Idbi Trusteeship Services Ltd vs Reliance Broadcast Network Ltd. ...
2021 Latest Caselaw 1758 Bom

                                                                                     6-sj-1-2021.doc


V. S.
Parekar                      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                 ORDINARY ORIGINAL CIVIL JURISDICTION
Digitally signed
by V. S. Parekar
                                 SUMMONS FOR JUDGMENT NO.01 OF 2021
Date:
2021.01.28                                        AND
11:12:56 +0530                   INTERIM APPLICATION (L) NO.5002 OF 2020
                                                   IN
                               COMMERCIAL SUMMARY SUIT NO.4975 OF 2020

                   IDBI Trusteeship Services Limited                      ...Plaintiff
                              vs.
                   Reliance Broadcast Network Limited and Anr.            ...Defendants

                   Mr. Rohan Sawant a/w. Sachin Chandarana, Mr. Mayur Bhojwani
                   and Ms. Keehan Ajmerwala i/b.M/s.Manilal Kher Ambalal & Co.,
                   for the Plaintiff.
                   Mr. Sarosh Bharucha a/w. Mr. Dhishan Kukreja, Mr. D.J. Kakalia
                   and Ms. Bhavna Singh i/b. Mulla and Mulla & Craigie Blunt &
                   Caroe, for the Defendant No.2.
                   Ms. Minal Pawar for the Defendant No. 1.

                                           CORAM : N. J. JAMADAR, J.

DATE : JANUARY 27, 2021

P.C.:

. Heard the learned counsel for the parties.

2. By an order dated 16 th December, 2020 this Court has

stipulated time within which the Plaintiff shall serve the

Summons for Judgment and the Defendants to fle affdavit in

reply and the Plaintiff to fle rejoinder thereafter.

3. The learned counsel for the Plaintiff submits that the

Plaintiff could not fle the rejoinder within the period of one week

from the date of service of affdavit in reply, as stipulated in the

Vishal Parekar, P.A. ...1 6-sj-1-2021.doc

order dated 16th December, 2020. The learned counsel for the

Plaintiff seeks one weeks further time to fle affdavit in rejoinder.

4. One weeks time is granted to the counsel for the Plaintiff to

fle affdavit in rejoinder with an advance copy to the counsel for

the Defendants.

5. The learned counsels for the Defendants submits that

though the Defendants have served the affdavit in reply on the

Plaintiff, yet the affdavit in reply has not been fled in the

Registry.

6. Liberty to the Defendants to fle affdavit in reply in the

Registry on or before 29th January, 2021.

7. List on 12th February, 2021.

                                         (N. J. JAMADAR, J.)




Vishal Parekar, P.A.                                                      ...2