Bombay High Court
Paras Shantilal Porwal And 3 Ors vs M/S Rohan Developers Pvt Ltd And 6 Ors on 19 June, 2019
Author: B.P.Colabawalla
Bench: B. P. Colabawalla
3-nms 1726-15 in S-819-13.doc
IN THE HIGH COURT OF JUDICATURE AT
BOMBAY
ORIDINARY ORIGINAL CIVIL JURISDICTION
SUIT NO. 819 OF 2013
WITH
NOTICE OF MOTION NO. 1726 OF 2015
IN
SUIT NO. 819 OF 2013
Paras Shantilal Porwal and Ors. ... Plaintiffs
vs
M/s Rohan Developers Pvt. Ltd and Ors. ... Defendants
.....
Mr. Shyam Mehta. Sr. Advocate a/w
Mr. Swanand Ganoo and Ms, Nita Solanki
i/b Kiran Jain and Co. for the plaintiffs.
Mr. Cyrus Ardeshir a/w Ms. Prachi Dhanani and
Ms. Nikita Panse i/b Veritas Legal for Defendant nos. 5 to 7.
.....
CORAM : B. P. COLABAWALLA, J.
JUNE 19, 2019.
P.C. :
1. Both the parties have agreed before me that no reasons be given for the following order.
2. Paragraph Nos. 20A, 21A, 26A and 26B be deleted from the body of the plaint and which was sought to be incorporated pursuant to the Order passed by this Court on 28.08.2015.
Plaintiffs to carry out this amendment of deletion of the aforesaid Pg 1 of 2 ::: Uploaded on - 21/06/2019 ::: Downloaded on - 21/06/2019 22:41:27 ::: 3-nms 1726-15 in S-819-13.doc paragraphs within a period of one week from today. The Plaintiffs undertake to pay costs of Rs. one lakh to the Tata Memorial Hospital, Mumbai within a period of four weeks from today. The said undertaking is accepted. List Notice of Motion No. 1726/2015 on 10th July, 2019. In the meanwhile, the Defendants shall file an affidavit in reply, if any, to the above Notice of Motion on or before 10th July, 2019.
(B.P.COLABAWALLA, J.) Yugandhara Patil Pg 2 of 2 ::: Uploaded on - 21/06/2019 ::: Downloaded on - 21/06/2019 22:41:27 :::