Murlidhar Jalan And 14 Ors vs Central Bank Of India
2023 Latest Caselaw 12989 Bom

Bombay High Court

Murlidhar Jalan And 14 Ors vs Central Bank Of India on 18 December, 2023

Author: Abhay Ahuja

Bench: Abhay Ahuja

                                                                14-SJL-80-2019.doc


               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                   ORDINARY ORIGINAL CIVIL JURISDICTION

                 SUMMONS FOR JUDGMENT (L) NO.80 OF 2019
                                 IN
                 COMMERCIAL SUMMARY SUIT NO. 296 OF 2019

 MURLIDHAR JALAN AND ORS.                                )...PLAINTIFFS

          V/s.

 CENTRAL BANK OF INDIA                                   )...DEFENDANT

 Ms.Kalpana Desai a/w. Ms.Jyotsna S. Kondhalkar i/by VBA Legal,
 Advocate for the Plaintiffs.
 Mr.Suresh Shirke h/f. Mr.V.K.Nair, Advocate for the Defendant.


                           CORAM   :      ABHAY AHUJA, J.

                           DATE    :      18th DECEMBER, 2023


 P.C. :

1. Mr.Shirke appears on behalf of Mr.Nair, learned Counsel, for the

Defendant and submits that Mr.Nair has had to go out of Mumbai

for urgent work and is not present in Court today.

2. Ms.Desai, learned Counsel for the Plaintiffs, has no objection if a

short accommodation is granted.

3. Accordingly, list on 15th January 2024.

(ABHAY AHUJA, J.)