Bombay High Court
Trishul Developers And 29 Ors vs L And T Housing Finance Ltd And 6 Ors on 17 October, 2019
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
CPCDL/146/2018
IN
CARBP/136/2017
ORDER
Perused Praecipe and contents mentioned therein. Heard Ld. Counsel. On considering contents of Praecipe, time to remove office objections on aforesaid matter, if not dismissed / rejected, is further extended till 14 th November, 2019, failing the matter to stand rejected under the provision of O.S. Rule 986.
Date : 17th October, 2019 Prothonotary and Senior Master ::: Uploaded on - 18/10/2019 ::: Downloaded on - 19/10/2019 01:07:01 :::