Kbc Bank N. V vs Ritesh Export And 6 Ors
2022 Latest Caselaw 8203 Bom

                                                             29-SJ44-21INCOMSS5-21.DOC

                                                                                  Santosh
                             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                  ORDINARY ORIGINAL CIVIL JURISDICTION
                                       IN ITS COMMERCIAL DIVISION

SANTOSH
SUBHASH                           SUMMONS FOR JUDGMENT NO. 44 OF 2021
KULKARNI
Digitally signed by
                                                 IN
                                    COMM SUMMARY SUIT NO. 5 OF 2021
SANTOSH SUBHASH
KULKARNI
Date: 2022.08.23
15:51:33 +0530



                      KBC Bank N. V.                                        ...Applicant
                      In the matter between
                      KBC Bank N.V.                                           ...Plaintiff
                                        Versus
                      Ritesh Export & ors.                                 ...Defendants

                      Mr. Atul Thakkar, i/b Mulla & Mulla & Craigie Blunt & Caroe,
                           for the Plaintiff.
                      Ms. Gauri Mehta, i/b L. J. Law, for Defendant nos.1 to 5.
                      Mr. Jainish Jain, for Defendant nos.6 and 7.

                                                   CORAM:     N. J. JAMADAR, J.

                                                   DATED :    22nd AUGUST, 2022
                      PC:-

1. Heard the learned Counsels for the parties.

2. The learned Counsel for defendant nos.1 to 5 and

defendant nos.6 and 7 seek time to file an affidavit-in-reply to

the Summons for Judgment taken out by the plaintiff.

By way of indulgence three weeks time is granted to

defendant nos.1 to 5 and defendant nos.6 and 7, to file affidavit-

in-reply.

29-SJ44-21INCOMSS5-21.DOC

3. In the event, affidavit-in-reply is filed within the aforesaid

period, the plaintiff is at liberty to file an affidavit-in-rejoinder

within two weeks thereafter.

4. List on 26th September, 2022.

[N. J. JAMADAR, J.]