Bombay High Court
Axis Bank Limited vs Quartz Estate Management Services ... on 31 January, 2024
Author: Abhay Ahuja
Bench: Abhay Ahuja
8-S-1401-2019.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
IN ITS COMMERCIAL DIVISION
SUIT NO. 1401 OF 2019
Axis Bank Limited ...Plaintiff
V/s.
Quartz Estate Management
Services India Pvt. Ltd and Ors ...Defendants
WITH
NOTICE OF MOTION NO.2542 OF 2019
IN
SUIT NO.1401 OF 2019
Ms. Tanjul Sharma i/b Dhruve Liladhar & Co., Advocate for the
Plaintiff.
None for the Defendants.
CORAM : ABHAY AHUJA, J.
DATE : 31st JANUARY, 2024 P.C. :
1. When the matter is called out, Ms. Sharma, learned Counsel appears for the Plaintiff-Bank and submits that Defendant No.1 has filed the written statement, however, the suit is undefended as regards Defendants No. 2 and 3 and that there is a notice of motion in which pleadings are complete and the said motion be listed for hearing.
2. Accordingly, list the Notice of Motion (L) No. 2145 of 2019 for hearing on 1st March, 2024.
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3. Let the learned Advocate for the Plaintiff inform the Advocate for Defendants of the next date.
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