M/S Cecil Webber Engineering Ltd vs M/S Birla Cotsyn (India) Ltd
2022 Latest Caselaw 1221 Bom

                                        IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                                           ORDINARY ORIGINAL CIVIL JURISDICTION

                                           SUMMONS FOR JUDGMENT NO. 95 OF 2014

                                                                IN

                                         COMMERCIAL SUMMARY SUIT NO. 52 OF 2013


                       M/s. Cecil Webber Engineering Ltd.                      ...      Plaintiff
                                  vs.
                       M/s. Birla Cotsyn (India) Ltd.                          ...      Defendant


                       Mr. N. P. Singh a/w. Mr. Darshan Asher and Mr. Rahul Sanghvi i/b. M/s.
                       Sanjay Udeshi and Co. for the Plaintiff.
                       None for the Defendant.
                                                                  CORAM : A. K. MENON, J.

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

1. None appears for the defendant. On behalf of the plaintiff it is

submitted that a moratorium was in force. Accordingly he seeks some time to

ascertain the current position of the company.

2. At the request of plaintiff's Advocate list on 9 th February, 2022 for

disposal of the Summons for judgment. It is made clear that no adjournment

will be granted on the next date.

(A. K. MENON, J.) RAJESHWARI RAMESH PILLAI Digitally signed by RAJESHWARI RAMESH PILLAI 14-SJ-95-2014-COMSS-52-2013.odt 1/1 Date: 2022.02.02 16:58:10 +0530 rrpillai