Bombay High Court
M/S Dharti Dredging And Infrastructure ... vs Afcons Infrastructure Ltd And 2 Ors on 4 November, 2019
Author: G.S.Kulkarni
Bench: G.S.Kulkarni
32.CHS1194_2016.doc
Vidya Amin
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
CHAMBER SUMMONS NO. 1194 OF 2016
IN
SUIT NO. 403 OF 2013
WITH
SUIT NO. 403 OF 2013
Afcons Infrastructure Ltd. ... Applicant/
in the matter between Original defendant
M/s. Dharti Dredging and Infrastructure Ltd. ... Plaintiff
V/s.
Afcons Infrastructure Ltd. & Ors. ... Defendant
WITH
NOTICE OF MOTION (SUITS) NO. 1538 OF 2014
IN
SUIT NO. 403 OF 2013
M/s. Dharti Dredging and Infrastructure Ltd. ... Applicant/Plaintiff
V/s.
Afcons Infrastructure Ltd. & Ors. ... Defendants
Mr. Omar Khaiyam Shaikh i/b. Vikas Salvi & Associates for the plaintiff.
Mr. Mohit Arora a/w. Himank Singh i/b. Desai & Diwanji for the respondent/
defendant no. 1/applicant in Chamber Summons.
CORAM : G.S.KULKARNI, J.
DATE : 4 November, 2019 P.C.:
As a last chance, stand over to 18 November 2019, as the learned counsel for the applicant in Chamber Summons No. 1194 of 2016 informs that the arguing counsel is not available. Though such an application is not acceptable, however, in the interest of justice, this matter is adjourned clarifying that there shall be no further adjournment.
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