Zoetis India Ltd vs Steesha Samir Bhojwani
2021 Latest Caselaw 9824 Bom

                                    1/2    27.07.2021 COMSS 44 of 2021.docx


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

             COMMERCIAL SUMMARY SUIT NO. 44 OF 2021
                          ALONGWITH
             INTERIM APPLICATION (L) NO. 15018 OF 2021
                             WITH
              SUMMONS FOR JUDGMENT NO. 38 OF 2021
                               IN
             COMMERCIAL SUMMARY SUIT NO. 44 OF 2021


 Zoetis India Ltd.                                     ...      Plaintiff
       v/s.
 Steesha Samir Bhojwani                                ...        Defendant


 Mr. Dharam Jumani, advocate, a/w. Mr. Shouryendu Ray, advocate, Mr.
 Kiran Mohite, advocate, Cheitanya Madan, advocate i/b. Mr. Kiran
 Mohite for the plaintiff.

 Mr. D.V.Deokar, Mr. D.Parikh, Ms. Jasmine Upadhye i/b. Parimal K.
 Shroff & co. for the defendant.

                           CORAM : DAMA SESHADRI NAIDU, J.

27th July 2021

P.C.

In this matter, the defendant entered appearance and applied to the Court for leave to defend. In that application, the plaintiff wants to file a reply.

According to the plaintiff's counsel, the plaintiff needs one week

2/2 27.07.2021 COMSS 44 of 2021.docx

to file the reply. As a last chance, post the matter in two weeks. Meanwhile, once the plaintiff serves a copy of the reply, the defendant may also come up with his rejoinder if any.

(DAMA SESHADRI NAIDU, J)

Lata Panjwani, P.S.