Deepak Vallabhdas Thakkar vs Western Developments
2019 Latest Caselaw 30 Bom

rrpillai                                                             48-nmcdl-2302-2019.odt

                             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                  ORDINARY ORIGINAL CIVIL JURISDICTION
                                 NOTICE OF MOTION (L) NO. 2302 OF 2019
                                                   IN
                                  COMMERCIAL SUIT (L) NO. 1027 OF 2019



           Deepak Vallabhdas Thakkar                  ...            Applicant/Plaintiff
                       vs.
           Western Developments                       ...            Defendant


           Mr. Mayur Khandeparkar a/w. Mr. Yashesh Kamdar and Mr. Z. A. Jariwala
           a/w. Mr. Nitesh Menon i/b. Dua Associates for Plaintiff.
           Mr. Ashish Kamat i/b. Mr. Madhur Surana for the Defendant.

                                                      CORAM : A.K. MENON, J.

DATED : 11th NOVEMBER, 2019 P.C.

1. Mr. Khandeparkar tenders affidavit in rejoinder. Rejoinder is taken on

record.

2. Called for ad-interim reliefs. Heard learned counsel for the parties. For

reasons recorded separately, ad-interim relief is refused.

3. Mr. Khandeparkar seeks continuation of the ad-interim relief granted

on 1st October, 2019. Having heard the application on merits, the request is

declined.

(A.K. MENON, J.)