Razia A. Shroff And Ors vs Nishuvi Corporation And Ors
2017 Latest Caselaw 6272 Bom

Before : Ms. R. C. Kale Master & Asstt. Prothonotary (Judl.) Date : 16th August, 2017.

CALLED FOR DIRECTION:-

6) NMS/4336/2009 ) None present for the Plaintiffs.

S/2677/2007 ) Mr. Madhusudan G. Gawde, Advocate for the ) Defendant Nos. 1 to 5 and 7. ) ) P.C.: Ld. Advocate for the Defendant Nos. 1 to ) 5 and 7 states that he has in his possession copy ) ) of Joint Affidavit of Sevantilal Kapashi, ) Defendant No. 2 and Affidavit of M.G. Gawde, ) ) Defendant filed dated 10/08/2010 in Suit. He ) states that he will produce the same on next ) ) date. S.O. to 23rd August, 2017. ) From the record it appears that this office ) ) has received a letter dated 12th July, 2017 from ) one Mr. Amir Ali Ibrahim Shroff, Constituted ) ) Attorney of Razia A. Shroff, S.K. Pradhan and ) Mumtaz N. Somani, Plaintiff in Suit No. 2677 of ) ) 2007 stating therein that their Advocate ) Mr.Chirag Shah has taken discharge in the matter ) ) on 20th August, 2016 and therefore they have not ) engaged any Advocate so far. Thereafter the ) ) matter had appeared before me thrice however, ) nobody had appeared on behalf of the Plaintiffs. ) ) Today also none of the Plaintiff are present. ) Hence by way of last chance adjourned to ) ) 23rd August, 2017.

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