Bombay High Court
Bajaj Electricals Limited vs Bajai Electricals Limited on 3 September, 2018
Author: S.J.Kathawalla
Bench: S.J. Kathawalla
Nitin 1 / 2 968-NMCDL-1885-2018.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
IN ITS COMMERCIAL DIVISION
NOTICE OF MOTION (L) NO. 1885 OF 2018
IN
COMIP (L) NO. 1058 OF 2018
Bajaj Electricals Limited ... Plaintiff
Versus
Bajaj Electricals Limited & Anr. ... Defendants
Mr.Hiren Kamod a/w. Ms.Niyati Davawala i/b. ALJ and Partners for the Plaintiff.
Mr.Nimay Dave a/w. Mr. Disha Shetty i/b. Flavia Legal for Defendant No.1.
Mr.Vikrant Zunjarrao i/b. Zunjarrao and Company for Defendant No. 2.
CORAM : S.J. KATHAWALLA, J.
DATED : 3RD SEPTEMBER, 2018 P.C.:
1. The learned Advocate appearing for the Plaintiff has tendered the Draft Amendment and seeks to amend the above Suit, Notice of Motion, Leave Petition, Vakalatnama and other ancillary documents. The Draft Amendment is taken on record and marked 'X' for identification. The learned Advocate appearing for the Plaintiff is allowed to amend the Suit, Notice of Motion, Leave Petition, Vakalatnama and other ancillary documents in terms of Draft Amendment marked 'X'. Amendment to be carried out on or before 5th September, 2018. Reverification is dispensed with.
2. The Defendants shall file their Affidavit in Reply on or before 10 th September, 2018.
3. Place the above Notice of Motion on 10th September, 2018. ::: Uploaded on - 04/09/2018 ::: Downloaded on - 05/09/2018 01:47:54 :::
Nitin 2 / 2 968-NMCDL-1885-2018.doc
4. In the meantime, earlier ad-interim order shall continue.
( S.J.KATHAWALLA, J. ) ::: Uploaded on - 04/09/2018 ::: Downloaded on - 05/09/2018 01:47:54 :::