Multi Commodity Exchange Of India ... vs Dream Comtrade Private Limited ...
2022 Latest Caselaw 5709 Bom

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


                                           SUMMONS FOR JUDGMENT NO.8 OF 2019
                                                              IN
                                        COMMERCIAL SUMMARY SUIT NO.1492 OF 2018


                       Multi Commodity Exchange of India Ltd.                       .. Plaintiff
                                v/s.
                       Dream Comtrade Private Limited & Ors.                        .. Defendants



                       Ms. Sakina Ruhawala i/b. M/s. Consulta Juris for the plaintiff.
                       Ms. Manvi Sharma i/b. Saurabh Butala, Harshad Sathe, Swati Sawant for
                       defendant nos.4 & 6.
                       Mr. Gautam Jain i/b. M.J. Bhatt for defendant nos.5, 7 and 8.


                                                                 CORAM : A. K. MENON, J.

DATED : 22ND JUNE, 2022.

P.C. :

1. On behalf of the plaintiff, the learned counsel states that the writ

of summons has not been served on defendant nos.1, 2 & 3 since

2018. The plaintiff does not disclose the basis of impleading

defendant nos.4 to 9 who are directors of the company. Faced

with this learned counsel seeks time to take instructions .

Digitally signed by

2. It is made clear that if no cause of action arises against those SANDHYA SANDHYA BHAGU BHAGU WADHWA

WADHWA Date:

2022.06.24 10:05:12 +0530

11.sj-8-19.doc wadhwa defendants, suit is liable to be dismissed against those defendants.

3. Accordingly, at her request, S.O. to 28th June, 2022.

(A. K. MENON, J.)

11.sj-8-19.doc wadhwa