Idbi Trusteeship Services Ltd vs Reliance Broadcast Network Ltd. ...
2021 Latest Caselaw 2907 Bom

                                                                                  16-sj-1-2021.doc




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

                               SUMMONS FOR JUDGMENT NO.01 OF 2021
                                                  IN
                             COMMERCIAL SUMMARY SUIT (L) NO.4975 OF 2020
                                                WITH
                                INTERIM APPLICATION (L) NO.5002 OF 2020


                   IDBI Trusteeship Services Ltd.                       ...Plaintiff
                              vs.
V. S.              Reliance Broadcast Network Ltd. And Anr.             ...Defendants
Parekar
                   Mr. Rohan Savant a/w. Mr. Mayur Bhojwani and Ms. Reehan
Digitally signed
                   Ajmerwalla i/b.Manilal Kher Ambalal and Co., for the Plaintiff
by V. S. Parekar   Mr. Dhishan Kukreja a/w. Ms. Bhavna Singh i/b. Mulla and
Date:
2021.02.15         Mulal & Craigie Blunt & Caroe, for the Defendant No. 2.
11:02:25 +0530

                                            CORAM : N. J. JAMADAR, J.

DATE : FEBRUARY 12, 2021

P.C.:

. The learned counsel for the Plaintiff submits that the

rejoinder could not be fled within the stipulated period. However,

affdavit in rejoinder is ready for being fled.

2. Liberty to tender the rejoinder.

3. The learned counsel for the Defendants states that the

rejoinder has already been served on the Defendants.

4. List on 9th March, 2021.

                                                              (N. J. JAMADAR, J.)


                   Vishal Parekar, P.A.                                                       ...1
                        16-sj-1-2021.doc




Vishal Parekar, P.A.               ...2