The State Trading Corporation Of ... vs Masumi Overseas Pvt. Ltd. And 2 Ors
2022 Latest Caselaw 1216 Bom

                                         IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                                             ORDINARY ORIGINAL CIVIL JURISDICTION

                                            SUMMONS FOR JUDGMENT NO. 90 OF 2012

                                                                 IN

                                          COMMERCIAL SUMMARY SUIT NO. 49 OF 2011



                        The State Trading Corporation of India                   ...     Plaintiff
                                   vs.
                        Masumi Overseas Pvt. Ltd. & Ors.                         ...     Defendants


                        None for the Plaintiff.
                        Mr. D. Sutar for Defendant no. 1.
                        Mr. Sanjeev Ravat for Defendant no. 3.


                                                                    CORAM : A. K. MENON, J.

DATED : 2nd FEBRUARY, 2022 [ THROUGH VIDEO CONFERENCE ] P.C. :

1. The Summons for Judgment is pending since the year 2012. Pleadings

are complete. However, today none appears for the plaintiff. In the

circumstances list Summons for Judgment for dismissal on 16 th March, 2022.

2. The Prothonotary and Senior Master is directed to inform the plaintiffs

Advocate and the plaintiff that the matter is kept for disposal on 16 th March,

2022 along with a copy of this order.

(A. K. MENON, J.) Digitally signed by RAJESHWARI RAJESHWARI RAMESH RAMESH PILLAI PILLAI Date:

2022.02.03 15:14:49 +0530 12-SJ-90-2012-COMSS-49-2011.odt 1/1 rrpillai