Miraj Drymix Private Limited And ... vs Snowcem Paints Private Limited ...
2022 Latest Caselaw 7997 Bom

                                                                                 5.lpetnl.25423.22..doc




                                        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ANJALI
TUSHAR
         Digitally signed by
         ANJALI TUSHAR
         ASWALE
         Date: 2022.08.19
                                           ORDINARY ORIGINAL CIVIL JURISDICTION
ASWALE   10:47:59 +0530



                                                    IN ITS COMMERCIAL DIVISION
                                                LEAVE PETITION(L)NO. 25423 OF 2022
                                                              IN
                                                COMMERCIAL SUIT(L)NO.10843 OF 2021


                               Miraj Drymix Pvt Ltd & Anr                     ..Petitioners/Proposed
                                                                              Plaintiffs
                                          Vs.
                               Showcem Paints Pvt Ltd
                               & Ors                                          ..Respondents/Defendants



                               Mr.Rohit Lalwani a/w Hormuz Mehta, Ankit Nene i/b J. Sagar
                               Associates, for the Petitioners.
                               Mr.Priyal Jain a/w Sagar Kothari i/b Regius Legal LLP, for
                               Defendant No.1.
                               Mr. Zal Andhyarujina, Senior Advocate a/w Ishani Khanwilkar,
                               Soham K. i/b Desai Desai Carrimjee & Mulla, for Defendant No.3.


                                                                   CORAM:- B. P. COLABAWALLA,J.

DATE :- AUGUST 18, 2022.

P. C.:

The above Petition is filed under Clause XII of the Letters

Patent seeking Leave to institute the above Suit in this Court.

                               Aswale                                                                     page 1 of 2
                                                 5.lpetnl.25423.22..doc


2           Mr. Andhyarujina, the learned Senior Counsel appearing on

behalf of Defendant No.3 appeared on notice and has opposed the grant

of the said Leave.

3 I have heard the learned counsels for the parties at length

and I have reserved my judgment which shall be pronounced on 26 th

August, 2022.

4 Considering I have reserved the judgment, the time to

remove the office objections are extended by a period of two weeks from

today.

5 Stand over to 26th August, 2022.

6 This order will be digitally signed by the Private

Secretary/Personal Assistant of this Court. All concerned will act on

production by fax or email of a digitally signed copy of this order.

                                        ( B. P. COLABAWALLA, J. )




Aswale                                                                   page 2 of 2