Bombay High Court
M/S. Vandana Enterprises vs M/S. Avesh Developers And Contractors ... on 7 January, 2019
Author: K.R.Shriram
Bench: K.R.Shriram
1/8 comex-109-17(1).doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY AND ORIGINAL CIVIL JURISDICTION
COMMERCIAL EXECUTION APPLICATION NO.109 OF 2017
IN
SUMMARY SUIT NO.246 OF 2010
M/s Vandana Enterprises ....Plaintiff
Vs.
M/s. Avesh Developers & Contractors & Ors ....Defendants
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Mr. Ishan Srivastava a/w Ms Kinnari Chheda I/b M/s. K. V.
Chheda & Co. for claimant.
Ms Sneha Mishra I/b Mr. Navin Tiwari for defendants.
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CORAM : K.R.SHRIRAM, J.
DATE : 7th JANUARY, 2019 P.C.:
1 In the order dated 27th November, 2018, paragraph 3 be deleted and the following be added:
"For ease of reference, scanned copy of the consent terms Meera Jadhav ::: Uploaded on - 09/01/2019 ::: Downloaded on - 11/01/2019 06:13:50 ::: 2/8 comex-109-17(1).doc dated 21st November, 2018, is reproduced herein under :
Meera Jadhav ::: Uploaded on - 09/01/2019 ::: Downloaded on - 11/01/2019 06:13:50 ::: 3/8 comex-109-17(1).doc Meera Jadhav ::: Uploaded on - 09/01/2019 ::: Downloaded on - 11/01/2019 06:13:50 ::: 4/8 comex-109-17(1).doc Meera Jadhav ::: Uploaded on - 09/01/2019 ::: Downloaded on - 11/01/2019 06:13:50 ::: 5/8 comex-109-17(1).doc Meera Jadhav ::: Uploaded on - 09/01/2019 ::: Downloaded on - 11/01/2019 06:13:50 ::: 6/8 comex-109-17(1).doc Meera Jadhav ::: Uploaded on - 09/01/2019 ::: Downloaded on - 11/01/2019 06:13:50 ::: 7/8 comex-109-17(1).doc Meera Jadhav ::: Uploaded on - 09/01/2019 ::: Downloaded on - 11/01/2019 06:13:50 ::: 8/8 comex-109-17(1).doc
2 The original order be corrected accordingly. Application accordingly stand disposed.
(K.R. SHRIRAM, J.) Meera Jadhav ::: Uploaded on - 09/01/2019 ::: Downloaded on - 11/01/2019 06:13:50 :::