Asset Auto (I) Pvt. Ltd vs Aadya Motor Company Pvt. Ltd. And ...
2021 Latest Caselaw 17234 Bom

                                                         13-SJ88-2019INCOMSS1274-19+.DOC

                                                                                     Santosh
                              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                    ORDINARY ORIGINAL CIVIL JURISDICTION
                                    SUMMONS FOR JUDGMENT NO. 88 OF 2019
                                                     IN
                                     COMM SUMMARY SUIT NO. 1274 OF 2019
                                                    WITH
                                   INTERIM APPLICATION (L) NO. 22461 OF 2021

                      Asset Auto (I) Private Ltd.                             ...Applicant
                      In the matter between
                      Asset Auto (I) Private Ltd.                               ...Plaintiff
                                             Versus
SANTOSH               Aadya Motor Company Pvt. Ltd. & anr.                  ...Defendants
SUBHASH
KULKARNI              Mr. S. S. Redekar, for the Plaintiff.
Digitally signed by
SANTOSH SUBHASH
                      Mr. S. S. Bhole, for the Defendants in Suit and for the
KULKARNI
Date: 2021.12.09            applicants in IAL/22461/2021.
18:58:46 +0530


                                                  CORAM:      N. J. JAMADAR, J.

                                                  DATED :     9th DECEMBER, 2021
                      PC:-

1. Mr. Redekar, the learned Counsel for the plaintiff, submits that copy of the interim application has not been served on the plaintiff.

Let the copy of the interim application be served on the plaintiff.

2. The plaintiff is at liberty to file affidavit-in-reply, within a period of two weeks.

3. List the interim application for hearing on 12 th January, 2022.

[N. J. JAMADAR, J.]