Bombay High Court
Naraindas Parmanand Trust Buildings ... vs Naraindas Parmanand Sanatorium Trust ... on 16 January, 2023
Author: R.I. Chagla
Bench: R.I. Chagla
Digitally signed
by JITENDRA
JITENDRA SHANKAR
SHANKAR NIJASURE
NIJASURE Date:
2023.01.17
18:55:00 +0530
13-ia-1298-2022.doc
jsn
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
INTERIM APPLICATION NO.1298 OF 2022
IN
SUIT NO.68 OF 2016
Naraindas Parmanand Trust Building Resident ...Applicant /
Welfare Society Ori. Defendant
No.6
In the matter between
Naraindas Paramanand Sanatorium Trust ...Plaintiff
Versus
M/s. Aakar Enterprises & Ors. ...Defendants
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Mr. Ashraf Mohhamed and Mr. Ranveer Chapekar i/b. Lexicon Law
Partner for the Plaintiff.
Mr. Amrut Joshi with Ruchi Gandhi i/b. B M Legal Associates for the
Defendant Nos.1 to 5.
Mr. Vijay Kurle, for the Applicant in Interim Application.
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CORAM : R.I. CHAGLA J
DATE : 16 January 2023
ORDER :
1. The learned Counsel for the Applicant / Original Defendant No.6 has sought leave to withdraw the Interim Application No.1298 of 2022 with liberty to file transposition application seeking 1/2 13-ia-1298-2022.doc such relief. The Interim Application No.1298 of 2022 is disposed of as withdrawn with liberty as prayed.
2. Upon filing of the Interim Application for transposition for the relief sought for in the Interim Application No.1298 of 2022, the Interim Application shall be listed on 30th January, 2023.
3. The Defendant Nos.1 to 5 shall file their Affidavit in Reply upon being served with transposition application by 27th January, 2023.
[ R.I. CHAGLA J. ] 2/2