Bombay High Court
Ashok Hariram Parwani And Ors vs Silvex Developers Private Limited And ... on 5 January, 2024
Author: Bharati Dangre
Bench: Bharati Dangre
Board Sr.No.:-29
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
COURT RECEIVER REPORT NO. 15 OF 2022
In
COMMERCIAL SUIT 268 OF 2022
Ashok Hariram Parwani And Ors. ....PETITIONER
V/S
Silvex Developers Private Limited And Ors. ....RESPONDENT
WITH INTERIM APPLICATION LODGING NO. 22080 OF 2022 In Commercial Suit 268 OF 2022 Ashok Hariram Parwani And Ors. ....PETITIONER V/S Silvex Developers Private Limited And Ors. ....RESPONDENT WITH INTERIM APPLICATION LODGING NO. 24397 OF 2021 In Commercial Suit 268 OF 2022 Ashok Hariram Parwani And 23 Ors. ....PETITIONER V/S Silvex Developers Private Limited And 13 Ors.
....RESPONDENT CORAM : HON'BLE SMT. JUSTICE BHARATI DANGRE Page 1/2 ::: Uploaded on - 05/01/2024 ::: Downloaded on - 06/01/2024 08:24:10 ::: J DATE : 5th January, 2024 P.C. :
Balance Daily Board cannot be taken up today on account of paucity of time. Stand over to 24/01/2024 . Ad-interim relief or interim relief, if any, granted earlier will continue to operate till next date.
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