National Commodity Clearing Ltd. ... vs Dita Comtrade Ltd
2021 Latest Caselaw 2545 Bom

                                                       13&14-SJ22-20INCOMSS32-20+.DOC

                                                                               Santosh
                          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                              ORDINARY ORIGINAL CIVIL JURISDICTION
                                    IN ITS COMMERCIAL DIVISION
                             SUMMONS FOR JUDGMENT NO. 22 OF 2020
                                            IN
                               COMM SUMMARY SUIT NO. 32 OF 2020

                   National Commodity Clearing Ltd. (NCCL)                ...Plaintiff
                                      Versus
                   DITA Comtrade Ltd.                                   ...Defendant

                                           AND
                            SUMMONS FOR JUDGMENT NO. 23 OF 2020
                                            IN
                              COMM SUMMARY SUIT NO. 81 OF 2020

                   National Commodity Clearing Ltd. (NCCL)                ...Plaintiff
                                      Versus
                   Kunjal Trade Commodities LLP & ors.                ...Defendants


                   Mr. Kevic Setalvad, Senior Advocate, a/w Mr. Mihir Mody, Mr.
                        Dhaval Patil, & Mr. Harshvardhan Melanta, i/b M/s. K.
                        Ashar & Co., for the Plaintiff in both Suits.
                   Mr. Swapnil Patil, a/w L. D'souza, Sonia Redkar, i/b Singh &
                        Singh/Malhotra & Hegde, for Defendant no.1 in Comm
                        Summary Suit No.81/2020.
                   None for the Defendants in Comm Summary Suit No.32/2020


                                             CORAM:       N. J. JAMADAR, J.

DATED : 8th FEBRUARY, 2021 PC:-

1. Mr. Setalvad, the learned Senior Counsel, has tendered

Affdavit-in-rejoinder on behalf of the plaintiff to the Affdavit-in-

V. S. reply on behalf of the defendant. Parekar Digitally signed by V. S. Parekar Date: 2021.02.08 17:54:39 +0530

13&14-SJ22-20INCOMSS32-20+.DOC

2. The defendant is served with copy of the Affdavit-in-

rejoinder.

3. Stand over to 23rd February, 2021, for hearing.

[N. J. JAMADAR, J.]