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M/S. Flextough Metals Pvt. Ltd. ... vs M/S. Krishna Fashion World And 2 ...
2022 Latest Caselaw 7881 Bom

Citation : 2022 Latest Caselaw 7881 Bom
Judgement Date : 11 August, 2022

Bombay High Court
M/S. Flextough Metals Pvt. Ltd. ... vs M/S. Krishna Fashion World And 2 ... on 11 August, 2022
Bench: N. J. Jamadar
                                                           7-SJ46-2014INCOMSS110-14.DOC

                                                                                  Santosh
SANTOSH
SUBHASH                      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
KULKARNI
Digitally signed by
SANTOSH SUBHASH                  ORDINARY ORIGINAL CIVIL JURISDICTION
KULKARNI
Date: 2022.08.11
19:31:42 +0530




                                SUMMONS FOR JUDGMENT NO. 46 OF 2014
                                                   IN
                                  COMM SUMMARY SUIT NO. 110 OF 2014
                                                 WITH
                                 NOTICE OF MOTION (L) NO. 1495 OF 2014
                                                 WITH
                                   NOTICE OF MOTION NO. 1422 OF 2014
                                                 WITH
                                    NOTICE OF MOTION NO. 32 OF 2015
                                                   IN
                                          SUIT NO. 968 OF 2014

                      M/s. Flextough Metals Pvt. Ltd. & anr.                 ...Plaintiffs
                                       Versus
                      M/s. Krishna Fashion World and ors.                  ...Defendants

                      Mr. Sanjay Upadhyay, i/b K. D. Shukla, for the Plaintiffs.
                      Mr. Jayesh Gawant, i/b Vimla & Co., for the Defendants.


                                                   CORAM:      N. J. JAMADAR, J.
                                                   DATED :     11th AUGUST, 2022
                      PC:-

1. Heard the learned Counsels for the parties.

2. The learned Counsel for the defendants, on instructions,

submits that negotiations to amicably settle the disputes

between the parties could not materialize.

3. In view of the aforesaid statement, list the Summons for

Judgment for hearing on 15th September, 2022.

[N. J. JAMADAR, J.]

 
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