Bombay High Court
Marie Gold Realtors Pvt.Ltd vs Regus Plc on 4 January, 2024
Author: Abhay Ahuja
Bench: Abhay Ahuja
19-COMS-34-2015.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
IN ITS COMMERCIAL DIVISION
COMMERCIAL SUIT NO.34 OF 2015
MARIE GOLD REALTORS PVT. LTD. )...PLAINTIFF
V/s.
REGUS PLC )...DEFENDANT
WITH
NOTICE OF MOTION NO.57 OF 2017
AND
NOTICE OF MOTION NO.160 OF 2017
WITH
NOTICE OF MOTION NO.1730 OF 2018
IN
COMMERCIAL SUIT NO.34 OF 2015
None for the Plaintiff.
Mr.Sandeep Rebari i/by Kochhar & Co., Advocate for the Defendant.
CORAM : ABHAY AHUJA, J.
DATE : 4th JANUARY 2024 P.C. : 1. None for the Plaintiff.
2. Mr.Rebari, learned Counsel, appears for the Defendant and submits that there are two Notices of Motion, one for restoring the Suit to the list of Defended Commercial Suits and the other under Order VII Rule 11 of the Code of Civil Procedure, 1908, to which learned Counsel avk 1/2 ::: Uploaded on - 05/01/2024 ::: Downloaded on - 05/01/2024 11:29:24 ::: 19-COMS-34-2015.doc submits the Plaintiff is yet to file a reply. However, learned Counsel seeks some time on the ground that his office has been relocated and he needs some time to trace the papers. At his request, list on 25th January 2024.
(ABHAY AHUJA, J.) avk 2/2 ::: Uploaded on - 05/01/2024 ::: Downloaded on - 05/01/2024 11:29:24 :::