Shree Satpuda Tapi Parisasr ... vs Aelea Commodities Pvt Ltd
2021 Latest Caselaw 8785 Bom

                                              3. SJ No. 26 of 2021.odt



          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                ORDINARY ORIGINAL CIVIL JURISDICTION
                SUMMONS FOR JUDGMENT NO. 26 of 2021
                                  IN
             COMMERCIAL SUMMARY SUIT NO. 48 OF 2021


 Aelea Commodities Pvt. LTd.                     ...Applicant


 In the matter between


 Aelea Commodities Pvt. Ltd.                     ...Plaintiff


         Versus
 Shree Satpuda Tapi Parisasr Sahakari            ...Defendants
 Sakhar Karkhana Ltd.



                               ALONGWITH
            INTERIM APPLICATION (L) NO. 14374 NO. 2021
                              WITH
            INTERIM APPLICATION (L) NO. 14376 NO. 2021
                               IN
              SUMMONS FOR JUDGMENT NO. 26 of 2021
                                  IN
             COMMERCIAL SUMMARY SUIT NO. 48 OF 2021


 Shree Satpuda Tapi Parisasr Sahakari            ...Applicant
 Sakhar Karkhana Ltd.
         Versus
 Aelea Commodities Pvt. Ltd.                     ...Defendants

 Seema                                                                     1/2




::: Uploaded on - 05/07/2021               ::: Downloaded on - 06/07/2021 04:52:10 :::
                                                    3. SJ No. 26 of 2021.odt



                                   ----------
 Karl Shroff a/w Anisha Nair, Gaurav Suryawanshi i/by Vis Legis
 Law Practice - Advocate for the Plaintiff

 Mr. Amir Arsiwala a/w Roopadaksha Basu and Harsha Asnani i/
 by The Law Point - Advocate for the defendants.

                                   ----------
                           CORAM : DAMA SESHADRI NAIDU, J.

DATE : 05th JULY 2021.

P.C. :

1. The defendants have filed two interim applications : (1) to have the delay condoned, and to have the leave to defend; (2) for rejection of plaint as well. Though the plaintiff is said to have served reply online, the defendants' counsel further wants affirmed copies served on him.

2. In response, the plaintiff's counsel undertakes to serve by tomorrow itself. Then, the defendants may come up with their rejoinder, if any, by 12.07.2021.

3. Post the matter on 15.07.2021. In the meanwhile, parties may explore options to have an amicable settlement of the issues.

                                   [DAMA SESHADRI NAIDU, J.]




 Seema                                                                          2/2