Bombay High Court
Gopalbhai T.Rathod vs Mahindra And Mahindra Financial ... on 29 November, 2018
Author: Riyaz I. Chagla
Bench: B.R. Gavai, Riyaz I. Chagla
907-NMA-190-2017.DOC
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
NOTICE OF MOTION NO. 190 OF 2017
IN
APPEAL (L) NO. 602 OF 2015
Maheshbhai T. Rathod & Ors. ... Applicants /
Appellants
V/s.
Mahindra and Mahindra Financial Services ...Respondents
Ltd & 3 Ors.
ALONGWITH
NOTICE OF MOTION NO. 193 OF 2017
IN
APPEAL (L) NO. 603 OF 2015
Gopalbhai T. Rathod ... Applicants /
Appellants
V/s.
Mahindra and Mahindra Financial Services ...Respondents
Ltd.
None for the Applicant / Appellant in both Appeals.
None for the Respondents in both appeals.
CORAM: B.R. GAVAI, &
RIYAZ I. CHAGLA, JJ.
DATE: 29TH NOVEMBER, 2018. PC:-
1. When the Notices of Motion were listed on 22nd November, 2018, none appeared for the Applicants / Appellants. As such the matter is directed to be kept for dismissal. Today also none appear for the Appellants.
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2. In that view of the matter, Notices of Motion are disposed of for want of prosecution.
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