Bombay High Court
Dvb Group Merchant Bank (Asia) Ltd vs M. V. Malaviya Twenty Three Imo No ... on 10 September, 2018
Author: A. K. Menon
Bench: A. K. Menon
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
NOTICE OF MOTION (SUITS) NO. 757 OF 2017
In
ADMIRALTY SUITS 41 OF 2015
Dvb Group Merchant Bank (asia) Ltd ....Petitioner
V/S
M. V. Malaviya Twenty Three Imo No 9299082 ....Respondent
And Ors CORAM : A. K. MENON, J DATE : 10th September, 2018 P.C. :
On account of paucity of time the matter stand adjourned to as per CMIS date. If ad-interim relief is granted and is operative till today, the same will operate till the next date. If ad-interim relief not granted for limited period the said order will remain unaffected.
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