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Ashok Commercial Enterprises And ... vs Ariisto Developers And Atithi ...
2021 Latest Caselaw 582 Bom

Citation : 2021 Latest Caselaw 582 Bom
Judgement Date : 11 January, 2021

Bombay High Court
Ashok Commercial Enterprises And ... vs Ariisto Developers And Atithi ... on 11 January, 2021
Bench: B.P. Colabawalla
                                                           (03)SJ93.13_COMSS271.17.doc


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

                             SUMMONS FOR JUDGMENT NO. 93 OF 2017
                                            IN
                           COMMERCIAL SUMMARY SUIT NO. 271 OF 2017

            M/s. Ashok Commercial Enterprises & Anr. ... Applicant

            In the matter between:

            1 M/s. Ashok Commercial Enterprises & Anr. ... Plaintiffs

                      Vs

            1 Arristo Developers Pvt. Ltd. & Ors.              ... Defendants



            Mr. Rupali Modi i/b Pradhan & Rao for the Plaintiffs.


                                               CORAM : B.P. COLABAWALLA, J.

[Through Video Conferencing] FRIDAY, 11TH JANUARY, 2021

P.C. :

1 The learned advocate appearing on behalf of the

plaintiff has stated that the frst defendant-company is before the

National Company Law Tribunal and, therefore, requests that this

matter be stood over for a period of two weeks to ascertain the

progress of the proceedings before the NCLT.

(03)SJ93.13_COMSS271.17.doc

2 In these circumstances, at the request of the plaintiff,

the above matter is stood over to 27th January, 2021.

3 This order shall be digitally signed by the Private

Secretary/Personal Assistant of this Court. All concerned shall

act on production by fax or e-mail of a digitally signed copy of this

order.

B.P. COLABAWALLA, J.

 
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