Bombay High Court
Sap India Private Limited vs Cox And Kings Limited on 26 November, 2018
Ratna
Before : SHRI. S.T. KAPSE
Addl. Registrar (O.S.) /
Addl. Prothonotary and Senior Master
Date : 26th November, 2018
CALLED FOR HEARING AND FINAL DISPOSAL
3) CHOL/1141/2018 Ms. Kshama Loya i/b. Mr. Nishith Desai Associates,
CARAP/61/2018 Advocate for Respondent
P.C. : No Chamber Order.
Ld. Advocate for Respondent submitted that after obtaining their `No Objection', new Advocate has already filed Vakalatnama on behalf of Respondents. Hence, nothing survives. Chamber Order disposed of accordingly.
Addl. Registrar (O.S.) / 26.11.2018 Addl. Prothonotary and Senior Master ::: Uploaded on - 06/12/2018 ::: Downloaded on - 30/12/2018 08:45:57 :::