Bombay High Court
Ashok C. Mehta And 4 Ors vs Hemant Kumar V. Chheda And 4 Ors on 12 July, 2019
Author: B. P. Colabawalla
Bench: B. P. Colabawalla
28.s.1874.2012.doc
dik
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
O.O.C.J.
SUIT NO. 1874 OF 2012
Ashok C. Mehta & 4 ors. ...Plaintiffs
vs
Hemant Kumar V. Chheda & 4 Ors. ...Defendants
.....
None for the Plaintiffs
Mr Kedar Dighe, AGP for defendant Nos.3 to 5.
Digitally
.....
signed by
Dhanappa
Dhanappa I. Koshti
I. Koshti Date:
2019.07.13
CORAM : B. P. COLABAWALLA, J.
14:35:07 +0530 JULY 12, 2019.
P.C. :
When, this matter was called out in the morning session, none appeared on behalf of the plaintiffs. It was, therefore, kept in the afternoon session. Even when the matter is called out in the afternoon session, none appears on behalf of the plaintiffs. It appears that the plaintiffs is not interested in prosecuting the suit.
2 In these circumstances, the suit is dismissed for want of prosecution.
(B.P.COLABAWALLA, J.) Pg 1 of 1