Edelweiss Special Opportunities ... vs Svl Limited And Anr
2022 Latest Caselaw 8431 Bom

          Digitally signed by
SWAROOP   SWAROOP
SHARAD    SHARAD PHADKE

PHADKE    Date: 2022.08.26
          10:45:59 +0530
                                                                                22 SJ 55 OF 2021.doc

                      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                         ORDINARY ORIGINAL CIVIL JURISDICTION
                              IN ITS COMMERCIAL DIVISION
                          SUMMONS FOR JUDGMENT NO.55 OF 2021
                                          IN
                           COMM. SUMMARY SUIT NO.40 OF 2021

Edelweiss Special Opportunities Fund                        ...      Plaintiff
      Versus
SVL Limited and Anr.                                        ...    Defendants

Mr. Ranjeev Carvalho with Mr. Sachin Chandarana, Ms. Disha Thakkar i/by MKA
and Co., for Plaintiff.
Mr. Kevic Setalvad, Senior Advocate with Ms. Rajalakshmy Mohandas, Mr.
Mohandas i/by Rajalakshmy Associates, for Defendants.


                                CORAM:        N.J.JAMADAR, J.

                                DATE:         25th AUGUST, 2022

P.C.:

1. Heard the learned Counsel for the parties.

2. The learned Counsel for the Plaintiff seeks time to file an Application to

amend the Plaint and also file an Affidavit in Rejoinder to the Affidavit in Reply.

3. The Plaintiff is at liberty to take out appropriate application seeking

amendment and serve its copy on the Defendants within a period of three weeks from

today. In the event such an Application is taken out and served, the Defendants may

file an Affidavit in Reply thereto within a period of two weeks thereafter.

4. List on 29th September, 2022.

                                                                   ( N.J.JAMADAR, J. )

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