Tcfc Finance Limited vs Deccan Chronicle Holdings Ltd
2021 Latest Caselaw 3320 Bom

                                                                                26-sj-56-2016.doc




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

                                   SUMMONS FOR JUDGMENT NO.56 OF 2016
                                                  IN
                                   COMMERCIAL SUMMARY SUIT NO.80 O 2014

                   TCFC Finance Limited                               ...Plaintiff
V. S.                       vs.
Parekar            Deccan Chronicle Holdings Ltd.                     ...Defendant
Digitally signed
by V. S. Parekar   Mr. Manish Kelkar i/b. Mr. Prahad Paranjape, for the Plaintiff
Date: 2021.02.23
11:15:29 +0530     Mr. Zaid Mansuri i/b. Dhir & Dhir Associates, for the Defendant

                                            CORAM : N. J. JAMADAR, J.

DATE : FEBRUARY 22, 2021

P.C.:

. The learned counsel for the Defendant seeks time to take

instructions as regards the outcome of the proceeding which were

pending before the N.C.L.T. and N.C.L.A.T.

2. By way of fnal indulgence, four weeks time is granted to the

Defendant to take instructions.

3. List on 22nd March, 2021.

                                                           (N. J. JAMADAR, J.)




                   Vishal Parekar, P.A.                                                      ...1