Bombay High Court
Bilcare Limited vs Lotte Aluminium Company Limited on 16 March, 2026
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
FOR REJECTION :
17 APPL/5476/2025 with IAL/41452/2025 with IAL/5605/2025
18 APPL/5568/2025 with IAL/15457/2025
19 APPL/21341/2025 with IAL/21538/2025
22 APPL/31553/2025 with IAL/31556/2025
23 APPL/39008/2025 with IAL/39018/2025
25 APPL/39301/2025 with IAL/39303/2025
26 APPL/40739/2025 with IAL/40746/2025
27 APPL/40869/2025 with IAL/40918/2025
29 APPL/41709/2025 with IAL/41716/2025
30 APPL/42173/2025 with IAL/42174/2025
32 APPL/42581/2025 with IAL/2576/2026
Before : Anil H. Laddhad,
Prothonotary & Senior Master
Date : 16th March, 2026
Sr Nos. Names of Advocates
17 Ms. Rajlaxmi Punjabi i/b. Deepa Kamath, Advocate for appellant.
19 Mr. Prathamesh Jadhav i/b. Kanga and Co., Advocate for appellant.
22 Mr. Hrishikesh Joshi i/b. Maniar Srivastava Associates, Adv. for appellant
25 Ms. Asmita Yadav i/b. Solicis Lex, Advocate for appellant.
26-27 Ms. Ujwala Deshmukh, Advocate for appellants.
29 Mr. Indranil Maity i/b. Ajinkya Udane, Advocate for appellant
29 Mr. Vinit Anam i/b. Tushar Goradia, Advocate for respondent nos. 1 and 2
30 Mr. Mohil Mudaliar, Advocate for appellant. 32 Mr. Pulkit Tyagi a/w. Rupal Shrimal, Advocate for appellant None present in rest of the matters. P.C. :
By way of last chance, the appellants to remove office objections of Appeals and Interim Applications get the same registered and/or numbered by filing/uploading compliance praecipe within two weeks from the date of uploading of order, failing Appeal/s and/or Interim Application/s to stand rejected for non-compliance of office objections under O.S.Rule 986.
Prothonotary and Senior Master Digitally signed by RAJEEV RAJEEV VIJAY VIJAY ACHARYA ACHARYA Date:
2026.03.16 16:11:54 +0530 ::: Uploaded on - 16/03/2026 ::: Downloaded on - 16/03/2026 20:35:02 :::