Bombay High Court
Ashfaque A. Omer vs Rukiabai Abdul Rehman Kadwani And 14 ... on 4 August, 2023
Author: Bharati Dangre
Bench: Bharati Dangre
2023:BHC-OS:7926 CS-in-Suit-2064-speaking.doc rajshree IN THE HIGH COURT OF JUDICATURE AT BOMBAY ORDINARY ORIGINAL CIVIL JURISDICTION CHAMBER SUMMONS NO.569 OF 2019 IN SUIT NO.2064 OF 2009 Sunil Jugalkishore Gupta & Anr. ] .. Applicants IN THE MATTER BETWEEN Ashfaque Aburrehman Omer ] .. Plaintiff vs. Rukiabai Abdul Rahim Kadwani & Ors. ] .. Defendantss WITH CHAMBER SUMMONS NO.572 OF 2019 IN SUIT NO.2064 OF 2009 Kareena Arif Merchant & Anr. ] .. Applicants IN THE MATTER BETWEEN Ashfaque Aburrehman Omer ] .. Plaintiff vs. Rukiabai Abdul Rahim Kadwani & Ors. ] .. Defendantss WITH CHAMBER SUMMONS NO.574 OF 2019 IN SUIT NO.2064 OF 2009 Dattatraya Trimbakrao Deshmukh & Ors. ] .. Applicants IN THE MATTER BETWEEN Ashfaque Aburrehman Omer ] .. Plaintiff 1/3 ::: Uploaded on - 05/08/2023 ::: Downloaded on - 06/08/2023 02:35:57 ::: CS-in-Suit-2064-speaking.doc vs. Rukiabai Abdul Rahim Kadwani & Ors. ] .. Defendantss WITH CHAMBER SUMMONS NO.575 OF 2019 IN SUIT NO.2064 OF 2009 Samek Investments Pvt. Ltd. ] .. Applicant IN THE MATTER BETWEEN Ashfaque Aburrehman Omer ] .. Plaintiff vs. Rukiabai Abdul Rahim Kadwani & Ors. ] .. Defendants WITH CHAMBER SUMMONS NO.576 OF 2019 IN SUIT NO.2064 OF 2009 Panna Narendra Chudasma &Ors. ] .. Applicants IN THE MATTER BETWEEN Ashfaque Aburrehman Omer ] .. Plaintiff vs. Rukiabai Abdul Rahim Kadwani & Ors. ] .. Defendantss WITH INTERIM APPLICATION NO.459 OF 2019 IN SUIT NO.2064 OF 2009 Mithra Buildcon LLP ] .. Applicant IN THE MATTER BETWEEN Ashfaque Aburrehman Omer ] .. Plaintiff 2/3 ::: Uploaded on - 05/08/2023 ::: Downloaded on - 06/08/2023 02:35:57 ::: CS-in-Suit-2064-speaking.doc vs. Rukiabai Abdul Rahim Kadwani & Ors. ] .. Defendantss Ms.Gharge i/b S.K. Srivastav & Co. for the original Plaintiff.
CORAM : BHARATI DANGRE, J DATE : 4th August, 2023.
P.C. A praecipe is moved for speaking to minutes of the order dated 25.07.2023.
On Page 4 at the end of the order, following lines to be added :
"Amendment is permitted to be carried out within a period of four weeks from today. Reverification is dispensed with."
The order be corrected accordingly. Praecipe stands disposed of.
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