Bombay High Court
Kashmira Leo Rebello vs The Himalaya Drug Co on 17 December, 2018
Author: A.K. Menon
Bench: A.A.Sayed, A.K. Menon
10-app-869-2005.odt
rrpillai IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
APPEAL NO. 869 OF 2005
IN
WRIT PETITION NO. 2068 OF 2005
WITH
SHOW CAUSE NOTICE NO.33 OF 2017
IN
APPEAL NO. 869 OF 2005
WITH
SHOW CAUSE NOTICE NO.34 OF 2017
IN
APPEAL NO. 869 OF 2005
Kashmira Leo Rebello ... Petitioner
vs.
The Himalaya Drug Co. ... Respondent
Mr. Sudhir Talsania, Senior Advocate i/b. R. V. Paranjape for the
Respondent.
CORAM : A.A.SAYED &
A.K. MENON, JJ.
DATE : 17th DECEMBER, 2018 P.C. :
1. The matter is listed under the caption for 'dismissal'. Despite earlier orders passed by this Court, neither the petitioner nor any Advocate on her behalf is present.
2. In the circumstances the Appeal is dismissed for default.
3. List the Show Cause Notices on 14th January, 2019. Registry to inform Dr. Leo Rebello of the next date of the Show Cause Notices.
(A.K. MENON,J.) (A. A. SAYED, J.) 1/1 ::: Uploaded on - 20/12/2018 ::: Downloaded on - 27/12/2018 08:58:17 :::