Bombay High Court
Jos A. Kulangara vs Aria Infra And 6 Ors on 3 April, 2019
Author: A. K. Menon
Bench: A. K. Menon
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
CHAMBER SUMMONS NO. 183 OF 2018
In
SUITS 1047 OF 2016
Jos A. Kulangara ....Petitioner
V/S
Aria Infra And 6 Ors. ....Respondent
CORAM : A. K. MENON, J
DATE : 3rd April, 2019
P.C. :
On account of paucity of time the matter stand adjourned to as per CMIS. If ad-interim relief is granted and is operative till today, the same will operate till the next date. If ad-interim relief not granted for limited period the said order will remain unaffected.
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