Bombay High Court
Rakesh Brijmohan Agrawal vs Transcon Skycity Private Limited ... on 20 March, 2024
Author: Bharati Dangre
Bench: Bharati Dangre
(21)IAL-17714-2023.doc rajshree IN THE HIGH COURT OF JUDICATURE AT BOMBAY ORDINARY ORIGINAL CIVIL JURISDICTION INTERIM APPLICATION (L) NO.17714 OF 2023 IN SUIT NO.86 OF 2024 Rakesh Brijmohan Agrawal .. Applicant In the matter between :
Rakesh Brijmohan Agrawal .. Plaintiff vs. Transcon Skycitiy Pvt. Ltd.
(Earlier Samta Builders Pvt. Ltd.) .. Defendant Mr.Malcolm Siganporia, a/w Krunal Mehta and Palak Salecha i/b Lexicon Law Partners for the Plaintiff. Mr.Yash Momaya (through VC) a/w Tanisha Choudhary and Anant Ratnaparkhi i/b IC Legal for the Defendant.
CORAM : BHARATI DANGRE, J
DATE : 20th March, 2024.
P.C.
1] It is advisable that the learned counsel for the Applicant, take out
an application seeking amendment in the Plaint, as he has circulated the draft of the proposed amendment. 2] Upon necessary application being filed, permission is granted for its circulation.
[BHARATI DANGRE, J] 1/1 ::: Uploaded on - 21/03/2024 ::: Downloaded on - 21/03/2024 13:25:22 :::