Bombay High Court
Kukreja Construction Co vs Surendra Narvekar And Anr on 22 April, 2019
Author: G.S. Patel
Bench: G.S. Patel
31-NMS2289-11.DOC
Shephali
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
NOTICE OF MOTION NO. 2289 OF 2011
AND
CHAMBER SUMMONS (L) NO. 555 OF 2019
IN
SUIT NO. 1887 OF 2011
WITH
NOTICE OF MOTION NO. 2290 OF 2011
AND
CHAMBER SUMMONS (L) NO. 548 OF 2019
IN
SUIT NO. 1888 OF 2011
WITH
NOTICE OF MOTION NO. 2291 OF 2011
AND
CHAMBER SUMMONS (L) NO. 546 OF 2019
IN
SUIT NO. 1889 OF 2011
Kukreja Construction Co ...Plaintif
Versus
Surendra Narvekar & Anr ...Defendants
WITH
NOTICE OF MOTION NO. 1918 OF 2015
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31-NMS2289-11.DOC
AND
CHAMBER SUMMONS (L) NO. 552 OF 2019
IN
SUIT NO. 606 OF 2014
WITH
NOTICE OF MOTION NO. 1926 OF 2011
AND
CHAMBER SUMMONS (L) NO. 554 OF 2019
IN
SUIT NO. 605 OF 2014
WITH
NOTICE OF MOTION NO. 2026 OF 2011
AND
CHAMBER SUMMONS (L) NO. 551 OF 2019
IN
SUIT NO. 618 OF 2014
Surendra Narvekar & Anr ...Plaintif
Versus
Kukreja Construction Co ...Defendants
Mr Harshad M Deshpande, for the Plaintiff in Suit Nos. 605, 606
and 618 of 2014.
Mr Mahesh Menon, with Mani Thevar, i/b Mahesh Menon & Co, for
the Plaintiff in Suit Nos. 1887, 1888 and 1889 of 2011.
CORAM: G.S. PATEL, J
DATED: 22nd April 2019
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31-NMS2289-11.DOC
PC:-
1.Mr Chandrakant Govindrao Mahimkar was Defendant No. 2 in the three suits filed by Kukreja Construction Co and Defendant No. 1 in the three suits filed by Surendra Narvekar and others. He has died and his legal heirs are to be impleaded. The Plaintif in each of these six suits has filed Chamber Summonses for this purpose. None of these Chamber Summonses are listed. These are, by consent, taken on board. By consent, all are made absolute.
2. The heirs of Chandrakant Govindrao Mahimkar will be joined as properly numbered Defendants without need of reverification. Consequential amendments to the plaint are also permitted. Similar amendments are to permitted in all pending Notices of Motion.
3. A copy of the amended cause title and the consequential amendments to be served on the Advocates for the other Defendants. The Plaintif in each of these Suit will serve copies of Notices of Motions and copies of amended Plaint on the newly added Defendants
4. Service is to be completed by 17th June 2019.
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