JASHVANTLAL M SHAH Vs. NAKSHATRA FINLEASE PVT LTD

JUDGEMENT

(1.) THE learned counsel appearing on behalf of the parties states that the order in Chamber Summons no. 174 of 2008 in Summary Suit No. 408 of 2005 will conclude the above Chamber Summons.

(2.) FOR the reasons stated in Chamber Summons no. 174 of 2008 in Summary Suit No. 408 of 2005, the above Chamber Summons are made absolute in terms of prayer (a ). The amendments to be carried out within eight weeks from today.