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Manisha Saraf v. Orbit Corporation

Bombay High Court

Mar 3, 2017

Judgment

Subsequent
References

CaseIQ

Case Information

CITATION CODES

citation codes

CASE NO.

Notice of Motion No. 207 of 2017, Suit No. 60 of 2017, Notice of Motion No. 7 of 2017, Suit No. 8 of 2017, Notice of Motion (L) No. 30 of 2017, Comm. Suit (L) No. 29 of 2017, Notice of Motion No. 199 of 2017, Suit No. 62 of 2017, Notice of Motion No. 207 of 2017, Suit No. 60 of 2017, Notice of Motion No. 7 of 2017, Suit No. 8 of 2017, Notice of Motion (L) No. 30 of 2017, Comm. Suit (L) No. 29 of 2017, Notice of Motion No. 199 of 2017 and Suit No. 62 of 2017

Attorney(S)

Ms. Nelly Mehta i/by M/s. N. Vaishnawa and Co., for Plaintiffs in Suit No. 8 of 2017.

Mr. Sharan Jagtiani with Mr. B. Palav i/by M/s. Cyril Amarchand Mangaldas, for Defendant Nos. 15 in Suit No. 8 of 2017.

Mr. S. Pathak, for Defendant Nos. 6 and 12 in Suit No. 8 of 2017.

Mr. P.M. Havnur with Ms. Radhika Samant, K. Pradish Suvarna, for Defendant No. 8 in Suit No. 8 of 2017.

Mr. D.D. Madon, Senior Advocate with Mr. H. Alluwaria M/s. Khaitan and Khaitan, for Plaintiffs in COMS (L) No. 29 of 2017.

M/s. S. Pathak and co., for Plaintiff in Suit No. 60 of 2017.

Mr. Chetan Kapadia i/by M/s. S. Pathak and Co., for Plaintiffs.

Mr. H. Toor i/by Mr. Susmit Phatale, for Defendant No. 1 in Suit No. 60 of 2017 and COMS (L) No. 29 of 2017.

Mr. Sharan Jagtiani with Mr. B. Palav i/by M/s. Cyril Amarchand Mangaldas, for Defendant No. 2.

JUDGES

S.J. Kathawalla, J.

ACTS

No Acts

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S.J. Kathawalla, J.:— The learned Advocate for the Plaintiffs tenders draft amendment in Suit No. 62 of 2017 and seeks to amend the Plaint in terms of the draft amendment. Draft amendment is taken on record and marked ‘X’ for identification. The Advocate for the Plaintiffs are allowed to amend the Plaint in terms of the draft amendment, marked ‘X’. Amendment to be carried out on or before 4 March, 2017. Re-verification is dispensed with.

2. Stand over to 20-03-2017 to decide the issue of jurisdiction.

3. In the meantime, the parties shall maintain status quo in respect of the suit properties as of today. It is clarified that if any order is passed by the Chief Metropolitan Magistrate, Mumbai, on 08-03-2017 or on any other day, no further steps shall be taken by the Bank to implement the said order.