Nishit K. Mehta And 2 Ors vs Chokshi Tube Co. Ltd. And 2 Ors
2021 Latest Caselaw 4570 Bom

           Digitally signed                                 1/1                         7.SJ-63-2015.doc
           by Gauri A.
           Gaekwad
Gauri A.   Date:
Gaekwad    2021.03.11
           17:13:36
           +0530
                                     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                         ORDINARY ORIGINAL CIVIL JURISDICTION
                                              IN ITS COMMERCIAL DIVISION
                                        SUMMONS FOR JUDGMENT NO.63 OF 2015
                                                       IN
                                       COMMERCIAL SUMMARY SUIT NO.8 OF 2006
                   Nishit K. Mehta and Ors.                 ....Applicants/Plaintiffs
                              V/s.
                   Chokshi Tube Co. Ltd. and Ors.        ....Defendants
                                                        ----
                   Mr. Prashant H. Chande for plaintiffs/applicants.
                   Mr. Gauran Mehta i/b. Mr. Amit Shorff for defendant nos.2, 3A, 3B and 3C.
                                                        ----
                                                         CORAM : K.R.SHRIRAM, J.

DATED : 11th MARCH 2021

P.C. :

1 Mr. Chande states that the winding up proceeding of defendant

no.1 before the Gujarat High Court is in process and though he has obtained

leave under Section 446, application for certain clarifications is pending

before the Gujarat High Court and the matter be taken up after the

clarification is obtained.

2 Therefore, matter to be listed after plaintiffs obtaining

clarification from the Gujarat High Court and making a request to the

registry to have it placed.

(K.R. SHRIRAM, J.)

Gauri Gaekwad