Bombay High Court
Shrikishn Singh And 2 Ors vs Altus Uber And 2 Ors on 27 January, 2020
Author: K.R.Shriram
Bench: K.R.Shriram
1/2 CHOL28.20.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
CHAMBER ORDER NO.28 OF 2020
IN
COMM.ADMIRALTY SUIT (L) NO.20 OF 2019
Rahul Chaudhary )....Applicant
IN THE MATTER BETWEEN :
Shrikrishn Singh & Ors. )....Plaintiffs
V/s.
Altus Uber & Ors. )....Defendants
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Mr.Tapan Agarwal i/by vishwakarma & Associates for plaintiffs. Mr.Pabitra Dutta a/w Mr.Mustafa Lokhandwala i/by Boss & Mitra & Co. for defendant no.1.
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CORAM : K.R.SHRIRAM,J
DATE : 27.1.2020
P.C. :-
1. By consent, Chamber order allowed. Suit restored to file. Undertaking of plaintiffs' Advocate to remove all office objections within two weeks from today, accepted. It is made clear to plaintiffs that no further time will be granted and if office objections are not removed within two weeks, suit will get dismissed without further reference to the Court with no chance of suit getting restored. Even application for restoration will not be entertained. This is because suit came to be rejected on 18.7.2019 and we are on 27.1.2020.
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