Ruchi World Wide Ltd vs Asahi Industries Ltd
2022 Latest Caselaw 2167 Bom

                                         IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                                               ORDINARY ORIGINAL CIVIL JURISDICTION

                                           SUMMONS FOR JUDGMENT NO.125 OF 2018
PRIYA                                                                IN
RAJESH
SOPARKAR                                                 SUMMARY SUIT NO.711 OF 2017
                      Ruchi World Wide Limited                                        ...     Plaintiff
Digitally signed by
PRIYA RAJESH
SOPARKAR

                                vs.
Date: 2022.03.03
10:25:09 +0530


                      Asahi Industries Limited                                        ...     Defendant


                      Mr.Jay Zaveri i/b. M/s Crawford Bayley & Co. for the Plaintiff.
                      Mr.Dinesh Jain for the Defendant.


                                                            CORAM : A. K. MENON, J.

DATED : 2nd MARCH, 2022.

P.C. :

1. It is not in dispute that the defendant-company is presently before

the NCLT.

2. The learned counsel for the defendant submits that the moratorium is

still in force and accordingly, this matter ought not to proceed.

3. On behalf of the plaintiff the learned counsel submits that a claim has

already been filed before the NCLT.

4. In view of the above, Summons for Judgment is disposed of with liberty

to file fresh summons for judgment if the occasion so arises.

(A.K. MENON, J.)

21 sj 125-18 in comss 711-17.odt 1/1 p r soparkar