Bombay High Court
United India Insurance Co. Ltd And Anr vs Mfc Transport Pvt Ltd And New India ... on 4 January, 2019
Author: R.D. Dhanuka
Bench: R.D. Dhanuka
ppn 1 10.chscd-26.17 .doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
CHAMBER SUMMONS NO.26 OF 2017
IN
COMMERCIAL SUIT NO.26 OF 2016
MFC Transport Pvt. Ltd. .. Applicant/Orig.Deft.
In the matter between
United India Insurance Co.Ltd. & Ors. .. Plaintiffs
Vs.
MFC Transport Pvt. Ltd. .. Defendant
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Mr.Mukesh Pabari for the applicant/orig.defendant.
Mr.S.K.Shetty for the plaintiffs.
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CORAM : R.D. DHANUKA, J.
DATE : 4th January 2019 P.C.:
. The applicant is directed to amend the chamber summons and to add the schedule of amendment proposed to be claimed by the applicant within two weeks from today. A copy of amended chamber summons shall be served upon the plaintiffs' advocate as well as upon the proposed defendants simultaneously.
2. Place the chamber summons on board for 'hearing and final disposal' after four weeks. The plaintiffs as well as the proposed defendants are permitted to file affidavit-in-reply within one week from the date of service of the amended copy of the chamber summons.
R.D. DHANUKA, J.
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