The Cloth Markets And Shops Board ... vs Indian Overseas Bank Ltd. Through ...
2022 Latest Caselaw 5249 Bom

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


                                    COMMERCIAL SUMMARY SUIT NO.132 OF 2021


                    The Cloth Markets and Shops Board, Mumbai               .. Plaintiff
                             v/s.
                    Indian Overseas Bank Ltd.
                    through its Manager                                     .. Defendant



                    Mr. Sanjay P. Shinde for the plaintiff.
                    None for the defendant.


                                                           CORAM : A. K. MENON, J.

DATED : 9TH JUNE, 2022.

P.C. :

1. On behalf of the plaintiff, it is stated that the summons has been

served and vakalatnama has been entered on behalf of the

defendant within time. Accordingly, Summons for Judgment shall

be taken out within two weeks from today.

2. List the Summons for Judgment in accordance with its turn.

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

SANDHYA SANDHYA BHAGU BHAGU WADHWA WADHWA Date:

2022.06.10 15:27:04 +0530

4.comss-132-21.doc wadhwa