Bombay High Court
Hubtown Limited vs Idbi Trusteeship Service Limited And 7 ... on 19 June, 2019
Author: B. P. Colabawalla
Bench: B. P. Colabawalla
4-nms 943-14 in S-547-14.doc
IN THE HIGH COURT OF JUDICATURE AT
BOMBAY
ORIDINARY ORIGINAL CIVIL JURISDICTION
NOTICE OF MOTION NO. 943 OF 2014
IN
SUIT NO. 547 OF 2014
WITH
CONTEMPT PETITION NO. 66 OF 2015
IN
NOTICE OF MOTION NO. 943 OF 2014
IN
SUIT NO. 547 OF 2014
IDBI Trusteeship Services Limited .. Plaintiffs
Vs
Hubtown Limited and 5 Ors. .. Defendants
WITH
NOTICE OF MOTION NO. 755 OF 2014
IN
SUIT NO. 297 OF 2014
Hubtown Limited .. Plaintiff
Vs
IDBI Trusteeship Service Limited and 7 Ors.
and Viney Kumar (Applicant) .. Defendants.
WITH
NOTICE OF MOTION NO. 756 OF 2014
IN
SUIT NO. 297 OF 2014
Hubtown Limited .. Plaintiff
Vs
IDBI Trusteeship Service Limited and 7 Ors
and Dilip Ticku (Applicant) .. Defendants.
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4-nms 943-14 in S-547-14.doc
WITH
NOTICE OF MOTION NO. 760 OF 2014
IN
SUIT NO. 297 OF 2014
Hubtown Limited .. Plaintiff
Vs
IDBI Trusteeship Service Limited and 7 Ors.
and Ravi Chaudhary (Applicant) .. Defendants.
WITH
NOTICE OF MOTION NO. 761 OF 2014
IN
SUIT NO. 297 OF 2014
Hubtown Limited .. Plaintiff
Vs
IDBI Trusteeship Service Limited and 7 Ors
and Mukkur S. Ravhvan(Applicant) .. Defendants.
WITH
NOTICE OF MOTION NO. 763 OF 2014
IN
SUIT NO. 297 OF 2014
Hubtown Limited .. Plaintiff
Vs
IDBI Trusteeship Service Limited and 7 Ors.
and Hemant G. Rokade (Applicant) .. Defendants.
WITH
NOTICE OF MOTION NO. 764 OF 2014
IN
SUIT NO. 297 OF 2014
Hubtown Limited .. Plaintiff
Vs
IDBI Trusteeship Service Limited and 7 Ors.
and Pankaj Kumar Gupta (Applicant) .. Defendants.
WITH
NOTICE OF MOTION NO. 1491 OF 2015
IN
SUIT NO. 547 OF 2014
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4-nms 943-14 in S-547-14.doc
IDBI Trusteeship Services Limited .. Plaintiffs
Vs
Hubtown Limited and 2 Ors. .. Defendants
WITH
CHAMBER SUMMONS NO. 775 OF 2017
IN
SUIT NO. 297 OF 2014
Hubtown Limited .. Plaintiff
Vs
IDBI Trusteeship Service Limited and 7 Ors. .. Defendants.
Mr. Aditya Mehta a/w Ms. Aditi Thakur
i/b Cyril Amarchand Mangaldas for plaintiffs
in Suit No. 547 of 2014 and Suit No. 297 of 2014.
Ms. Sheetal Chaturvbedi i/b MDP and Partners for
Defendants in Suit No. 547/2014 and for plaintiffs
in Suit No. 297/2014.
....
CORAM : B. P. COLABAWALLA, J.
JUNE 19, 2019.
P.C. :
1. The learned Advocate appearing on behalf of plaintiff as well as defendants are seeking further time for settlement. Time for settlement has been taken from as far back as from 12 th October 2018. Today we are on 19 th June 2019. More than nine months have passed and today further time is asked for settlement for another period of six weeks. The reasons for this time is stated to be that parties are trying to persue settlement not only in present suit but also in other proceedings and there are also foreign banks involved in this settlement. Considering this peculiar fact, 3/4 ::: Uploaded on - 21/06/2019 ::: Downloaded on - 21/06/2019 22:41:52 ::: 4-nms 943-14 in S-547-14.doc as a last chance, matter is stood over to 31 st July 2019. It is made clear that if no settlement is arrived at by the next time, parties will proceed with these matters.
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