Bombay High Court
Naraindas Parmanand Sanatorium Trust vs Aakar Enterprises And 8 Ors on 28 April, 2023
Author: R.I. Chagla
Bench: R.I. Chagla
m-4-s-68-2016.doc
jsn
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
SUIT NO. 68 OF 2016
Naraindas Parmanand Sanitorium Trust ...Plaintiff
Versus
M/s. Aakar Enterprises & Ors. ...Defendants
----------
Yazad Ydawadia i/b. D.M. Legal Associates for Defendant Nos.1 to 5.
----------
CORAM : R.I. CHAGLA J.
DATE : 28 APRIL 2023.
ORDER :
1. Mentioned. Not on board. Taken on board.
2. By praecipe bearing today's date, the Advocate for the Defendant Nos.1 to 5 has further sought extension of time for filing Written Statement of Defendant Nos.1 to 5, which was to be filed within a period of three weeks i.e. on or before 1st May, 2023.
3. Accordingly, extension of time is granted. The Written Statement shall be filed by 4th May, 2023.
[ R.I. CHAGLA J. ] 1/1 ::: Uploaded on - 02/05/2023 ::: Downloaded on - 02/05/2023 23:14:43 :::