Ifci Factors Ltd vs Gei Industrial Systems Ltd. And ...
2022 Latest Caselaw 4201 Bom

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

                                                SUMMONS FOR JUDGMENT NO.69 OF 2018
                                                                     IN
                                               COMMERCIAL SUMMARY SUIT NO.499 OF 2018

                           IFCI Factors Ltd.                                         .. Applicant-Plaintiff
                                    Vs.
                           GEI Industrial Systems Ltd. and Anr.                      .. Defendants


                           Ms. Anubha Rastogi, with Ms. Rachita Padwal and Ms. Shikha Nambiar, for
                           the Applicant-Plaintiff.
                           Ms. Sonia Sunil for the Defendants.


                                                                              CORAM : A. K. MENON, J.

                                                                              DATE      : 20TH APRIL, 2022.

                           P.C. :

1. Learned counsel for the defendants states that costs of Rs.50,000/-

could not be paid. She undertakes to pay the same on or before 22 nd April

2022.

2. If costs are paid by the defendants till 22 nd April 2022 by 4:00 p.m., list

the Summons for Judgment for hearing on 27 th April 2022. If costs are not

paid within the time stipulated, the Summons for Judgment will be proceeded

with without reply.

(A.K. MENON, J.)

Digitally signed

SNEHA by SNEHA ABHAY DIXIT 17-SJ-69-2018.doc ABHAY Date:

Dixit 2022.04.21 DIXIT 09:39:34 +0530