Atlas Shipping Services Pvt Ltd vs Repro India Ltd
2022 Latest Caselaw 8806 Bom

                                                                  14-sj-35-2021.doc




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

                 SUMMONS FOR JUDGMENT NO.35 OF 2021
                                 WITH
                  INTERIM APPLICATION NO.3280 OF 2021
                                  IN
               COMMERCIAL SUMMARY SUIT NO.125 OF 2021

Altas Shipping Services Pvt. Ltd.                       ...Plaintiff
           vs.
Repro India Ltd.                                        ...Defendant

Mr. Amrut Joshi a/w. Ms. Smita Durve i/b. Arshil Shah, for the
Plaintiff
Mr. Shlok Parekh a/w. Mr. Nishant Chotani i/b. Ms. Sakshi Bhalla,
for the Defendant.

                          CORAM :     N. J. JAMADAR, J.

                          DATE :      SEPTEMBER 05, 2022

P.C.:

1. Heard the learned counsel for the plaintiff.

2. By an order dated 22nd August, 2022 the plaintiff was directed

to give notice to the learned counsel for the defendant. It was made

clear in the said order that if none appears for the defendant, the

Court would be constrained to proceed in the absence of the

defendant.

3. Initially none appeared for the defendant.

4. After Mr. Joshi, learned counsel for the plaintiff, commenced

the submissions, Mr. Parekh appeared and sought time on the

ground that the counsel who is briefed in the matter is not available.

Vishal Parekar, P.A.                                                           ...1
                                                                 14-sj-35-2021.doc

5. In the circumstances, it was considered appropriate to allow

Mr. Joshi to conclude submissions on behalf of the plaintiff.

6. By way of indulgence and to rule out the possibility of

prejudice, the matter stands adjourned to 12th September, 2022 for

arguments on behalf of the defendant.

7. If none appears for the defendant on the next date, the Court

would proceed to decide the Summons for Judgment.

                                          (N. J. JAMADAR, J.)




Vishal Parekar, P.A.                                                         ...2