Pannalal Manicklal Trading ... vs Liberty Tea Company (A.A. Group) ...
2021 Latest Caselaw 4565 Bom

           Digitally signed                                    1/1                          16.SJ-130-2018.doc
           by Gauri A.
           Gaekwad
Gauri A.   Date:
Gaekwad    2021.03.11
           17:13:37
           +0530
                                      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                          ORDINARY ORIGINAL CIVIL JURISDICTION
                                               IN ITS COMMERCIAL DIVISION
                                        SUMMONS FOR JUDGMENT NO.130 OF 2018
                                                       WITH
                                     COMMERCIAL NOTICE OF MOTION NO.1876 OF 2019
                                                         IN
                                       COMMERCIAL SUMMARY SUIT NO.1045 OF 2018
                   Pannalal Manicklal Trading Company Pvt. Ltd.              ....Applicant/Plaintiff
                              V/s.
                   Liberty Tea Company (A.A. Group) & Ors.           ....Defendants
                                                       ----
                   Mr. Rakesh D. Kumar a/w. Mr. L. R. Shukla i/b. Legal Vision for plaintiff.
                   Mr. Yogendra M. Kanchan for defendant nos.1 to 3.
                   Mr. Uzair Z. Kazi i/b. Mr. Unmesh Breed for defendant nos.4 to 6.
                                                       ----
                                                        CORAM : K.R.SHRIRAM, J.

DATED : 11th MARCH 2021

P.C. :

1 Mr. Kazi appearing for defendant nos.4 to 6 states his

instructions are that defendant no.4 has died. Mr. Kazi states that within

two weeks from today, he will address a communication to plaintiff's

advocates and give the proof of death alongwith details of the legal heirs of

defendant no.4. Statement accepted.

2 Stand over to 1st April 2021 for directions.

(K.R. SHRIRAM, J.)

Gauri Gaekwad