Sbi Global Factors Ltd vs Global Hi Tech Industries Ltd. And ...
2021 Latest Caselaw 1787 Bom

                                                              12-sj-106-2018.doc




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

                SUMMONS FOR JUDGMENT NO.106 OF 2018
                               IN
               COMMERCIAL SUMMARY SUIT NO.57 OF 2010

SBI Global Factors Limited                           ...Plaintiff
           vs.
Global Hi Tech Industries Limited
(Through Offcial Liquidator) and Ors.                ...Defendants

Mr. Dhaval Patil i/b.K.Ashar & Co., for the Plaintiff
Mr. S.S. Raut, for the Defendants

                        CORAM : N. J. JAMADAR, J.

DATE : JANUARY 27, 2021 P.C.:

. Heard the learned counsel for the parties.

2. The learned counsel for the Plaintiff submits that Defendant

Nos. 2 to 4 against whom the Plaintiff has taken out the

Summons for Judgment could not be served on the addresses

furnished by Defendant Nos. 2 to 4.

3. The learned counsel for the Plaintiff seeks time to take

appropriate steps to fnd out the fresh addresses of Defendant

Nos. 2 to 4, if any, and seek service of summons thereon or, in the

alternative, take out the proceedings for substituted service

against Defendant Nos. 2 to 4.

4. List on 24th February, 2021.

                                         (N. J. JAMADAR, J.)

Vishal Parekar, P.A.                                                        ...1