Bombay High Court
Lodha Developers Private Limited vs Dilip Balwant Kawali And Anr on 27 February, 2020
Author: G. S. Kulkarni
Bench: G. S. Kulkarni
IN THE HIGH COURT OF JUDICATURE AT BOMBAY ORDINARY ORIGINAL CIVIL JURISDICTION SUITS NO. 2428 OF 2012 Lodha Developers Private Ltd. ....Plaintiff V/S Manohar B. Kawali And Anr ....Defendant WITH SUITS NO. 2563 OF 2012 Lodha Developers Private Limited ....Plaintiff V/S Santosh Balwant Kawali And Anr ....Defendant WITH SUITS NO. 2429 OF 2012 Lodha Developers Private Limited ....Plaintiff V/S Dilip Balwant Kawali And Anr ....Defendant CORAM : G. S. KULKARNI, J DATE : 27th February, 2020 Page 1/2 ::: Uploaded on - 27/02/2020 ::: Downloaded on - 28/02/2020 10:26:30 ::: P.C. :
Due to paucity of time the matter is adjourned to 05/03/2020 . In case any ad-interim/interim relief is operating till today, the said order will continue to operate till the next date. If ad-interim/interim relief is not granted for a limited period, the said order will remain unaffected.
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