Bombay High Court
Lodha Developers Private Limited vs Santosh Balwant Kawali And Anr on 26 July, 2024
Author: Madhav J. Jamdar
Bench: Madhav J. Jamdar
908-S-2428-2012.doc
Arjun
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
SUIT NO.2428 OF 2012
Lodha Developers Private Ltd. ...Plaintiff
Versus
Manohar B. Kawali & Anr. ...Defendants
WITH
SUIT NO.2429 OF 2012
Lodha Developers Private Ltd. ...Plaintiff
Versus
Dilip Balwant Kawali & Anr. ...Defendants
WITH
SUIT NO.2563 OF 2012
Lodha Developers Private Ltd. ...Plaintiff
Versus
Santosh Balwant Kawali & Anr. ...Defendants
______________________________________________________________
Ms. Ketki Gadkari, for the Plaintiff, in all Suits.
Ms. Sirat N. Khan i/b Mr. Kamalesh Tiwari, for the Defendant No.1, in
all Suits.
_______________________________________________________________
CORAM: MADHAV J. JAMDAR, J.
DATED: 26 JULY 2024 P.C.:
1. Heard Ms. Gadkari, learned Counsel for the Plaintiff and Ms. Khan, learned Counsel for Defendant No.1.
2. Ms. Gadkari, learned Counsel states that by Order dated 5th March 2020 this Court has granted a period of 8 weeks to record the 1 ::: Uploaded on - 26/07/2024 ::: Downloaded on - 08/08/2024 21:22:56 ::: 908-S-2428-2012.doc evidence of Plaintiff's Witness No.1. However, she submits that due to COVID-19 pandemic further steps could not be taken. She states that accordingly the period granted by Order dated 5th March 2020 be extended. Ms. Khan, learned Counsel states that the period be extended by 12 weeks.
3. Accordingly, time granted by Order dated 5th March 2020 to record the evidence of the Plaintiff's Witness No.1 is extended by a period of 12 weeks from the date the Commissioner holds the first meeting.
[MADHAV J. JAMDAR, J.] 2 ::: Uploaded on - 26/07/2024 ::: Downloaded on - 08/08/2024 21:22:56 :::