Bombay High Court
Weizmann Forex Limited vs New India Assurance Co. Ltd on 8 August, 2019
Author: R. I. Chagla
Bench: R. I. Chagla
IN THE HIGH COURT OF JUDICATURE AT BOMBAY ORDINARY ORIGINAL CIVIL JURISDICTION SUITS NO. 1637 OF 2008 Weizmann Forex Limited ....Plaintiff V/S New India Assurance Co. Ltd ....Defendant CORAM : R. I. CHAGLA, J DATE : 8th August, 2019 P.C. :
Due to paucity of time the matter is adjourned as per CMIS date. Ad-interim relief if any to continue till then.
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