Citation : 2021 Latest Caselaw 1900 Bom
Judgement Date : 28 January, 2021
1/1 12-sj-91-2012-comss-6-2011==.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
IN ITS COMMERCIAL DIVISION
SUMMONS FOR JUDGMENT NO. 91 OF 2012
ALONG WITH
NOTICE OF MOTION NO. 48 OF 2015
IN
COMMERCIAL SUMMARY SUIT NO. 6 OF 2011
ALONG WITH
SUMMONS FOR JUDGMENT NO. 90 OF 2012
IN
COMMERCIAL SUMMARY SUIT NO. 49 OF 2011
The State Trading Corporation of India
Limited .. Plaintiff
Vs.
Masumi Overseas Pvt. Ltd. & 2 Ors. .. Defendants
Mr. Sachin Kanse i/b PRS Legal for plaintiff.
Ms. Smruti Jadhav I/B Bhave and Co. for defendants.
CORAM : N.J. JAMADAR, J.
DATE : 28th JANUARY 2021 P.C.
1. Mr.Sachin Kanse, the learned counsel submits that he has
instructions to appear on behalf of the plaintiff. The learned counsel
undertakes to file vakalatnama on behalf of the plaintiff.
2. At the request of the learned counsel for the plaintiff, three weeks'
time is granted to the plaintiff to file vakalatnama on behalf of the plaintiff.
3. List the matter on 25th February 2021. Digitally signed by Shraddha Shraddha K. Talekar K.
Date:
Talekar 2021.01.30 11:26:47 +0530 [ N.J. JAMADAR, J. ]
Shraddha Talekar PS
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