Satyan Vinod Thukral vs Bhalchandra Trading Private ...
2022 Latest Caselaw 8398 Bom

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SWAROOP   by SWAROOP
          SHARAD
SHARAD    PHADKE
PHADKE    Date: 2022.08.26
          10:43:36 +0530
                                                                                 17 & 18 sj 49 of 2021.doc

                       IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          ORDINARY ORIGINAL CIVIL JURISDICTION
                               IN ITS COMMERCIAL DIVISION
                           SUMMONS FOR JUDGMENT NO.49 OF 2021
                                           IN
                             COMM. SUMMARY SUIT NO.41 OF 2021

Dinesh Vinod Thukral                                                  ...       Plaintiff
      Versus
Bhalchandra Trading Pvt. Ltd.                               ...  Defendant
                                                WITH
                                INTERIM APPLICATION (L) NO.18448 OF 2021
                                                WITH
                                 SUMMONS FOR JUDGMENT NO.50 OF 2021
                                                 IN
                                   COMM. SUMMARY SUIT NO.43 OF 2021

Satyan Vinod Thukral                                                  ...       Plaintiff
      versus
Bhalchandra Trading Pvt. Ltd.                                         ...       Defendant
                                                WITH
                                INTERIM APPLICATION (L) NO.18450 OF 2021

Mr. Girish Kedia, for Plaintiffs.
None for Defendants.
                                   CORAM:        N.J.JAMADAR, J.

                                   DATE:         25th AUGUST, 2022

P.C.:

1. Heard the learned Advocate for the Plaintiffs.

2. He submits that the Summons for Judgments have been taken out and

served on the Defendants on 3rd August, 2021. He undertakes to file an Affidavit of

Service.

3. None appears for the Defendant. It does not appear that the Defendant

SSP 1/2 17 & 18 sj 49 of 2021.doc

has filed an Affidavit in Reply seeking leave to defend the Suits.

4. List the Summons for Judgments for passing ex-parte Orders on 15 th

September, 2022. In the meanwhile, the Plaintiffs are at liberty to file the Affidavit in

support of the claim, compilation of documents and the Affidavit of documents.

                                                         ( N.J.JAMADAR, J. )




SSP                                                                                    2/2