Bombay High Court
Icici Bank Ltd vs Dewanchand Ramsaran Corporation And7 ... on 10 June, 2019
Author: B. P. Colabawalla
Bench: B. P. Colabawalla
Ladda
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
Digitally signed
by Radhakishan
Radhakishan S. Ladda
S. Ladda Date:
2019.06.11
11:26:57 +0530
NOTICE OF MOTION No. 1482 of 2014
IN
SUIT No. 439 of 2014
WITH
THIRD PARTY NOTICE (L) No.16 of 2014
IN
SUIT No.439 of 2014.
ICICI Bank ..Plaintiff.
Vs
Dewanchand Ramsaran
Corporation and Ors ..Defendants.
Mr. Vishvas Deo Advocate I/by Phoenix Legal for the Plaintiff.
Ms. Ujwala Deshmukh I/by MDP & Partners for Defendant No. 1 to 8.
Mr. Aditya N. Raut I/by Desai Desai Carrimjee & Mulla for Noticee
No. 2 to the dismissed TPNL/16/2014.
CORAM : B. P. COLABAWALLA, J.
DATED :- 10 th June, 2019. P.C. :-
1. The learned Advocate appearing on behalf of the plaintiff states that they require a further period of six weeks as the settlement talks are still in progress. Purely out of indulgence and as a last opportunity, the matter is stood over to 22 nd July, 2019 under the caption for settlement. It is made clear that if the 1/2 8-nms-1482-14.doc settlement is not arrived at by the aforesaid date, the plaintiff will have to proceed with the Notice of Motion on the said date.
(B.P. COLABAWALLA, J.) 2/2 8-nms-1482-14.doc