Mercantile Co-Op. Bank Ltd vs H.D. Commercial Corporation & Ors
2017 Latest Caselaw 6270 Bom

Before : Ms. R. C. Kale Master & Asstt. Prothonotary (Judl.)

Date : 16th August, 2017.

CALLED FOR DIRECTION:-

1) S/328/1966 ) None present ) P.C.: None present for Plaintiff and ) ) Defendants. A preacipe has been filed by Mr. R. ) R. Nagda, Advocate for M/s. Sharp ) ) Construction Co., Ltd. who are at present owners ) and were at the material time Intending ) ) Purchasers of suit property. It has been inter alia ) stated in the preacipe that M/s. Sharp ) ) Construction Co., possess copy of the Notice of ) Motion No. 1088 of 1979 dated 14/09/1979 ) ) and the Affidavit in support of the Notice of ) Motion dated 12/09/1979 which are certified as ) ) true copy by their client's previous Advocate on ) record and certified copy of order dated ) ) 10/10/1979 passed in Notice of Motion No. ) 1088 of 1979. The matter has been listed before ) ) me for reconstruction of the aforesaid Notice of ) Motion and Affidavit in support of the said ) ) Notice of Motion. ) The said M/s. Sharp Construction ) ) Company is ready to give indemnity to this ) Hon'ble Court indemnifying to this Hon'ble ) ) Court against any action or proceeding that may ) ..2/-

                                                 )




                                               )          : 2 :        
                                              )

) be adopted against and / or any costs, charges, ) ) expenses, damages that may be incurred or ) suffered and therefore it has been prayed in the ) ) praecipe to issue certified copies of the said ) Notice of Motion and Affidavit in support of the ) ) said Notice of Motion. Office is directed to seek ) appropriate directions in the matter. ) ) S.O. to 31st August, 2017.

16/08/2017 Master and Asstt. Prothonotary (Judl.)