Murlidhar Jalan And 14 Ors vs Central Bank Of India
2023 Latest Caselaw 9792 Bom

                                                 33. COMSS 296-19 @ SJL 80-19.doc


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

             COMM. SUMMARY SUIT NO. 296 OF 2019
                          WITH
           SUMMONS FOR JUDGMENT (L) NO. 80 OF 2019

Murlidhar Jalan & Ors.                            ...Plaintiffs
     V/s.
Central Bank of India                             ...Defendant


Ms. Kalpana Desai with Ms. Jyotsna Kandhalkar i/b VBA Legal for
Plaintiffs.
Ms Shreelakshmi Nair i/b Mr. V. K. Nair for Defendant. (Central
Bank of India)


                    CORAM       :    ABHAY AHUJA, J.

th DATE : 20 SEPTEMBER 2023

P.C. :

1. When the matter is called out, Ms Shreelakshmi Nair

appears and submits that Mr. Nair, learned Counsel for the

defendant is unwell and some accommodation be granted. Ms.

Desai, learned Counsel for the plaintiffs has no objection.

2. Accordingly, list the matter on 18th October, 2023.

Nikita Gadgil 1/2

33. COMSS 296-19 @ SJL 80-19.doc

3. In the meanwhile, learned Counsel for the parties to

exchange their list of dates and events, synopses and judgments

by the next date.

(ABHAY AHUJA, J.)

Nikita Gadgil 2/2 Signed by: Nikita Gadgil Designation: PA To Honourable Judge Date: 21/09/2023 10:26:55