Js Equipments vs Bulk Mro Industrial Supply Pvt Ltd
2022 Latest Caselaw 4188 Bom

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

                                        INTERIM APPLICATION NO.381 OF 2022
                                                          IN
                                       SUMMONS FOR JUDGMENT NO.2 OF 2022


                    M/s. JS Equipments                                   .. Applicant
                    In the matter between
                    Bulk MRO Industrial Supply Private
                    Limited                                              .. Plaintiffs
                             v/s.
                    M/s. JS Equipments                                   .. Defendant


                    Mr. Raj Dani a/w Prachi Kolembaker i/b. Thodur Law Associates a/w for
                    the applicant.
                    Mr. Darshan Ashar a/w Mehul Khetia i/b. M/s. Sanjay Udeshi & Co. for
                    respondents in IA/381/2022 and for the plaintiffs in SJ/2/2022.


                                                               CORAM : A. K. MENON, J.

DATED : 20TH APRIL, 2022.

P.C. :

1. By this IA, the defendant seeks condonation of one day's delay in

filing a reply to Summons for Judgment. Considering the reasons

set out and having heard the learned counsel for the parties, the

delay is liable to be condoned.

Digitally signed by SANDHYA SANDHYA BHAGU BHAGU WADHWA WADHWA Date:

2022.04.20 17:33:54 +0530

38.ia-381-22.doc wadhwa

2. Accordingly, I pass the following order;

(i) IA is made absolute in terms of prayer clause (a).

(ii) Delay is condoned.

(iii) IA is disposed in the above terms.

(iv) Affidavit in reply to be filed by 22nd April, 2022.

(v) Rejoinder to be filed on or before 6th May, 2022.

(vi) S.O. to 22nd June, 2022.

(A. K. MENON, J.)

38.ia-381-22.doc wadhwa