Bombay High Court
Vistra Itcl (India) Limited vs Ansal Properties And Infrastructure ... on 10 December, 2018
Author: K.R.Shriram
Bench: K.R.Shriram
1/2 11.NMCDL-725-2017.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY AND ORIGINAL CIVIL JURISDICTION
IN ITS COMMERCIAL DIVISION
COMMERCIAL NOTICE OF MOTION (L) NO.725 OF 2017
WITH
COMMERCIAL NOTICE OF MOTION (L) NO.2937 OF 2018
IN
COMMERCIAL SUIT (L) NO.635 OF 2017
Vistra ITCL (India) Limited ....Plaintiff
Vs.
Ansal Properties and Infrastructure Ltd. and Ors. ....Defendants
WITH
COMMERCIAL NOTICE OF MOTION NO.1581 OF 2018
IN
COMMERCIAL SUIT NO.184 OF 2018
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Mr. Luckyraj Indorkar I/b. J. Sagar Associates for plaintiff in
COMSL/635/2017 and for defendants in COMS/184/2018.
Mr. Mayur Khandeparkar a/w. Mr. Dhiraj Mhetra, Ms. Smiti Tewari and
Mr. Satyasrikant Vutha I/b. Khaitan Legal Associates for defendants in
COMSL/635/2017 and for plaintiff in COMS/184/2018.
----
CORAM : K.R.SHRIRAM, J.
DATE : 10th DECEMBER 2018 P.C.: 1 Mr. Khandeparkar states that the grievance raised by plaintiff
that about 30 properties were not disclosed is incorrect since those properties were disposed even before any order could be passed. Mr. Khandeparkar further states that an affidavit to that effect will be lodged in the registry during the course of today and copy provided to plaintiff. Mr. Khandeparkar states that if this affidavit does not have copies of the agreements and documents to show that those properties were disposed and when they were disposed, a compilation of those documents Gauri Gaekwad ::: Uploaded on - 11/12/2018 ::: Downloaded on - 26/12/2018 23:19:02 ::: 2/2 11.NMCDL-725-2017.doc will be provided to plaintiff within 72 hours from today. 2 It is the responsibility of defendants to ensure that all the documents are provided and they shall not wait for plaintiff to raise a grievance as to which documents are missing. It is open to plaintiff to file response affidavit and serve a copy by 22nd December 2018. 3 Notice of motion to be listed for final hearing on 14 th January 2019. Within two weeks from today, all office objections to be removed and notice of motion to be numbered, failing which notice of motion will stand dismissed without further reference to this Court.
(K.R. SHRIRAM, J.) Gauri Gaekwad ::: Uploaded on - 11/12/2018 ::: Downloaded on - 26/12/2018 23:19:02 :::