Spire India Through Sole ... vs Tropical Transports
2022 Latest Caselaw 5238 Bom

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


                                       SUMMONS FOR JUDGMENT NO.65 OF 2019
                                                           IN
                                     COMMERCIAL SUMMARY SUIT NO.1326 OF 2018


                   M/s. Spire India                                .. Plaintiff
                            v/s.
                   M/s. Tropical Transports                        .. Defendant


                   Mr. Yatin R. Shah a/w Divya Tekwani for the plaintiff.
                   None for the defendant.


                                                             CORAM : A. K. MENON, J.

DATED : 9TH JUNE, 2022. P.C. :

1. Mr. Shah states that the plaint requires amendment. He has

instructions to carry out amendment. Hence, this Summons for

Judgment cannot be entertained in the current form.

2. Summons for Judgment is disposed with liberty to file a fresh

Summons for Judgment if amendment is sought and is allowed.

3. Amendment application shall be filed within eight weeks failing

which the suit shall be liable to be dismissed.

(A. K. MENON, J.) Digitally signed by SANDHYA SANDHYA BHAGU

BHAGU WADHWA WADHWA Date:

2022.06.10 17:12:53 +0530

17.sj-65-19.doc wadhwa