Bombay High Court
Kantilal Premji Maru vs Madan Kumar on 10 December, 2018
Author: S.J. Kathawalla
Bench: S.J. Kathawalla
kpd 1 / 1 1003-COMIP-334-2018.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
IN ITS COMMERCIAL DIVISION
COMMERCIAL IP NO. 334 OF 2018
Kantilal Premji Maru ... Plaintiff
Versus
Madan Kumar ... Defendant
Mr. Deepak Singh instructed by Solicis Lex for the Plaintiff.
None for the Defendant.
CORAM : S.J. KATHAWALLA, J.
DATED : 10th DECEMBER, 2018 P.C.:
The Advocate for the Plaintiff states that the writ of summons is not served on the Defendant. Office to forthwith issue writ of summons against the Defendant, made returnable on 27th February, 2019.
( S.J.KATHAWALLA, J. ) ::: Uploaded on - 11/12/2018 ::: Downloaded on - 26/12/2018 23:13:57 :::