Jsw Steel Ltd vs Paras Das Jain And Sons And 2 Ors
2021 Latest Caselaw 10664 Bom

                      sg                                                           12. ial3678-21.doc
                Digitally signed by SMITA
SMITA JOHNSON   JOHNSON GONSALVES
GONSALVES       Date: 2021.08.10 11:09:52

                                              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                +0530




                                                   ORDINARY ORIGINAL CIVIL JURISDICTION

                                               INTERIM APPLICATION (L) NO.3678 OF 2021
                                                              IN
                                            COMMERCIAL SUMMARY SUIT NO.1360 OF 2019

                      JSW Steel Ltd.                           ...Applicant/Plaintiff
                                   vs.
                      M/s. Paras Das Jain And Sons And 2 Ors. ...Defendants
                                                         .....
                      Mr. Rohan Savant, a/w. Mr. Chandrajit Das, i/b. Manilal Kher Ambalal &
                      Co., for the Plaintiff/Applicant.

                      Mr. Zaman Ali, for the Defendants.
                                                               ....
                                                       CORAM : DAMA SESHADRI NAIDU, J.

DATED : 9 AUGUST 2021 P.C. :

The respective counsel are to be ready to argue both the summons for judgment and leave to defend. Earlier this Court granted leave for the plaintiff to withdraw the summons for judgment and come up with an application for amendment of the pleadings. Of course, then the Court observed that though leave was granted to withdraw the summons for judgment, as to the amendment, it would be considered on merits. Now, the amendment application stands partly allowed. Under these circumstances, the plaintiff may once again come up with the summons for judgment. Post the matter on 24 August 2021.

(DAMA SESHADRI NAIDU, J. )

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