Catayst Trusteeship Limited vs Pawan Kapoor
2022 Latest Caselaw 5248 Bom

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


                                        SUMMONS FOR JUDGMENT NO.46 OF 2019
                                                           IN
                                      COMMERCIAL SUMMARY SUIT NO.958 OF 2019


                     Catalyst Trusteeship Limited                         .. Plaintiff
                              v/s.
                     Pawan Kapoor                                         .. Defendant



                     Mr. Karl Shroff a/w H.N. Vakil, Ms. S.M. Vakil i/b. Mulla & Mulla and
                     Craigie Blunt & Caroe for the plaintiff.
                     Adv. S. Kanse i/b. Jyoti Ghorpade for the defendant.


                                                                CORAM : A. K. MENON, J.

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

1. In view of the order dated 4 th January, 2021 passed by the

National Company Law Tribunal ("NCLT") in the matter of the

defendant, adjourned sine die.

2. Defendant to inform the plaintiff's Advocates of the status of the

petition before the NCLT every quarter commencing from 1 st

September.

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

SANDHYA SANDHYA BHAGU BHAGU WADHWA WADHWA Date:

2022.06.10 15:27:08 +0530

6.sj-46-19.doc wadhwa