Godfrey Dmello vs Sahyog Homes Limited
2026 Latest Caselaw 4866 Bom

Citation : 2026 Latest Caselaw 4866 Bom
Judgement Date : 11 May, 2026

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Bombay High Court

Godfrey Dmello vs Sahyog Homes Limited on 11 May, 2026

       IN THE HIGH COURT OF JUDICATURE AT BOMBAY
              ORDINARY ORIGINAL JURISDICTION

                   COUNTER CLAIM (L) NO. 39555 OF 2025
                                 IN
                         SUIT NO. 293 OF 2024


      Perused Praecipe dated 11.05.2026 submitted by Advocate for Applicant
and contents mentioned therein.

      On considering contents of Praecipe, in the interest of justice,
again, by way of last chance, time granted to remove office objections in the
Counter Claim and get the same registered and / or numbered, is extended till
25.05.2026

, failing Counter Claim to stand rejected for non-removal of office objections under O.S. Rule 986.

Date : 11.05.2026 I/c.Prothonotary and Senior Master

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