Johnson Controls (India) Private ... vs Regency Hotels Private Limited
2021 Latest Caselaw 2753 Bom

                        1/1                                                            19-comss-121-2015.doc


                                      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                          ORDINARY ORIGINAL CIVIL JURISDICTION
                                               IN ITS COMMERCIAL DIVISION

                                         COMMERCIAL SUMMARY SUIT NO. 121 OF 2015
                                                      ALONG WITH
                                          SUMMONS FOR JUDGMENT NO. 12 OF 2017
                                                          IN
                                         COMMERCIAL SUMMARY SUIT NO. 121 OF 2015

                        Johnson Controls (India) Private Limited               .. Plaintiff
                             Vs.
                        Regency Hotels Private Limited                         .... Defendant

                        Mr.Shailesh Poria i/b Economic Law Practice for plaintiff.
                        Mr.Rahul P. Jain i/b Alpha Chambers for defendant.

                                                      CORAM : N.J. JAMADAR, J.

DATE : 10th FEBRUARY 2021 P.C.

1. The learned counsel for the defendant submits that the

defendant has instituted a suit being Suit No. 355 of 2015 against the

plaintiff herein which is instituted prior in point of time. The

defendant has moved a praecipe for tagging both the suits. The

learned counsel for the defendant seeks time to obtain orders on the

Digitally signed by administrative side.

           Shraddha
Shraddha   K. Talekar
K.         Date:
Talekar    2021.02.12
           17:43:08

2. At the request of the learned counsel for the defendant, list the +0530

matter on 24th February 2021.

[ N.J. JAMADAR, J. ]

Shraddha Talekar PS