Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

Bombay High Court

The New India Assurance Co. Ltd vs Smt. Sulekhadevi Anil Verma And Ors on 6 September, 2018

                                                                                                                   50 AO 417 OF 2017.odt


vks
               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                        CIVIL APPELLATE JURISDICTION

                                 CIVIL APPLICATION NO.539 OF 2017
                                                IN
                                APPEAL FROM ORDER NO.417 OF 2017

Jindal Rolling Mills Ltd                                                                                   ...           Appellant
            V/s.
Shree Siddhivinayak Ispat
Pvt. Ltd                                                                                                   ...           Respondent

Mr. Yakshav Chheda, for the appellant.
Mr. Amol Wagh i/by Sagar Kasar, for respondent


                                   CORAM : DR.SHALINI PHANSALKAR-JOSHI, J.

DATE : 6 th SEPTEMBER, 2018. P.C. :

1] Stand over to 25th October, 2018.
2] Ad-interim relief is extended till next date.
[DR.SHALINI PHANSALKAR-JOSHI, J.] 1/1 ::: Uploaded on - 07/09/2018 ::: Downloaded on - 08/09/2018 01:19:08 :::