Ifci Factors Ltd vs Gei Industrial Systems Ltd. And ...
2022 Latest Caselaw 2161 Bom

                                         IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                                               ORDINARY ORIGINAL CIVIL JURISDICTION

                                             SUMMONS FOR JUDGMENT NO.69 OF 2018
PRIYA
RAJESH                                                           IN
SOPARKAR
Digitally signed by
PRIYA RAJESH
SOPARKAR                                  COMMERCIAL SUMMARY SUIT NO.499 OF 2018
Date: 2022.03.04
10:22:33 +0530


                      IFCI Factors Limited                                ...       Applicant/Plaintiff
                                vs.
                      M/s GEI Industrial Systems Limited and anr.         ...       Defendants


                      Ms.Anubha Rastogi for the Applicant/Plaintiff.
                      Mr.L.Nair for the Defendants.


                                                        CORAM : A. K. MENON, J.

DATED : 2nd MARCH, 2022.

P.C. :

1. The learned Advocate for the defendants appearing today seeks time to

file reply.

2. The Summons for Judgment is of 2018. Time is extended subject to

payment of costs of Rs.50,000/- to the plaintiff within one week from today.

3. If costs are paid, reply shall be filed not later than 11 th March, 2022.

4. If costs are not paid, list the Summons for Judgment for hearing on 9 th

March, 2022.

(A.K. MENON, J.)

16 sj 69-18 in comss 499-18.odt 1/1 p r soparkar