Idbi Trusteeship Services Ltd vs Reliance Broadcast Network Ltd. ...
2021 Latest Caselaw 5843 Bom

Mugdha                                                 27-SJ 1-21 in COMSSL [email protected] 5002-20 in
                                                                              COMSSL 4975-20.doc


                     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                         ORDINARY ORIGINAL CIVIL JURISDICTION
                              IN ITS COMMERCIAL DIVISION
                         SUMMONS FOR JUDGMENT NO.1 OF 2021
                                          IN
                    COMMERCIAL SUMMARY SUIT (L) NO.4975 OF 2020
                                         WITH
                        INTERIM APPLICATION (L) NO.5002 OF 2020
                                          IN
                    COMMERCIAL SUMMARY SUIT (L) NO.4975 OF 2020

    IDBI Trusteeship Services Limited                     ...Plaintiff
          Vs.
    Reliance Broadcast Network Limited & Anr.             ...Defendants
                                       -----
    Mr. Rohan Savant a/w Mr. Mayur Bhojwani, Mr. Reehan Ajmerwalla i/by
    M/s. Manilal Kher Ambalal & Co. for Plaintiff.
    Ms. Minal Pawar i/by Indian Law Alliance for Defendant No.1.
    Mr. Dhishan Kukreja, Counsel a/w Mr.D.J. Kakalia and Ms. Bhavna Singh i/
    by Mulla & Mulla & Craigie Blunt & Caroe for the Respondent No.2-
    Defendant No.2.
                                       -----
                                      CORAM : S.C. GUPTE, J.

                                             DATE      : 31 MARCH 2021
    P.C. :

1. Defendant No.1 proposes to file additional affidavit in reply to the Summons for Judgment. The same may be filed within a period of one week from today. A copy be served on the advocate for the Plaintiff as also advocate for Defendant No.2. Rejoinder, if any, by the Plaintiff shall be filed within a period of one week from the receipt of the copy of additional affidavit.

2. The Summons for Judgment to appear on board for hearing on 19 April 2021.

( S.C. GUPTE, J. )