Bombay High Court
Lekkumana Moorthy C Pillai (Applicant) vs Dvb Group Merchant Bank (Asia) Ltd And 22 ... on 3 January, 2023
Author: N.J.Jamadar
Bench: N.J.Jamadar
SWAROOP Digitally signed by
SWAROOP SHARAD
SHARAD PHADKE
PHADKE
Date: 2023.01.05
15:11:22 +0530 15 ia 346 of 2020.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
INTERIM APPLICATION NO.346 OF 2020
IN
ADMIRALTY SUIT NO.41 OF 2015
Ramamoorthy C. Pillai ... Applicant
and
DVB Group Merchant Bank (Asia) Ltd. ... Plaintiff
versus
M.V.Malaviya Twenty Three and Ors. ... Defendants
WITH
INTERIM APPLICATION NO.1458 OF 2021
IN
ADMIRALTY SUIT NO.41 OF 2015
DVB Group Merchant Bank (Asia) Ltd.
And Anr. ... Applicants/Plaintiffs
versus
M.V.Malaviya Twenty Three and Ors. ... Defendants
WITH
INTERIM APPLICATION NO.2521 OF 2021
IN
ADMIRALTY SUIT NO.41 OF 2015
Lekkumana Moorthy C. Pillai ... Applicant
versus
DVB Group Merchant Bank (Asia) Ltd. ... Plaintiff
versus
M.V.Malaviya Twenty Three and Ors. ... Defendants
Ms. Ayesha Qazi i/by Mulla and Mulla and Craigie Blunt and Caroe, for Plaintiffs in
ADMS 41 of 2015.
Mr. Kunal Gaikwad for Applicant in IA 346 of 2020 and IA 2521 of 2021.
CORAM: N.J.JAMADAR, J.
DATE: 3 JANUARY 2023
P.C.:
SSP 1/2
15 ia 346 of 2020.doc
1. The learned Counsel for the Applicant seeks leave to tender Affidavit in Rejoinder.
2. Leave granted.
3. Affidavit in Rejoinder is taken on record.
4. The learned Counsel submits that copy of the Affidavit in Rejoinder has already been served on the Plaintiff.
5. At the request of the learned Counsel for the Plaintiff, post these Applications for hearing on 24 January 2023.
( N.J.JAMADAR, J. ) SSP 2/2