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Aadya Motor Company Pvt. Ltd. And ... vs Asset Auto (I) Pvt. Ltd
2022 Latest Caselaw 5402 Bom

Citation : 2022 Latest Caselaw 5402 Bom
Judgement Date : 14 June, 2022

Bombay High Court
Aadya Motor Company Pvt. Ltd. And ... vs Asset Auto (I) Pvt. Ltd on 14 June, 2022
Bench: A. K. Menon
                                     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


                     None for the plaintiff.
                     Mr. Nikhil Ghate i/b. SSB Legal & Advisory for defendant no.2.


                                                              CORAM : A. K. MENON, J.

DATED : 14TH JUNE, 2022. P.C. :

1. Mentioned. Not on board. Taken on board for Speaking to the

Minutes of order dated 9th June, 2022.

2. In paragraph 2(i) "defendant no.2" shall be corrected to read as

"plaintiff".

3. Corrected order to be uploaded.

Digitally

(A. K. MENON, J.) signed by SANDHYA SANDHYA BHAGU BHAGU WADHWA WADHWA Date:

2022.06.16 11:32:08 +0530

pr. ial-22461-21.doc wadhwa

 
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