Hawah K. Hussaini vs Mayfair Housing Pvt. Ltd. And Ors
2017 Latest Caselaw 6247 Bom

 psv                                     1                                    17-chs 1311-10

             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                 ORDINARY ORIGINAL CIVIL JURISDICTION

                   CHAMBER SUMMONS NO.1311 OF 2010
                 WITH CHAMBER SUMMONS NO.129 OF 2011
                 WITH CHAMBER SUMMONS NO.552 OF 2013
                 WITH NOTICE OF MOTION NO.1488 OF 2013
                 WITH CHAMBER SUMMONS NO.866 OF 2014
                 WITH NOTICE OF MOTION NO.838 OF 2015
                                   IN
                      COUNTER CLAIM NO.12 OF 2010
                                   IN
                          SUIT NO.997 OF 2010


 Sayed Ali Hussaini & Ors.                      ...Plaintiffs/org.Defendant  Nos.3(a) 
                                                   & 3(b) in counter claim)
       Versus
 Mayfair Housing Private 
 Limited & Ors.                                 ...Defendants
                                        -----

 Mr.A.P. Singh i/b. S.K.Srivastav & Co., Advocate for Defendants No.1.
 Mr.Mandgvaade, O.S.D. Court Receiver, present.
 Ms.Farhana Khan i/b. Mr.Kalpesh Nansi for Defendant No.4.
 Mr.Samir Bhojwani for Defendants in Suit No.997/10.
                                   -----
        
                                         CORAM : K. K. TATED, J.
                                         DATE     : AUGUST 16, 2017

 P.C.:

 1.      Heard   learned   Counsel   for   the   parties.     The   learned   Advocate
 Mr.Samir Bhojwani for defendants in Suit No.997 of 2010 submits that
 he has already filed his vakalatnama in the Registry.   He submits that
 the Registry has raised objection for earlier Advocate's No Objection. He
 submits that he requires 6 weeks time to go through the entire papers in
 the present proceeding.




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  psv                                      2                                   17-chs 1311-10




 2.      The   same   is   vehemently   opposed   by   the   learned   Counsel
 appearing on behalf of the plaintiffs in the suit.  


 3.      Considering   the   submission   made   by   the   learned   Counsel   for
 defendants,   I   satisfy   that   the   defendants   have   made   out   a   case   for
 adjournment,   but   as   a   last   chance   on   the   payment   of   costs   of
 Rs.6,000/-.  Hence, the following order:-


                                        ORDER

(i) At the request of learned Counsel for defendants, matter is adjourned by 6 weeks;

(ii) Defendants to pay costs of Rs.6,000/- to the plaintiffs or their Counsel within two weeks from today.

(iii) S.O. for 6 weeks.

(K.K.TATED, J.)