Bombay High Court
Matra Infra Project Pvt Ltd vs Oshiwara Mhada Gaondevi Complex And 6 ... on 10 October, 2018
Author: S.C.Gupte
Bench: S.C.Gupte
sg 1/2 nms1541-13.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
NOTICE OF MOTION NO.1541 OF 2013
IN
SUIT NO.794 OF 2013
WITH
NOTICE OF MOTION NO.181 OF 2014
IN
SUIT NO.794 OF 2013
WITH
NOTICE OF MOTION NO.182 OF 2014
IN
SUIT NO.794 OF 2013
WITH
NOTICE OF MOTION NO.1531 OF 2014
IN
SUIT NO.794 OF 2013
WITH
NOTICE OF MOTION NO.1086 OF 2015
IN
SUIT NO.794 OF 2013
WITH
NOTICE OF MOTION NO.1172 OF 2015
IN
SUIT NO.794 OF 2013
WITH
NOTICE OF MOTION NO.28 OF 2016
IN
SUIT NO.794 OF 2013
WITH
CHAMBER SUMMONS NO.144 OF 2018
IN
SUIT NO.794 OF 2013
WITH
NOTICE OF MOTION NO.1434 OF 2018
IN
SUIT NO.794 OF 2013
Matra Infra Project Pvt. Ltd. ... Plaintiff
sg 2/2 nms1541-13.doc
Versus
Oshiwara Mhada Gaondevi Complex & 5 Ors. ... Defendants
.....
Mr. Rashmin Jain, i/b. Kanga & Co., for the Plaintiff.
Mr. E. A Sasi, for Defendant Nos. 1 and 2.
Ms. Vaishali Sanghavi, a/w. Apara Vyas, i/b. M/s. Solicis Lex, for
Defendant No.4.
Mr. Syed Ahmed, for Defendant No.5.
.....
CORAM : S.C.GUPTE, J.
DATED : 10 OCTOBER 2018
P.C.:
. Learned Counsel for Defendant Nos. 1 and 2, who show cause
to the present notices of motion, indicates his inability to represent the Defendants any longer. Learned Counsel submits that a discharge shall be applied for before the Registry. In the premises, the notices of motion are stood over to 30 October 2018. The Advocate of Defendant Nos.1 and 2 shall communicate the next date of hearing personally to Defendant Nos. 1 and 2.
Digitally signed by SmitaSmita Johnson Johnson Gonsalves Gonsalves (S.C.GUPTE, J.) Date: 2018.10.12 15:49:46 +0530