Aadya Motor Company Pvt. Ltd. And ... vs Asset Auto (I) Pvt. Ltd
2022 Latest Caselaw 5216 Bom

                                   IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                          ORDINARY ORIGINAL CIVIL JURISDICTION
                                               IN ITS COMMERCIAL DIVISION


                                         INTERIM APPLICATION (L) NO.22461 OF 2021
                                                            IN
                                         SUMMONS FOR JUDGMENT NO.88 OF 2019
                                                            IN
                                   COMMERCIAL SUMMARY SUIT NO.1274 OF 2021


                   Aadya Motor Company Private Limited & Anr.            .. Applicants
                                                                         (Orig. Defendants)
                   In the matter between
                   Asset Auto (I) Private Limited                        .. Plaintiff
                            v/s.
                   Aadya Motor Company Private Limited & Anr.            .. Defendants



                   Mr. S.S. Redekar for the plaintiff.
                   Mr. Nikhil Ghate i/b. Siddesh Bhole for defendant no.2.


                                                             CORAM : A. K. MENON, J.

DATED : 9TH JUNE, 2022.

P.C. :

1. The reply is now ready. However, copies are yet to be served. The

delay is said to be of 623 days. However, excluding the period

during which parties were excused of compliance with the usual

Digitally period of limitation. It contended that the delay is only 57 days.

signed by SANDHYA SANDHYA BHAGU

BHAGU WADHWA WADHWA Date:

2022.06.10 17:12:53 +0530

25.ial-22461-21.doc wadhwa

2. In view of the aforesaid, the learned counsel for the plaintiff

submits to the orders of the court. Accordingly I pass the

following order;

(i) Subject to payment of costs of Rs.10,000/- to the

defendant no.2 within two weeks from today, reply shall

be taken on file.

(ii) If the costs are paid, reply to be filed on or before 24 th

June, 2022.

(iii) If reply is filed, rejoinder to be filed on or before 1 st July,

2022.

(iv) IA is disposed in the above terms.

(v) List for hearing on 14th July, 2022.

(A. K. MENON, J.)

25.ial-22461-21.doc wadhwa