Upl Limited vs Standard Chartered Bank
2021 Latest Caselaw 10568 Bom

                                                  1-COMM SUIT12-1999.DOC

                                                                           Santosh
           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                  ORDINARY ORIGINAL CIVIL JURISDICTION
                            IN ITS COMMERCIAL DIVISION
                              COMM SUIT NO. 12 OF 1999

UPL Limited                                                         ...Plaintiff
                    Versus
Standard Chartered Bank & anr.                                ...Defendants

Mr. Sandeep Parikh, a/w Mr. Durgaprasad Poojari, i/b PDS
      Legal, for the Plaintiff.
Mr. Prathamesh Kamath, a/w Ms. Neha Naik, Ms. Madhavi
      Doshi, i/b Phoenix Legal, for the Defendants.

                                    CORAM:    N. J. JAMADAR, J.

DATED : 7th AUGUST, 2021 PC:-

1. The praecipe is moved for speaking to the minutes of the

judgment and decree dated 8th June, 2021, as regards order for

costs.

2. Mr. Parikh, the learned Counsel for the plaintiff, submits

that the plaintiff has preferred an appeal against the judgment

and decree dated 8th June, 2021, in which the plaintiff -

appellant has taken the ground of costs as well.

3. In the aforesaid view of the matter, since the appeal is

preferred, it may not be appropriate to entertain the praecipe for

speaking to the minutes.

4. Hence, the praecipe stands disposed of.

[N. J. JAMADAR, J.]