Bombay High Court
Lodha Developers Private Ltd vs Manohar B. Kawali And Anr on 30 January, 2020
Author: G.S. Kulkarni
Bench: G.S. Kulkarni
pvr 1 26-S-2428-12grp
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
SUIT NO. 2428 OF 2012
Lodha Developers Private Ltd. ...Plaintiff
Versus
Manohar B. Kawali And Anr ...Defendants
WITH
SUITS NO. 2429 OF 2012
Lodha Developers Private Limited ...Plaintiff
Versus
Dilip Balwant Kawali And Anr ...Defendants
WITH
SUITS NO. 2563 OF 2012
Lodha Developers Private Limited ...Plaintiff
Versus
Santosh Balwant Kawali And Anr ...Defendants
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Mr.Asim Tivmizi i/b. Veritas Legal, for the Plaintiff.
Ms.Sangita R. Ludhaka with Dipti Shah, for Defendant no.1.
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CORAM : G.S. KULKARNI, J.
Digitally signed by Prashant Prashant V. Rane V. Rane Date:
2020.01.31 16:33:33 +0530 DATE : 30 January 2020 P.C.:
1. Learned Counsel for defendant no.1 states that she intends to file vakalatnama. Let the office examine vakalatnama and if the same is proper, the same be accepted.
2. Learned Advocate for defendant no.1 states that she does not have the entire set of the documents and therefore, she is not knowing the stage of the suit. To enable her to get all the documents, stand over to 27 February 2020.
[G.S. KULKARNI, J.]