Gargi Huttenes Albertus Pvt. Ltd vs Dcm Engineering Products (Unit Of ...
2022 Latest Caselaw 3825 Bom

                                                                                    3-comss-133-2020.doc




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

                                  COMMERCIAL SUMMARY SUIT NO.133 OF 2020
                                                  WITH
                                    SUMMONS FOR JUDGMENT NO.30 OF 2020

                   Gargi Huttenes Albertus Private Limited                   ...Plaintiff
VISHAL                        vs.
SUBHASH
PAREKAR            DCM Engineering Products (Unit of DCM Ltd.)               ...Defendant

Digitally signed
by VISHAL
                   Ms. Nidhi Singh i/b. Legal Liaisons, for the Plaintiff.
SUBHASH
PAREKAR
                   None for the Defendant.
Date: 2022.04.08
10:49:53 +0530
                                            CORAM :     N. J. JAMADAR, J.

                                            DATE :      APRIL 07, 2022

                   P.C.:

1. The learned counsel for the plaintiff seeks leave to tender an affidavit in rejoinder to the affidavit filed on behalf of the defendant seeking leave to defend the suit.

2. On 25th March, 2022 since none appeared for the parties, the Court directed that the suit be listed for dismissal order on 22 nd April, 2022.

3. In order to advance the cause of justice, the affidavit in rejoinder is taken on record.

4. The learned counsel for the plaintiff submits that the copy of the affidavit in rejoinder has already been served on the counsel for the defendant.

5. Now the Summons for Judgment be listed for hearing on 22 nd April, 2022.

                                                              (N. J. JAMADAR, J.)


                   Vishal Parekar, P.A.                                                             ...1