Pannalal Manicklal Trading ... vs Liberty Tea Company (A.A. Group) ...
2021 Latest Caselaw 5983 Bom

sat                                                                        10. sj 130-2018.doc


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

                           SUMMONE FOR JUDGMENT NO. 130 OF 2018
                                         IN
                        COMMERCIAL SUMMARY SUIT NO. 1045 OF 2018

      Pannalal Manicklal Trading Co.Pvt.Ltd.                         ...Plaintiff
            vs.
      Liberty Tea Company (A.A. Group) & Ors.                        ...Defendants

      Mr.Uttam S. Rane with Laxman Bhinda i/b. Legal Vision for Plaintiff.
      Mr.Uzair Kazi i/b. Unmesh Breed for Defendant Nos.4 to 6.

                                               CORAM : S.C. GUPTE, J.

DATE : 1 APRIL 2021

P.C. :

The Defendants' Advocate to submit particulars of legal heirs of the deceased Defendant No.4 to the Plaintiff's Advocate within two weeks from today, whereafter within two weeks, the Plaintiff is permitted to amend the plaint by substituting legal heirs of the deceased in place of original Defendant No.4. Reverification is dispensed with.

S.O. to 6 May 2021.

(S.C. GUPTE, J.)