Ravin Infraproject Pvt. Ltd vs Nexus Green Limited And Anr
2022 Latest Caselaw 6013 Bom

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

                SUMMONS FOR JUDGMENT (LODGING) NO.30621 OF 2021
                                            IN
                          COMMERCIAL SUMMARY SUIT NO.1281 OF 2019

Ravin Infraproject Pvt. Ltd.                                 .. Applicant-Plaintiff
              Vs.
Nexus Green Ltd. and Anr.                                    .. Defendants


Mr. Karl Tamboly, with Ms. Krushi Barfiwala and Ms. Rima Desai, i/by Parinam Law
Associates, for the Applicant-Plaintiff.
Mr. Devasis Mitra, with Mr. Mahesh Govalkar, for Defendant No.1.
Mr. Rohit Gupta, with Mr. Dhawal Patil and Ms. Kajal Malkan, i/by K. Ashar & Co., for
Defendant No.2.


                                                      CORAM : A. K. MENON, J.

                                                      DATE      : 28TH JUNE, 2022.

P.C. :

1. After this Summons for Judgment was heard for some time, Mr. Tamboly, on instructions, states that some amendments are required to be carried out in the plaint. He therefore seeks leave to withdraw this Summons for Judgment with liberty to apply for amendment and to file a fresh Summons for Judgment.

2. Accordingly, the Summons for Judgment is allowed to be withdrawn with liberty as aforesaid.

(A.K. MENON, J.)

16-SJ(L)-30621-2021.doc Dixit