Pannalal Manicklal Trading ... vs Liberty Tea Company (A.A. Group) ...
2022 Latest Caselaw 6015 Bom

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

                                                   SUMMONS FOR JUDGMENT NO.130 OF 2018
                                                                          IN
                                                COMMERCIAL SUMMARY SUIT NO.1045 OF 2018

                           Pannalal Manicklal Trading Co. Pvt. Ltd.                        .. Applicant-Plaintiff
                                                Vs.
                           Liberty Tea Company (A.A. Group) and Ors.                       .. Defendants
                                                          ALONG WITH
                                                NOTICE OF MOTION NO.1876 OF 2019
                           Arif Akbar Maknojia and Ors.                      .. Applicants-Org. Def.4 to 6


                           Mr. Laxmiraman Shukla, i/by Legal Vision, for the Applicant-Plaintiff.
                           Mr. Yogendra Kanchan for Defendant Nos.1 to 3.


                                                                                    CORAM : A. K. MENON, J.

DATE : 28TH JUNE, 2022.

P.C. :

1. Learned counsel for the plaintiff seeks extension of time to carry out

amendment pursuant to order dated 7 th June 2022. Time to carry out amendment is

extended by two weeks from today.

2. If amendment is not carried out within the stipulated time, list the Suit on 18 th

July 2022 "for dismissal".

(A.K. MENON, J.)

SNEHA Digitally signed by SNEHA 3-SJ-130-2018 & NMCD-1876-2019.doc ABHAY DIXIT ABHAY DIXIT Date:

2022.06.29 11:48:27 +0530 Dixit