Ravin Infraproject Private ... vs Zee Media Corporation Limited
2022 Latest Caselaw 7682 Bom

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                                                                                        29 sj 15 of 2020.doc
          Date: 2022.08.05
          19:58:55 +0530




                        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                           ORDINARY ORIGINAL CIVIL JURISDICTION
                            SUMMONS FOR JUDGMENT NO.15 OF 2020
                                            IN
                             COMM. SUMMARY SUIT NO.1234 OF 2019

Ravin Infraproject Pvt. Ltd.                                              ...     Plaintiff
       Versus
Zee Media Corporation Ltd.                                                ...   Defendant

Mr. Karl Tamboly with Ms. Vinodini Srinivasan, Mr. Rishir Daulat, Mr. Siddharth
Nunes i/by TRD Associates, for Plaintiff.
Mr. Rashmin Khandekar with Mr. Keval P. i/by Dua Associates, for Defendant.
                                    CORAM:        N.J.JAMADAR, J.

                                    DATE:         4th AUGUST, 2022

P.C.:

1. The learned Counsel for the Plaintiff seeks leave to tender Affidavit in

Rejoinder.

2. Leave granted.

3. Affidavit in Rejoinder is taken on record.

4. The learned Counsel for the Defendant submits that the Affidavit in

Rejoinder contains the facts and circumstances which warrant a traverse. He seeks

time to file Affidavit in Sur-Rejoinder.

5. Let the Affidavit in Sur-Rejoinder be filed within two weeks and copy

served on the Plaintiff.

6. List on 25th August, 2022.

                                                                          ( N.J.JAMADAR, J. )

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