Bombay High Court
Suprem Rough Diamonds And Properties ... vs Nirmal Lifestyle Limited on 10 June, 2019
Author: K. R. Shriram
Bench: K. R. Shriram
(38)-NMCDL-1236-19.doc.
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
IN ITS COMMERCIAL DIVISION
NOTICE OF MOTION (L) NO.1236 OF 2019
IN
COMMERCIAL SUIT (L) NO.596 OF 2019
Suprem Rough Diamonds and
Properties Private Limited ..Applicant
IN THE MATTER BETWEEN
Suprem Rough Diamonds and
Properties Private Limited ..Plaintiff
Versus
Nirmal Lifestyle Limited ..Defendant
Mr. Karl Tamboly a/w Ms. Swapna Roopavate I/by Tushar A.
Goradia, for the Applicant/Plaintiff.
Mr. Vishal Jathar I/by MDP and Partners, for the Defendant.
CORAM : K. R. SHRIRAM, J.
DATE : 10th JUNE, 2019 P.C. 1] Mr. Vishar Jathar, for Defendant on instructions of instructing advocate states that M/s. MDP and Partners will file Vakalatnama on behalf of Defendant during the course of this week. Undertaking accepted.
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(38)-NMCDL-1236-19.doc.
2] Mr. Tamboly also seeks some time to take instructions.
Mr. Tamboly states that if the Court is inclined to grant time, Defendant should be directed to disclose the details as mentioned in prayer clause (a) of the Notice of Motion. Mr. Tamboly also explains reason as to why Plaintiff has approached this Court. 3] Mr. Tamboly is justified. On or before 17th June 2019, Defendant shall file an affidavit in which Defendant shall declare on oath all necessary and better particulars of lien/charge (if any) created by Defendant in connection with the Commercial Premises No.503. A copy of documents shall also be annexed to the affidavit and this affidavit shall be affirmed by a person not below the rank of Whole Time Director of the company. Stand over to 24 th June 2019, for ad-interim order.
[K. R. SHRIRAM, J.]
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