Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

Bombay High Court

Echjay Industries Pvt. Ltd. And 7 Ors vs Rajendra And 2 Ors on 28 August, 2019

Bench: Akil Kureshi, S.J. Kathawalla

 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
     ORDINARY ORIGINAL CIVIL JURISDICTION

NOTICE OF MOTION (WRIT PETITION) NO. 481 OF 2016
                       In
           WRIT PETITION 122 OF 2009

 Echjay Industries Pvt. Ltd. And 7 Ors.                    ....Petitioner
             V/S
 Rajendra And 2 Ors.                                    ....Respondent
        CORAM :                AKIL KURESHI &
                               S.J. KATHAWALLA, JJ
      DATE :                   28th August, 2019
 P.C. :

Due to paucity of time the matter is adjourned to 04/09/2019 . In case any ad-interim/interim relief is operating till today, the said order will continue to operate till the next date. If ad-interim/interim relief is not granted for a limited period, the said order will remain unaffected.

( ASSOCIATE ) Page 1/1 ::: Uploaded on - 28/08/2019 ::: Downloaded on - 29/08/2019 03:54:15 :::