Tata Motors Ltd vs Ghosh Brothers Automobiles And 4 ...
2021 Latest Caselaw 5762 Bom

Chittewan                                        1/2                                  6. COMSS 42-16.doc



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

                   COMMERCIAL SUMMARY SUIT NO.42 OF 2016
                                  WITH
                   SUMMONS FOR JUDGMENT NO.33 OF 2019
                                  WITH
                     NOTICE OF MOTION NO.2203 OF 2019


Tata Motors                                               ...      Plaintiff
    Versus
Ghosh Brothers Automobiles
And Others                                                ...      Defendants

                                  ....
Mr. Abhijeet Marathe for the Plaintiff.

Ms. Jesal Shah i/b Daru Shah & Co. for the Defendants.
                                .....

                                                 CORAM : S.C. GUPTE, J.

                                                  DATE        : 30 MARCH 2021
P.C. :
.           At   the   request         of   learned    Counsel    for    the     Plaintiff,       the

Commercial Summary Suit along with the Summons for Judgment and Notice of Motion is stood over to 26 April 2021. The Plaintiff's reply, if any, to Notice of Motion No.2203 of 2019 must be served at least one week in advance of the next date on the Defendants. In the meantime, the Plaintiff to check, whether the summons for judgment has been duly served on the Defendants and if not, complete service. The Defendants must also see that their pleadings in the matter are

Chittewan 2/2 6. COMSS 42-16.doc

complete before the next date.

2 The Defendants would have to file their reply to the Summons for Judgment before the next date with an advance copy to the Plaintiff.

(S.C. GUPTE, J.)