Ivp Ltd vs Deepak Iron Stores
2022 Latest Caselaw 8211 Bom

                                                          33.SJ13-22

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


              SUMMONS FOR JUDGMENT NO.13 OF 2022
                             IN
             COMMERCIAL SUMMARY SUIT NO.74 OF 2021

IVP Ltd                                                ...Plaintiff
                  Versus
Deepak Iron Stores                                   ...Defendant

Adv Akshata Naik I/B Adv Atharva dandekar for Plaintiff.
None for Defendant

                             CORAM:      N. J. JAMADAR, J.

                             DATED :     22nd August, 2022

PC:-

1. Heard the learned Counsel for the plaintiff.

2. The learned Counsel for the plaintiff makes a grievance that an affidavit-in-reply to Summons for Judgment seems to have been filed, yet copy thereof has not been served on the plaintiff.

3. None appeared for the defendant.

4. The defendant shall serve a copy of the affidavit-in-reply to the plaintiff within a period of three weeks.

5. The plaintiff is at liberty to file an affidavit-in-rejoinder within a week thereafter and serve its copy on the defendant.

6. List on 19th September, 2022.

[N. J. JAMADAR, J.]