Bombay High Court
Axis Bank Limited vs Mira Gehani And 8 Ors on 26 November, 2018
Author: K.R. Shriram
Bench: K.R. Shriram
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
CHAMBER SUMMONS IN COMMERCIAL DIVISION MATTERS NO. 66 OF 2017
In
COMMERCIAL SUIT 159 OF 2017
Axis Bank Limited ....Petitioner
V/S
Mira Gehani And 8 Ors. ....Respondent
WITH NOTICE OF MOTION IN COMMERCIAL DIVISION MATTERS NO. 565 OF 2018 In COMMERCIAL SUIT 159 OF 2017 Axis Bank Limited ....Petitioner V/S Mira Gehani And 8 Ors. ....Respondent WITH NOTICE OF MOTION IN COMMERCIAL DIVISION MATTERS NO. 353 OF 2018 In COMMERCIAL SUIT 159 OF 2017 Axis Bank Ltd. (formerly Known As Uti Bank ....Petitioner Ltd.) V/S Mira Gehani And 8 Ors. ....Respondent WITH NOTICE OF MOTION IN COMMERCIAL DIVISION MATTERS NO. 196 OF 2018 In COMMERCIAL SUIT 159 OF 2017 Page 1/2 ::: Uploaded on - 26/11/2018 ::: Downloaded on - 27/11/2018 01:49:54 ::: Axis Bank Limited ....Petitioner V/S Mira Gehani And 8 Ors. ....Respondent WITH NOTICE OF MOTION IN COMMERCIAL DIVISION MATTERS NO. 174 OF 2017 In COMMERCIAL SUIT 159 OF 2017 Axis Bank Limited (formerly Known As Uti ....Petitioner Bank Ltd.) V/S Mira Gehani And 8 Ors. ....Respondent Mr. Nausher Kohli i/b DSK Legal for Plaintiff Mr. Vishesh Malviya i/b M/s. Federal and Rashmikant for Defendant No. 1.
CORAM : K.R. SHRIRAM, J DATE : 26th November, 2018 P.C. :
Remove from board.
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