Unicon Connector Pvt. Ltd vs Hindustan Copper Ltd And 3 Ors
2021 Latest Caselaw 9978 Bom

Citation : 2021 Latest Caselaw 9978 Bom
Judgement Date : 29 July, 2021

Bombay High Court

Unicon Connector Pvt. Ltd vs Hindustan Copper Ltd And 3 Ors on 29 July, 2021

Bench: D. S. Naidu

            Digitally signed by
SMITA       SMITA JOHNSON
JOHNSON     GONSALVES
            Date: 2021.07.30
GONSALVES   10:33:34 +0530


                       sg                                                         11. ial14637-21.doc

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

                                      INTERIM APPLICATION (L) NO.14637 OF 2021
                                                      IN
                                     SUMMONS FOR JUDGMENT NO.69 OF 2017
                                                      IN
                                    COMMERCIAL SUMMARY SUIT NO.252 OF 2017

                       Unicon Connector Pvt. Ltd.                  ...Applicant/Defendant No.3

                       In the matter between:

                       Hindustan Copper Ltd.                       ...Plaintiff
                                vs.
                       Vijaya Bank & Ors.                       ...Defendants
                                                          .....
                       Mr. Sahil Hariani, a/w. Mr. Nirman Sharma, i/b. M/s. Desai & Diwanji, for
                       Applicant/Defendant No.3 in Suit.

                       Mr. Shriram S. Kulkarni, a/w. Mr. Sachin Chavan, for the Plaintiff.

                       Mr. Madhur Rai, i/b. PRS Legal, for Defendant No.1.
                                                           ....
                                               CORAM : DAMA SESHADRI NAIDU, J.

DATED : 29 JULY 2021 P.C. :

. In the application filed by the third Defendant, the Plaintiff and other parties want to file their replies. Post the matter on 12 August 2021. In the meanwhile, if any party to the proceedings approaches the Registry, it will supply, on his expense, copies of the documents the First Defendant has deposited with it.

(DAMA SESHADRI NAIDU, J. )

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