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Nainraj Enterprises Pvt. Ltd. ... vs Mayfair Housing Pvt. Ltd
2022 Latest Caselaw 1575 Bom

Citation : 2022 Latest Caselaw 1575 Bom
Judgement Date : 15 February, 2022

Bombay High Court
Nainraj Enterprises Pvt. Ltd. ... vs Mayfair Housing Pvt. Ltd on 15 February, 2022
Bench: S.J. Kathawalla, Milind N. Jadhav
                             SWAROOP   Digitally signed
                                       by SWAROOP
                             SHARAD    SHARAD PHADKE                                               p1. os app 374-14.doc
                                       Date: 2022.02.15
                             PHADKE    20:14:15 +0530


R.M. AMBERKAR
 (Private Secretary)
                               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                                   O.O.C.J.

                                             APPEAL NO. 374 OF 2014
                                                      IN
                                       SUMMONS FOR JUDGMENT NO. 6 OF 2013
                                                      IN
                                          SUMMARY SUIT NO. 847 OF 2012

                       Nainraj Enterprises Pvt Ltd                                            .. Appellant
                                Versus
                       Mayfair Housing Pvt Ltd                                                .. Respondent
                                                      ....................
                            Ms. Tanhavi Doshi i/by Maniar Srivastava Associates for the Respondent
                                                                 ...................

                                                          CORAM : S.J. KATHAWALLA &
                                                                  MILIND N. JADHAV, JJ.
                                                          DATE       : FEBRUARY 15, 2022

                       P.C.:

                       .       Not on board. Mentioned.

2. Time to file the Bank Guarantees with the Execution Department is

extended by a period of one week from today.

3. Praecipe is disposed of.

[ MILIND N. JADHAV, J. ] [S.J. KATHAWALLA, J.]

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