Bombay High Court
Geojit Credits Pvt Ltd vs Ernst And Young Ltd Liability ... on 24 November, 2018
Author: R.D. Dhanuka
Bench: R.D. Dhanuka
18-chs1767-16g.doc
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
CHAMBER SUMMONS NO.1767 OF 2016
IN
SUIT NO.154 OF 2016
Prateek Chaturvedi ...Applicant
IN THE MATTER BETWEEN :
Geojit Credits Pvt. Ltd. ...Plaintiff
V/s.
Ernst & Young LLP & Ors. ...Defendants
WITH
CHAMBER SUMMONS NO.1743 OF 2016
IN
SUIT NO.154 OF 2016
Muzammil Patel ...Applicant
IN THE MATTER BETWEEN :
Geojit Credits Pvt. Ltd. ...Plaintiff
V/s.
Ernst & Young LLP & Ors. ...Defendants
WITH
CHAMBER SUMMONS NO.1769 OF 2016
IN
SUIT NO.154 OF 2016
Rajiv Memani ...Applicant
IN THE MATTER BETWEEN :
Geojit Credits Pvt. Ltd. ...Plaintiff
V/s.
Ernst & Young LLP & Ors. ...Defendants
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WITH
CHAMBER SUMMONS NO.1771 OF 2016
IN
SUIT NO.154 OF 2016
Ketan Parikh ...Applicant
IN THE MATTER BETWEEN :
Geojit Credits Pvt. Ltd. ...Plaintiff
V/s.
Ernst & Young LLP & Ors. ...Defendants
WITH
CHAMBER SUMMONS NO.1773 OF 2016
IN
SUIT NO.154 OF 2016
Kiresh Wadhwani ...Applicant
IN THE MATTER BETWEEN :
Geojit Credits Pvt. Ltd. ...Plaintiff
V/s.
Ernst & Young LLP & Ors. ...Defendants
WITH
CHAMBER SUMMONS NO.1775 OF 2016
IN
SUIT NO.154 OF 2016
Neville Dumasia ...Applicant
IN THE MATTER BETWEEN :
Geojit Credits Pvt. Ltd. ...Plaintiff
V/s.
Ernst & Young LLP & Ors. ...Defendants
WITH
CHAMBER SUMMONS NO.1782 OF 2016
IN
SUIT NO.154 OF 2016
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Pankaj Dhadharia ...Applicant
IN THE MATTER BETWEEN :
Geojit Credits Pvt. Ltd. ...Plaintiff
V/s.
Ernst & Young LLP & Ors. ...Defendants
WITH
CHAMBER SUMMONS NO.1811 OF 2016
IN
SUIT NO.154 OF 2016
M/s.S.V. Ghatalia & Associates ...Applicant
IN THE MATTER BETWEEN :
Geojit Credits Pvt. Ltd. ...Plaintiff
V/s.
Ernst & Young LLP & Ors. ...Defendants
None for the Plaintiff.
Mr.Prateek Mishra with Ms.Harshita Chaudhary and Mr.Praveer
Shetty I/b RES Legal for the Defendant Nos.1 to 8 & the Applicants
in all the above Chamber Summons.
Ms.Snehal Dukhale I/b Mr.Mehul Shah for the Defendant No.9.
CORAM : R.D. DHANUKA, J.
DATE : 24TH NOVEMBER, 2018. P.C. :-
1. The plaintiff or its advocate were absent when all these matters were called out. The applicants are directed to issue fresh notice upon the plaintiff's advocate. It should be made clear in the notice that if the learned counsel for the plaintiff remains absent on the next date, the matters would be proceeded ex-parte.3/4 ::: Uploaded on - 24/11/2018 ::: Downloaded on - 26/11/2018 01:45:12 :::
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2. Place all these chamber summons on board for hearing and final disposal on 7th December, 2018.
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