Wednesday, 06, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Cethar Ltd vs Indian Bank
2021 Latest Caselaw 13592 Bom

Citation : 2021 Latest Caselaw 13592 Bom
Judgement Date : 21 September, 2021

Bombay High Court
Cethar Ltd vs Indian Bank on 21 September, 2021
Bench: A. K. Menon
              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                       ORDINARY ORIGINAL CIVIL JURISDICTION
                             [ COMMERCIAL DIVISION ]

               INTERIM APPLICATION (LODGING) NO.9460 OF 2020
                                          IN
                  COMMERCIAL SUMMARY SUIT NO.238 OF 2020

Cethar Ltd.                                            .. Applicant-Prop. Def. 2
In the matter between
SKS Power Generation (Chhattisgarh) Ltd.    .. Plaintiff
    Vs.
Indian Bank                                 .. Defendant
                              ALONG WITH
                 SUMMONS FOR JUDGMENT NO.43 OF 2021
                                    IN
              COMMERCIAL SUMMARY SUIT NO.238 OF 2020

SKS Power Generation (Chhattisgarh) Ltd.               .. Applicant
        Vs.
Indian Bank                                            .. Respondent


Mr. R. Subramanian for the Applicant-Proposed Defendant No.2.
Mr. Venkatesh Dhond, Sr. Advocate, with Mr. Rohaan Cama, Ms. Vinodini
Srinivasan, Mrs. Rashna Khan and Ms. Poorva Garg, i/by Mulla & Mulla &
Craigie Blunt Caroe, for the Plaintiff.
Mr. Prateek Sakseria, with Mr. Prakash Shinde and Ms. Niyati Merchant, i/by
MDP & Partners, for the Defendant-Respondent.



                                            CORAM : A. K. MENON, J.

DATE : 21ST SEPTEMBER, 2021.

P.C. :

1. Mr. Subramanian states that he is instructed to appear by the

45-IAL-9460-2020.doc Dixit Liquidator of Cethar Limited. He seeks to make submissions in the Interim

Application (Lodging) No.9460 of 2020. There is no vakalatnama on record.

The office is yet to raise objections and in that behalf, Mr. Subramanian states

that he will take steps to have appearance entered in accordance with the

Bombay High Court (Original Side) Rules.

2. In view thereof, list this matter on 30 th September 2021.

(A. K. MENON, J.)

Digitally

signed by SNEHA ABHAY SNEHA ABHAY DIXIT 45-IAL-9460-2020.doc Date:

DIXIT 2021.09.22 13:44:53 +0530 Dixit

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 
 
Latestlaws Newsletter