Aelea Commodities Pvt Ltd vs Shree Satpuda Tapi Parisasr ...
2021 Latest Caselaw 8566 Bom

                                                 4. 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 Parisar Sahakari Sakhar         ...Defendants
 Karkhana Ltd.
                                ----------
 Mr. Karal Shroff a/w Anisha Nair i/by Vis Legis Law Practice -
 Advocate for the Plaintiff.
 Mr. Amir Arsiwala, Mr. Roopadaksha Basu, Ms. Harsha Asnani i/by the
 Law Point- Advocate for the Defendants.
                               ----------
                           CORAM : DAMA SESHADRI NAIDU, J.

DATE : 28th JUNE, 2021.

P.C. :

1. Both the learned counsel agree that the matter be adjourned by two weeks, so that the defendants can come up with proper applications for delay condonation and also for leave to defend.

2. Post the matter on 05.07.2021.

                                   [DAMA SESHADRI NAIDU, J.]

 Seema                                                                        1/1