Bombay High Court
Alarcrity E-Commerce Solutions, ... vs Mr. Mohd. Najebuddin And Others on 20 November, 2019
Author: S. M. Modak
Bench: S. M. Modak
ao.29.18 1/1
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR
Appeal Against Order No.29 of 2018
Alarcrity e-Commerce Solutions
..Vs..
Mohammad Najebuddin & Others
=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=
Office notes, Office Memoranda of
Coram, appearances, Court's orders Court's or Judge's Orders
or directions and Registrar's orders.
=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=
Shri Sahil S. Dewani, Advocate for the Appellant.
Shri Aakash A. Gupta, Advocate for the Respondents.
CORAM : S.M. MODAK, J.
DATE : 20th NOVEMBER, 2019. By consent, the matter is kept on 28 th November, 2019 for final hearing.
It is made clear that it will not be adjourned for any reason.
JUDGE vijay ::: Uploaded on - 21/11/2019 ::: Downloaded on - 22/11/2019 01:35:13 :::