant Chittewan
Date: 2018.09.26
Chittewan 12:37:21 +0530