Alimenta S.A vs National Agricultural ...
2021 Latest Caselaw 6078 Bom

                                                                   4-S2659-84.DOC




 Shephali



      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
             ORDINARY ORIGINAL CIVIL JURISDICTION
                               SUIT NO. 2659 OF 1984


 Alimenta SA                                                             ...Plaintif
       Versus
 National Agricultural Co-operative Marketing                        ...Defendant
 Fed of India


 Mr Bomi Patel, with Rashna Khan, Poorva Garg, i/b Mulla & Mulla,
      for the Plaintiff
 Mr Shashipal Shankar, for the Defendantf


                               CORAM:        G.S. PATEL, J
                               DATED:        5th April 2021
 PC:-

 1.

The matter was fully heard and was reserved for judgment. After it was reserved, in a connected matter, the Supreme Court delivered a judgment, which the Defendants now seek to rely on and on which they wish to make additional submissions.

2. I will, for this purpose, list the matter on 27th April 2021 at 2.30 pm. The hearing will be by Video Conferencing.

3. All concerned will act on production of an ordinary copy of this order.

(G. S. PATEL, J)

5th April 2021