Citation : 2021 Latest Caselaw 4859 Bom
Judgement Date : 17 March, 2021
Smita Digitally signed by Smita
Gonsalves
Gonsalves Date: 2021.03.19
sg 31. comss210-16.doc
12:51:52 +0530
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
COMMERCIAL SUMMARY SUIT NO.210 OF 2016
WITH
SUMMONS FOR JUDGMENT NO.15 OF 2017
IN
COMMERCIAL SUMMARY SUIT NO.210 OF 2016
KBC Bank NV is a Belgian Universal Multi-Channel Bank ...Plaintiff
vs.
HVK International Pvt. Ltd. ...Defendant
.....
Mr. Shanay Shah, a/w. Mr. Pushkal Mishra and Mr. Kunal Chheda, i/b. Mr.
Chetan Mhatre, for the Plaintiff.
Mr. Gaurang Mehta, a/w. Mr. Snehlata Srivastav, i/b. Mr. S.V. Vora, for the
Defendant.
....
CORAM : S.C. GUPTE, J.
DATED : 17 MARCH 2021 P.C. :
. Considering the observations of this Court in its order dated 27 January 2020, in paragraphs 13 and 14 of the order, paragraphs 5, 6, 7 and 8 of the affidavit of evidence of P.W.1, shall stand struck-off from the affidavit. The Plaintiff would, however, be at liberty to file a fresh affidavit concerning the subject matter covered by these paragraphs and the averments made in such evidence as well as the documents sought to be proved thereby shall be considered on the next date. After this affidavit is filed, the objections of the Defendants, which are noted in order dated 24 February 2020, shall be finally considered. The Plaintiff is permitted to file this additional affidavit within a period of one week from today. Stand over to 1 April 2021, for marking of documents.
( S.C. GUPTE, J. )
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