Bombay High Court
Air India Ltd vs Caribjet Inc on 21 February, 2019
Ratna Before : SHRI. S.T. KAPSE Addl. Registrar (O.S.) / Addl. Prothonotary and Senior Master Date : 21st February, 2019 CALLED FOR HEARING AND FINAL DISPOSAL
5) CHOL/154/2019 P. A. Kabadi i/b. M/s. Doijode Associates, S/3228/2001 Advocate for Defendant / Applicant Priyanka Mitra i/b. M/s. Cyril Amarchand Mangaldas, Advocate for Plaintiff P. C. : The present Chamber Order for discharge is taken out by Advocate for Defendant. Ld. Advocate for Defendant stated that by their various e-mails, being Exhibits- `A' and 'E' to the Affidavit in support, they have informed Defendant about their intention to take discharge. Ld. Advocate further submitted that Defendant is duly been served with the copy of Chamber Order. Ld. Advocate for Defendant is directed to file Affidavit of Service to that effect within one week from today. The Advocate has substantially complied with the procedure for taking discharge as per High Court (Original Side) Rules. In view thereof, present Chamber Order is allowed and signed separately discharging M/s. Doijode Associates, Advocates as Advocates for Defendant. Office to delete the name of M/s. Doijode Associates Associates, Advocates as Advocates for Defendant. Advocate is directed to inform Defendant about today's order and to engage another lawyer.
Addl. Registrar (O.S.) / 21.02.2019 Addl. Prothonotary and Senior Master ::: Uploaded on - 22/02/2019 ::: Downloaded on - 20/03/2019 21:07:20 :::