Karmayogi Shankarraoji Patil ... vs Garden Court Distilleries ...
2021 Latest Caselaw 8558 Bom

                                         29.06.2021 IAL 13681 of 2021.docx




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

              INTERIM APPLICATION (L) No. 13681 OF 2021
                            IN
             COMMERCIAL SUMMARY SUIT No. 54 OF 2021

       Karmayogi Shankarroaji Patil
       S.S.K. Ltd. & Ors.                                ....Applicants/
                                                   (Org. Defendants)
       In the matter between

       Garden Court Distilleries Pvt. Ltd.         ....Plaintiff

               Vs.

       Karmayogi Shankarroaji Patil
       S.S.K. Ltd. & Ors.                             ....Defendants

                                   ********
       Mr. Chetan Kapadia a/w. Mr. Ranjeev Carbalho a/w. Mr. Rahul
       Sarda a/w. Pankaj Uttardhi i/b. Ms. Sabeena Mahadik for
       Plaintiff in Suit and Defendants in IA.

       Mr. Sanjeev Kadam i/b. Ramdas P. Hake Patil for Applicants/
       Defendants
                                ********


                        CORAM: DAMA SESHADRI NAIDU, J.

(VIDEO CONFERENCING)

DATED: JUNE 28, 2021

V.A. Tikam 1/2

29.06.2021 IAL 13681 of 2021.docx

P.C.

In this Summary Suit, the Defendants wanted to enter their appearance with a delay of 24 days. The reason given for the delay is the prevailing pandemic. Before the Defendants could have their belated entry, the Plaintiff had applied to take out summons for Judgment.

2. The delay stands condoned. The Defendants are allowed to enter their appearance. Now, they may come up with their application for leave to defend in the face of the summons for Judgment the plaintiff has already taken.

3. To enable the Defendants to do so, post the matter on 12th July 2021.

                                   (DAMA SESHADRI NAIDU, J.)




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