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Geofin Comtrade Ltd vs National Spot Exchange Limited
2022 Latest Caselaw 2162 Bom

Citation : 2022 Latest Caselaw 2162 Bom
Judgement Date : 2 March, 2022

Bombay High Court
Geofin Comtrade Ltd vs National Spot Exchange Limited on 2 March, 2022
Bench: A. K. Menon
                                         IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                                               ORDINARY ORIGINAL CIVIL JURISDICTION

                                             SUMMONS FOR JUDGMENT NO.65 OF 2015
PRIYA
RAJESH                                                            IN
SOPARKAR
Digitally signed by
PRIYA RAJESH
SOPARKAR                                 COMMERCIAL SUMMARY SUIT NO.140 OF 2015
Date: 2022.03.04
10:22:34 +0530




                      Geofin Comtrade Limited                             ...        Applicant/Plaintiff
                                vs.
                      National Spot Exchange Limited                      ...        Defendant


                      Mr.Chirag Shah a/w. Ms.Priya Rambade i/b. M/s Deven Dwarkadas & Partners
                      for the Plaintiff/Applicant.
                      Mr.Shlok Parekh a/w. Mr.Saurabh Ganeshan and Mr.Tarak Shah i/b. M/s
                      Vaish Associates for the Defendant.


                                                         CORAM : A. K. MENON, J.

DATED : 2nd MARCH, 2022.

P.C. :

1. Learned Advocate for the defendant seeks an adjournment.

2. This is a summary suit filed in the year 2015. Pleadings have been

completed as early as 8 th October, 2018 when this court observed that both

plaintiff and defendant sought time since arguing counsel was not

available.

3. Thereafter, matter has appeared on board on several occasions. On

10th February, 2021 the defendant's counsel sought time, since he wanted to

13 sj 65-15 in comss 140-15.odt 1/2 p r soparkar file the vakalatname. Thereafter, on 2 nd February, 2022 when the matter was

listed for hearing, once again plaintiff's Advocate sought time. That request

was also accomodated. Today defendant once again seeks time, since

arguing counsel is unavailable.

4. It is made clear that the Summons for Judgment is liable to be heard

and disposed on the next date. List on 23 rd March, 2022.




                                                        (A.K. MENON, J.)




13 sj 65-15 in comss 140-15.odt                                      2/2
p r soparkar
 

 
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