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Bombay High Court

Air India Ltd vs Caribjet Inc on 14 January, 2019

Author: G.S. Patel

Bench: G.S. Patel

                                                                    18-S3228-01.DOC




 Arun



      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
           ORDINARY ORIGINAL CIVIL JURISDICTION
                               SUIT NO. 3228 OF 2001


 Air India Ltd                                                           ...Plaintif
       Versus
 Caribjet Inc.                                                        ...Defendant

                                       WITH
                NOTICE OF MOTION NO. 459 OF 2003
                                         IN
                               SUIT NO. 3228 OF 2001


 Mr Arun Siwach, with Ms Priyanka Mitra, i/b Cyril Amarchand
      Mangaldas, for the Plaintiff.


                               CORAM:       G.S. PATEL, J
                               DATED:       14th January 2019
 PC:-


 SUIT NO. 3228 OF 2001:


 1.

The suit was stayed or kept in abeyance for a long time. Hence the Defendants will have to be aforded further time to file a Written Statement. A Written Statement is to be filed and served on or before 8th March 2019 with no possibility of extension.

2. List the suit for framing issues thereafter on 13th March 2019.

14th January 2019 ::: Uploaded on - 15/01/2019 ::: Downloaded on - 16/01/2019 08:40:40 ::: 18-S3228-01.DOC NOTICE OF MOTION NO. 459 OF 2003 IN SUIT NO. 3228 OF 2001:

3. List the Notice of Motion for hearing and final disposal on 18th February 2019.

(G. S. PATEL, J) Page 2 of 2 14th January 2019 ::: Uploaded on - 15/01/2019 ::: Downloaded on - 16/01/2019 08:40:40 :::