Railsys Engineers Private Ltd vs Overseas Infrastructure ...
2022 Latest Caselaw 11774 Bom

Citation : 2022 Latest Caselaw 11774 Bom
Judgement Date : 17 November, 2022

Bombay High Court

Railsys Engineers Private Ltd vs Overseas Infrastructure ... on 17 November, 2022

Bench: N. J. Jamadar

                                                                                      21-sj-68-2021.doc




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

                                       SUMMONS FOR JUDGMENT NO.68 OF 2021
                                                       IN
                                     COMMERCIAL SUMMARY SUIT NO.86 OF 2021
                                                      WITH
                                     INTERIM APPLICATION (L) NO.33664 OF 2022

                      Railsys Engineers Private Limited                      ...Applicant/
VISHAL                                                                          Plaintiff
SUBHASH                     vs.
PAREKAR               Overseas Infrastructure Alliance (India)
Digitally signed by
VISHAL SUBHASH
                      Private Limited and Another                            ...Defendants
PAREKAR
Date: 2022.11.18
15:18:06 +0530        Mr. Shyamli Hajela a/w. Mr. Arif Ansari, for the Applicant/Plaintiff.
                      Mr. Ram Upadhyay i/b. Law Competere Consultus, for Defendants.

                                                CORAM :     N. J. JAMADAR, J.

                                                DATE :      NOVEMBER 17, 2022
                      P.C.:

1. The learned counsel for the applicant/plaintiff undertakes to

serve a copy of the application to the counsel for the defendants

during the course of the day.

2. Let a copy of the application be delivered to the counsel for

the defendants across the bar.

3. The plaintiff is at liberty to file affidavit in reply within a

period of two weeks and serve its copy on the defendants.

4. The defendants are at liberty to file affidavit in rejoinder, if

any, within one week thereafter.

5. List on 12th December, 2022.

                                                                  (N. J. JAMADAR, J.)


                      Vishal Parekar, P.A.                                                         ...1