Bombay High Court
M/S.Time Filed Corpn vs Shri Sankalpa Co-Op.Hsg. Society Ltd on 28 August, 2018
Author: K.R.Shriram
Bench: K.R.Shriram
1/2 2.NMS-3831-1999.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
NOTICE OF MOTION NO.3831 OF 1999
WITH
NOTICE OF MOTION NO.2938 OF 2016
IN
EXECUTION APPLICATION NO.272 OF 2000
WITH
NOTICE OF MOTION (L) NO.3058 OF 2016
WITH
NOTICE OF MOTION (L) NO.671 OF 2018
IN
SUIT NO.469 OF 1978
M/s. Time Field Corporation ....Plaintiff
Vs.
Shri Sankalpa Co-op. Hsg. Soc. Ltd. ....Defendant
And
Mrs. Rekha D. Mehta and Ors. ....Applicants
----
Ms. Sapana Krishanappa I/b. Mr. Suresh Dubey for plaintiff.
Mr. Anilkumar K.P. for applicants in notices of motion.
----
CORAM : K.R.SHRIRAM, J.
DATE : 28th AUGUST, 2018 P.C.:
NOTICE OF MOTION NO.2938 OF 2016 WITH NOTICE OF MOTION (L) NO.671 OF 2018 WITH NOTICE OF MOTION (L) NO.3058 OF 2016 1 Mr. Anilkumar states that since recording of evidence is in progress in notice of motion no.3831 of 1999 he seeks leave to withdraw these three notices of motion.
2 All three notices of motion dismissed as withdrawn.
Gauri Gaekwad
2/2 2.NMS-3831-1999.doc
NOTICE OF MOTION NO.3831 OF 1999 1 Mr. Anilkumar states that applicant's evidence is concluded. Ms. Krishanappa, counsel for plaintiff states that the evidence affidavit of original plaintiff's first witness is already on record and further states that liberty has been granted to original plaintiff to file additional evidence affidavit in lieu of examination in chief. Registry to take the same on record. 2 Stand over to 6th September 2018 for marking of documents/ recording of evidence on which date original plaintiff's first witness shall remain present in Court.
Digitally
signed by
Gauri Amit
Gauri Gaekwad
Amit Date:
Gaekwad 2018.08.30
11:12:33
+0530
(K.R. SHRIRAM, J.)
Gauri Gaekwad