Bombay High Court
B.Y. Chavan And Anr vs Association Of Tenants Of The Bombay ... on 25 September, 2018
Author: K.R.Shriram
Bench: K.R.Shriram
1/2 34.CHS-607-2015.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
CHAMBER SUMMONS NO.607 OF 2015
WITH
NOTICE OF MOTION NO.1348 OF 2010
WITH
NOTICE OF MOTION NO.3154 OF 2010
IN
SUIT NO.1 OF 2010
B.Y. Chavan and Anr. ....Plaintiffs
Vs.
Association of tenants of the
Bombay Catholic Housing Society & Ors. ....Defendants
----
None for plaintiffs.
None for applicants in chamber summons no.607 of 2015, notice of motion
no.1348 of 2010 and notice of motion no.3154 of 2010.
Mr. Sharad Wakchore I/b. Mr. Kishore Thakordas for defendant no.72.
Mr. Akshay Udeshi I/b. M/s. Sanjay Udeshi and Co. for defendant no.73.
----
CORAM : K.R.SHRIRAM, J.
DATE : 25th SEPTEMBER 2018 P.C.:
CHAMBER SUMMONS NO.607 OF 2015 1 Mr. Wakchore, counsel for defendant no.72 and Mr. Udeshi, counsel for defendant no.73 state that they have not been served a copy of this chamber summons. Nobody is appearing for applicant either. 2 Therefore, chamber summons dismissed.
NOTICE OF MOTION NO.1348 OF 2010 WITH NOTICE OF MOTION NO.3154 OF 2010 None for applicant.
Gauri Gaekwad 2/2 34.CHS-607-2015.doc Therefore, both notices of motion dismissed.
(K.R. SHRIRAM, J.)
Digitally signed
by Gauri Amit
Gauri Gaekwad
Amit Date:
2018.09.27
Gaekwad 11:27:11
+0530
Gauri Gaekwad