Bombay High Court
Axis Bank Limited vs Quartz Estate Management Services ... on 19 June, 2024
Author: Abhay Ahuja
Bench: Abhay Ahuja
4. S 1401-19 @ NMS 2542-19.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
SUIT NO. 1401 OF 2019
Axis Bank Limited ...Plaintiff
V/s.
Quartz Estate Management Services
India Pvt. Ltd. & Ors. ...Defendants
WITH
NOTICE OF MOTION NO. 2542 OF 2019
Ms. Sonali Agarwal i/b M/s Dhruve Liladhar and Co. for Plaintiff.
Mr. Bharat R. Zaveri for Defendant No.1 in suit and for Applicant in
notice of motion.
CORAM : ABHAY AHUJA, J.
DATE : 19th JUNE, 2024
P.C. :
1. When the matter is called out, this Court is informed that there is a Notice of Motion filed by the Plaintiff against the Defendants for interim relief, which is pending and that the same would have to be heard before proceeding with the suit.
2. Ms. Agarwal, learned Counsel appears for the Plaintiff and NIKITA YOGESH submits that there is an injunction against the Defendants in terms of GADGIL Digitally signed by NIKITA YOGESH GADGIL prayer Clause (a) of the Notice of Motion, which was granted on 16 th Date: 2024.06.19 19:48:29 +0530 September, 2019. She, however, submits that since Mr. Naushad Engineer, leads in the matter, who is under the weather today, the matter be suitably adjourned.
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3. Mr. Zaveri, learned Counsel appears for the Defendant No. 1 and submits that the pleadings in the Notice of Motion are complete and that this motion can be heard on the next date.
4. Accordingly, list on 9th July, 2024 at 3.15 p.m. for hearing of the Notice of Motion. Registry to accept the rejoinder.
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