Shar Metal Scrap Co.Ltd vs Miraj Metals And 3 Ors
2022 Latest Caselaw 8429 Bom

          Digitally signed by
SWAROOP   SWAROOP
SHARAD    SHARAD PHADKE
          Date: 2022.08.26
PHADKE    10:44:15 +0530
                                                                              11 sj 86 of 2019.doc

                     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                        ORDINARY ORIGINAL CIVIL JURISDICTION
                             IN ITS COMMERCIAL DIVISION
                         SUMMONS FOR JUDGMENT NO.86 OF 2019
                                         IN
                          COMM. SUMMARY SUIT NO.1415 OF 2019

Shar Metal Scrap Co. Ltd.                                       ...     Plaintiff
      Versus
Miraj Metals and Ors.                                           ...   Defendants

Mr. Monil Punjabi i/by Mr. Ramiz Shaikh, for Plaintiff.
Mr. Tejas Mahamuni i/by Indrajeet Hingane, for Defendant Nos.1 to 3.
Mr. Chetan Kapadia with Ms. Sabeena Mahadik, Mr. Pankaj Uttaradhi, Ms. Vidisha
Rohira, for Defendant No.4.


                                CORAM:      N.J.JAMADAR, J.

                                DATE:       25th AUGUST, 2022

P.C.:

1. Heard the learned Counsel for the parties.

2. The learned Counsel for Defendant Nos.1 to 3 submits that Defendant

Nos.1 to 3 have not been served with a copy of the amended plaint.

3. The learned Counsel for the Plaintiff submits that the Plaintiff has

indeed not served a copy of the amended plaint on the Defendants.

4. Let the amended copy of the plaint be served on the Counsel appearing

for the Defendants within a period of one week from today.

5. Defendant Nos.1 to 3 are at liberty to file Affidavit in Reply within a

period of three weeks from being served with a copy of the amended plaint.

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                                                   11 sj 86 of 2019.doc

6.    List on 22nd September, 2022.


                                      ( N.J.JAMADAR, J. )




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