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Bombay High Court

Beena Investment And Finance Ltd vs Karm Yogi Property Developers Pvt. ... on 27 February, 2020

Author: G.S. Kulkarni

Bench: G.S.Kulkarni

                  psv                                 1                962-S 540-12@chs 1101-19.doc

                             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                     ORDINARY ORIGINAL CIVIL JURISDICTION
                                            SUIT NO.540 OF 2012

                  Beena Investment and Finance Ltd.                              ..Plaintiff
                        V/s.
                  Karm Yogi Property Developers Pvt. Ltd. & Anr.                 ...Defendants

                                                    AND
                                      CHAMBER SUMMONS NO.1101 OF 2019
                                                     IN
                                            SUIT NO.2316 OF 2010
                                                          -----


                  Mr.Karan Bhosale with Mr.H.S. Khokhawala and Ms.Divya Shetty i/b.
                  M/s.Nankani & Associates for plaintiff.
                  Ms. Diksha Shirodkar with Mr. Sachin Mhatre for Defendant No.1.
                                                          -----


                                                   CORAM :         G.S.KULKARNI, J.
                                                   DATE :          27th FEBRUARY, 2020.

                  P.C.:

In continuation of the order dated 13 February 2020 further documents of the plaintiff in the second compilation are required to be marked. They are marked as under:-

(i) Extract of Resolution passed at the meeting of the Board of Directors of the plaintiff dated 29 June 2019 is marked as Exh.P-3, subject to cross-examination.

Digitally signed by Prajakta Prajakta S. S. Vartak Date: (ii) Memorandum and Articles of Association of the Vartak plaintiff dated 17 March 2010 is marked as Exh.P-4, 2020.02.28 21:41:12 +0530 subject to cross-examination.

(iii) Original agreement for sale dated 29 January 2001 is marked as Exh.P-5.

(iv) Office copy of application dated 13 November 2018 filed by plaintiff under Right to Information Act, 2005 with Section Officer (RTI) is marked as Article-2 (for identification).

(v) Original letter dated 22 November 2018 with original envelop addressed by Section Officer (RTI) to ADG (Phil) & CPIO with a copy marked to Mr.Prakash 1/2 psv 2 962-S 540-12@chs 1101-19.doc Motwani, Director of plaintiff is marked as Exh.P-6, subject to cross-examination.

(vi) Original letter dated 14 December 2018 with original envelop addressed by CPIO/Assistant Director General (Philately) to Mr.Prakash Motwani, Director of plaintiff is marked as Exh.P-7, subject to cross- examination.

(vii) Printout from website www.indiapost.gov.in/ philately/pages/content/definitive-stamps.aspx. is marked as Exh.P-8, subject to cross-examination.

(G.S. KULKARNI, J.) 2/2