Paxchem Limited vs Hikal Limited
2022 Latest Caselaw 12106 Bom

                                                                   15-IA-3221-21+.DOC


                                                                        Sayali Upasani



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


             INTERIM APPLICATION NO. 3221 OF 2021
                            WITH
          SUMMONS FOR JUDGMENT (L) NO.29542 OF 2022
                            WITH
             INTERIM APPLICATION NO.-4213 OF 2022
                              IN
              COMM SUMMARY SUIT NO.-130 OF 2021

Hikal Ltd                                                      ...Applicant/
                                                                    Plaintiff
In the matter between
Hikal Ltd                                                           ...Plaintiff
                    Vs.
Paxchem Ltd                                                     ...Defendant

Mr. Akshay Patil with Devika Madhekar i/b Malvi
     Ranchoddas, for Plaintiff.
Mr. Anupam Surve a/w Adv. Hilla B i/b Nanu H. & Co., for
     Defendant.

                                 CORAM:      N. J. JAMADAR, J.

                                 DATED :     24th NOVEMBER, 2022

PC:-

Interim Application No.-4213 of 2022

1. The learned Counsel for the defendant seeks leave to file an

affidavit-in-reply.

15-IA-3221-21+.DOC

2. Leave to file an affidavit-in-reply in the Registry during the

course of the day.

3. The learned Counsel for the plaintiff seeks time to file an

affidavit-in-rejoinder, as the plaintiff has been served with the

affidavit-in-reply on 21th November, 2022.

4. Let affidavits-in-rejoinder be filed within a period of three

weeks and copy served on the defendant.

Interim Application No.-3221 Of 2021

1. The learned Counsel for the plaintiff seeks leave to file an

affidavit-in-rejoinder.

2. Affidavit-in-rejoinder be filed in the Registry by tomorrow.

3. List on 9th January, 2023.

[N. J. JAMADAR, J.]