Drive India Enterprise Solutions ... vs Haier Telecom (India) Pvt. Ltd
2017 Latest Caselaw 6309 Bom

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

Date : 16th August, 2017.

CALLED FOR DIRECTION:-

9) SJ/51/2017 ) Ms. Pooja Gere i/b. M/s. Bharucha & Partners, COMS/243/2017 ) Advocate for the Plaintiff.

) Mr. Parisha Shah i/b. Lex Firmus, Advocate for ) the Defendant.

) ) P.C.: The matter has been listed before me ) for Reconstruction of Leave Petition filed under ) ) Clause XIII, pursuant to praecipe dated 28th July, ) 2017 filed by Lex Firmus, Advocate for the ) ) Defendant. Pursuant to the directions passed on ) the praecipe, today the Ld. Advocate for the ) ) Defendant has produced before me an affirmed ) copy of Leave Petition No. 209 of 2017 alongwith ) ) Affidavit in support of the said document dated ) 13th July, 2017. Same has been certified as true ) ) copy by the Advocate for the Defendant. ) Advocate for the Plaintiff had also perused the ) ) said document and stated that the same is ) correct copy as served upon them. Office to treat ) ) the same as original until the original is traced ) out.

) ) Since the matter is now reconstructed the ) same is removed from board. )

11/08/2017 Master and Asstt. Prothonotary (Judl.)