Bombay High Court
Lodha Supremus Worli Commercial ... vs Lodha Developers Ltd And 3 Ors on 3 April, 2019
Author: A.K. Menon
Bench: A.K. Menon
rrpillai 4-nms-770-2016.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
NOTICE OF MOTION NO. 770 OF 2016
IN
SUIT NO. 199 OF 2016
WITH
NOTICE OF MOTION NO. 198 OF 2017
IN
SUIT NO. 199 OF 2016
Lodha Supremus Worli Commercial .. Plaintiff
Premises Co-operative Society Ltd.
Vs.
Lodha Developers Ltd. and Ors. .. Defendants
Ms. Aishwarya Singh i/b. M/s. Vashi & Vashi for the Plaintiff.
Mr. Janak Dwarkadas, Senior Counsel a/w. Mr. Cyrus Ardeshir, Mr. Rahul
Dwarkadas, Ms. Prachi Dhanani and Ms. Juhi Bahirwani i/b. M/s Veritas Legal
for Defendant nos. 1 and 2.
Mr. Prakhar Parekh i/b. M/s. Federal & Rashmikant Partners for Defendant
no. 5.
CORAM : A.K. MENON, J.
DATED : 3 rd APRIL, 2019.
P.C.
1. On behalf of the applicant-plaintiff, learned counsel seeks time to file further affidavit to bring on record addition facts to which Mr. Dwarkadas on behalf of defendant nos. 1 and 2 states that he will file reply.
1/2 ::: Uploaded on - 05/04/2019 ::: Downloaded on - 05/04/2019 22:36:15 :::4-nms-770-2016.odt
2. All affidavits in the notice of motion no. 770 of 2016 shall be filed in the registry on or before 15 th April, 2019. Registry to accept all affidavits affirmed as on date and the further affidavit on behalf of the plaintiff.
3. Stand over to 25 th April, 2019.
(A.K. MENON,J.) 2/2 ::: Uploaded on - 05/04/2019 ::: Downloaded on - 05/04/2019 22:36:15 :::