Bombay High Court
Fereshte Sethna vs Piramal Fund Management Private ... on 6 February, 2019
Author: K.R.Shriram
Bench: K.R.Shriram
1/2 73.COMS1049.18.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
IN ITS COMMERCIAL DIVISION
COMMERCIAL SUIT NO.1049 OF 2018
WITH
CHAMBER SUMMONS (L) NO.186 OF 2019
Fereshte Sethna )....Plaintiff
V/s.
Piramal Fund Management Pvt. Ltd. & Ors. )....Respondents
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Mr.Simil Purohit a/w Mr.Sagar Sarin I/by Kameela Diler for plaintiff. Ms.Kaidokht Vasania a/w Mr.Yash Dhakad I/by Wadia Ghandy and Co. for defendant nos.1 & 11. Mr.Abhijeet Marathe for defendant no.2. Ms.Debashree Mandpe I/by Ganesh & Co. for defendant nos.3, 4 & 5. Mr.Vibhav Krishna I/by Juris Consillis for defendant nos.6, 12 & 13. Mr.Nimeet Sharma I/by Kalpesh Joshi Associates for defendant nos.7, 8 & 10.
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CORAM : K.R.SHRIRAM,J DATE : 6.2.2019 P.C.:-
1. Mr.Purohit for plaintiff states he has filed a Chamber summons (L) No.186 of 2019 for discovery and inspection and for other reliefs, which has to be heard. Chamber summons was lodged only on 1.2.2019. All defendants state they have been served a copy of this Chamber summons. Affidavit in reply to be filed and copy served within four weeks because the reliefs sought relate to about KJ ::: Uploaded on - 08/02/2019 ::: Downloaded on - 08/02/2019 22:51:34 ::: 2/2 73.COMS1049.18.doc 4000 documents. Rejoinder if any, to be filed within two weeks of receiving reply.
2. Chamber summons (L) No.186 of 2019 be listed for hearing on 8.4.2019 subject to numbering.
(K.R.SHRIRAM,J) KJ ::: Uploaded on - 08/02/2019 ::: Downloaded on - 08/02/2019 22:51:34 :::