Motilal Oswal Commodities ... vs National Spot Exchange Limited
2022 Latest Caselaw 4557 Bom

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

                        SUMMONS FOR JUDGMENT NO. 84 OF 2015

                                              IN

                     COMMERCIAL SUMMARY SUIT NO. 302 OF 2015

Motilal Oswal Commodities Brokers Pvt. Ltd.                       ...        Plaintiff
           vs.
National Spot Exchange Limited                                    ...       Defendant


Mr. Swapnil Bangur i/b. Ashwin Duggal & Associates for plaintiff.
Mr. Ashish Kamat with Mr. Sumit Nankani and Mr. Shlok Parekh i/b. Vaish &
Associates for Defendant.


                                                CORAM : A. K. MENON, J.

DATED : 28th April, 2022

P.C. :

1. Advocate for the Plaintiff states on instructions that he seeks to

withdraw the Summons for Judgment, since the plaintiff proposes to apply for

the amendment to the plaint.

2. Leave granted.

3. Summons for Judgment is disposed as withdrawn with liberty to filed

afresh if amendment to the plaint is permitted.

(A. K. MENON, J.)

908_SJ_84_2015.doc Priya Kambli