Hindustan Copper Ltd vs Vijaya Bank And 2 Others
2021 Latest Caselaw 7551 Bom

                                      1/2                             1comss 252.17.doc




         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
               ORDINARY ORIGINAL CIVIL JURISDICTION
                          Summons for Judgment No. 69/2017

                                            in

            COMMERCIAL SUMMARY SUIT NO. 252 OF 2017



 Hindustan Copper Ltd.                                    ...Plaintiffs
          Versus
 Vijaya Bank and 2 Others                                 ...Defendants
                                      ----------
 Mr. S. S. Kulkarni a/w Mr. Sachin Chavan - Advocate for the Applicant.
 Mr. Madhur Rai i/by PRS Legal - Advocate for the Defendants.
 Mr. Sahil Harjani i/by M/s. Desai & Diwanji - Advocate for the
 Defendant no. 3.
                                ----------

                           CORAM : DAMA SESHADRI NAIDU, J.

7th June 2021

P.C.

The learned counsel for the plaintiffs seeks a couple of days time to carry out the amendment. For the delay, the learned counsel cited the reason of prevailing pandemic.

2/2 1comss 252.17.doc

2. On the other hand, the learned counsel for the 3 rd defendant seeks time to get instructions from his client with whom he does not seem to have been in touch for long.

3. Post the matter next week.

4. In the meanwhile, the plaintiff's counsel may carry out the amendment and the counsel for defendant no.3 his instructions.

(DAMA SESHADRI NAIDU, J)

L.S. Panjwani, P.S.