Railsys Engineers Private Ltd vs Overseas Infrastructure ...
2022 Latest Caselaw 9029 Bom

                                                                  20-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

Railsys Engineers Private Limited                       ...Plaintiff
      vs.
Overseas Infrastructure Alliance (India)
Private Limited and Another                             ...Defendants

Ms. Shyamli H., for the Plaintiff
None for the Defendants.

                          CORAM :     N. J. JAMADAR, J.

                          DATE :      SEPTEMBER 08, 2022

P.C.:

1. Heard the learned counsel for the plaintiff.

2. None appears for the defendants.

3. The learned counsel for the plaintiff submits that the

defendants have not filed affidavit in reply seeking leave to defend

the suit within the stipulated period of being served with the

Summons for Judgment.

4. The plaintiff shall file affidavit in support of the claim,

compilation of documents and affidavit of documents within two

weeks.

5. List on 22nd September, 2022.

                                            (N. J. JAMADAR, J.)


Vishal Parekar, P.A.                                                           ...1