Bengal Mills Stores Supply ... vs Oriental Manufacture (A Division ...
2022 Latest Caselaw 3519 Bom

                                                                                12-sjl23791-2021.doc




                                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                   ORDINARY ORIGINAL CIVIL JURISDICTION

                                SUMMONS FOR JUDGMENT (L) NO.23791 OF 2021
                                                 IN
                                 COMMERCIAL SUMMARY SUIT NO.45 OF 2021

                   M/s. Bengal Mill Stores Supply Company (Bombay) ...Plaintiff
                              vs.
                   Oriental Manufacturers                          ...Defendant
VISHAL
SUBHASH
PAREKAR            Ms. Ayodhya Patki i/b. Mr. Nitesh Bhutekar, for the Plaintiff.
                   None for the Defendant.
Digitally signed
by VISHAL
SUBHASH
PAREKAR
                                             CORAM :    N. J. JAMADAR, J.

Date: 2022.03.30 18:23:14 +0530 DATE : MARCH 30, 2022

P.C.:

1. None present for the defendant.

2. The learned counsel for the plaintiff submits that the copy of

affidavit in reply has not been served on the plaintiff.

3. Let the defendant serve the copy of the affidavit in reply on

the plaintiff, within a period of one week.

4. After the affidavit in reply is served, the plaintiff may file

affidavit in rejoinder, if desire to, within two weeks thereafter.

5. List on 28th April, 2022.

                                                              (N. J. JAMADAR, J.)




                   Vishal Parekar, P.A.                                                         ...1