Asim Industries Pvt Ltd vs Neptune Developers
2021 Latest Caselaw 5761 Bom

Chittewan                                    1/2                                   15. SJ 35-19.doc



               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                    ORDINARY ORIGINAL CIVIL JURISDICTION

                   SUMMONS FOR JUDGMENT NO.35 OF 2019
                                  IN
                 COMMERCIAL SUMMARY SUIT NO.705 OF 2019

Asim Industries Pvt. Ltd.                           ...     Plaintiff
    Versus
Neptune Developers                                  ...     Defendant
                              .....
Mr. Sourasubha Ghosh a/w Mr. Samarth Choudhary i/b M/s Hariani &
Co. for the Plaintiff.

None for the Defendant.
                                             .....

                                            CORAM : S.C. GUPTE, J.

                                             DATE       : 30 MARCH 2021


P.C. :


.           The Summons for Judgment taken out by the Plaintiff in the

present Commercial Summary Suit was allowed and a decree was passed on 4 February 2021, to the extent of the principal amount claimed in the suit. So far as the interest component is concerned, leave to defend was granted on condition of deposit of Rs.2 crore in the court. That condition not having been complied with by the Defendant, learned Counsel for the Plaintiff requests for passing of a decree. The Plaintiff has obtained a Certificate of Non-deposit from the Office of Prothonotary. Place the Summons for Judgment and the

Chittewan 2/2 15. SJ 35-19.doc

Commercial Summary suit, accordingly, for passing of a decree on 5 April 2021.

( S.C. GUPTE, J.)