Bombay High Court
Idbi Trusteeship Services Limited vs Kamla Landmarc Property Leasing And ... on 4 September, 2018
Author: S.J. Kathawalla
Bench: S.J. Kathawalla
ssp 939 nmcdl 1646 of 2018.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
IN ITS COMMERCIAL DIVISION
NOTICE OF MOTION (L) NO.1646 OF 2018
IN
SUIT (L) NO.915 OF 2018
IDBI Trusteeship Services Ltd. ... Plaintif
versus
Kamla Landmarc Property Leasing
and Finance Pvt. Ltd. and Ors. ... Defendants
Mr. Ranjeev Carvalho with Mr. Rohan Kadam i/by M/s. M.K.Ambalal and co., for
Plaintif.
Mr. Bipin Joshi, for Defendant No.1.
Mr. Mayur Khandeparkar with Mr. Vikramjeet Garewal i/by Mr. Nilesh Uttamrao
Dhote, for Defendant Nos.6 and 7.
Mr. Malvankar, Section Officer, Court Receiver office, present.
CORAM: S.J. KATHAWALLA, J.
DATE: 4th SEPTEMBER, 2018 P.C.:
1. Pursuant to the order dated 21st August, 2018, the Court Receiver has submitted his Report stating that he has taken possession of the suit property i.e. SRA project - Kamla Land Aquina.
2. Mr. Amol Shetgiri, Architect is appointed to visit the suit project and submit his report within two weeks from today qua the approximate cost of construction of the building project and also qua the construction potential on the land. Stand over to 6th September, 2018.
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