Bombay High Court
Dboi Global Services Private Limited ... vs Mary Varghese Abraham D/O Varghese ... on 16 August, 2017
Author: S. J. Kathawalla
Bench: S. J. Kathawalla
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THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
NOTICE OF MOTION (L) NO. 1501 OF 2017
IN
SUIT NO. 75 OF 2017
Mrs. Annakutty Abraham and another ... Applicants
IN THE MAT TER BETWEEN :
DBOI Global Services Pvt.Ltd. and Anr. ... Plaintiffs
Versus
Mary Varghese Abraham ... Defendant
Mr. V.R. Dhond, Senior Advocate, along with Mr. Shailesh Mendon , instructed by
Mr. Anil D'Souza , for the Applicants.
Mr. Fredun Devitre, Senior Advocate, along with Mr. Dharmesh Jain and Mr.
Tejas Mahamuni, instructed by Mr. A.T. Agarwal, for the Plaintiffs.
Ms. Ruby Abraham, sister of the Defendant present in Court.
Ms. Jyoti Chavan, Assistant Government Pleader, present.
Mr. S.P. Jadhav, Superintendant of Jail, Byculla Jail, Mumbai, present.
COR AM : S. J. KATHAWALLA, J.
DATED : 16th August, 2017 P.C.:
1. Report submitted by the Superintendent, Women Civil Prison, Byculla, Mumbai, recording that Ms. Mary Varghese Abraham is released in view of her period of detention having expired, is taken on record.
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2. I have perused the report submitted by the J.J. Hospital dated 9th August, 2017, wherein it is, inter alia, recorded that there is minimal improvement in the illness of Ms. Mary Varghese Abraham. In view thereof, J.J. Hospital shall continue with the treatment provided to Ms. Mary Varghese Abraham and submit a report to this Court on 12th October, 2017. In case of early discharge, the Hospital shall submit its report to this Court four days' prior to such discharge. The doctors shall from time to time intimate the line of treatment as well as her progress to Ms. Ruby Abraham or Annakutty Abraham. The costs of the treatment shall be borne by the family members of Ms. Mary Varghese Abraham. Stand over to 12th October, 2017 at 2.30 p.m. in Chambers.
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