Rithika Enterprises And Another vs Garment Packers And 2 Othres
2021 Latest Caselaw 4885 Bom

Smita           Digitally signed by Smita
                Gonsalves

Gonsalves       Date: 2021.03.17 16:34:11
                +0530                                                                  P. comss225-20.doc

sg
                                            IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                                                ORDINARY ORIGINAL CIVIL JURISDICTION

                                            COMMERCIAL SUMMARY SUIT NO.225 OF 2020

            Rithika Enterprises & Anr.                          ...Plaintiffs
                        vs.
            Garment Packers & Ors.                               ...Defendants
                                                               .....

            Mr. Amey Patil, i/b. M/s. Vivek Kantawala & Co., for the Plaintiffs.

                                                              ....
                                                           CORAM : S.C. GUPTE, J.

DATED : 17 MARCH 2021 P.C. :

. Not on board. Mentioned. Taken on board.

2. The following words shall be added at the end of the first sentence of paragraph 2 of the order dated 15 March 2021:

"in terms of the draft amendment handed in."

3. So also, after the first sentence, as corrected, the following sentence shall be added:

"The Plaintiffs are also permitted to carry out similar amendment in the summons for judgment."

( S.C. GUPTE, J. )

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