Il And Fs Financial Services Ltd vs Rishi Agarwal And 7 Ors
2022 Latest Caselaw 4556 Bom

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

                        SUMMONS FOR JUDGMENT NO. 76 OF 2019
                                              IN
                     COMMERCIAL SUMMARY SUIT NO. 642 OF 2019

IL and FS Financial Services Ltd.                          ...       Plaintiff
           vs.
Rishi Agarwal and 7 Ors.                                   ...       Defendants



Ms. Purvi Joshi i/b. DSK Legal for Plaintiffs
Mr. Amrut Joshi, Ms. Leona Furtado, Mr. Vijay More and Mr. Darshan Suvarna
i/b. Pan India Legal Services LLP for Defendant Nos.1 to 8.

                                                CORAM : A. K. MENON, J.

DATED : 28th April, 2022

P.C. :

1. On behalf of the plaintiffs, defendant Nos.3, 4 and 7 are yet to be

served. Advocate submits that she was permitted to serve summons by

substituted service by order dated 31.03.2022, but she was not able to serve

summons. She undertakes to serve the true extract of the summons published

in Free Press Journal and Navshakti within a period of two weeks from today.

2. If the publication is not effected, the Suit will stand dismissed without

further reference to the Court.

3. Meanwhile, she states that defendant Nos.5 and 6 are duly served, but

no appearance has been entered. Endorsement to that effect shall be taken

from the Registry before listing for Exparte decree.

10_COMSS_642_2019.doc Priya Kambli

4. As far as Summons to Judgment against defendant Nos. 1 and 8 is

concerned, the Plaintiff seeks time. It is made clear that no further

adjournment will be granted as the matter is pending since 2019. If the

matter is not proceeded on the next day, Summons to judgment is liable to be

dismissed.

5. List on 16th June, 2022.

(A. K. MENON, J.)

10_COMSS_642_2019.doc Priya Kambli