Mahindra And Mahindra Limited vs The Federal Bank Ltd
2022 Latest Caselaw 9030 Bom

                                                                                         23-sj-74-2021.doc




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

                                       SUMMONS FOR JUDGMENT NO.74 OF 2021
                                                      IN
                                     COMMERCIAL SUMMARY SUIT NO.101 OF 2021

                      Mahindra and Mahindra Limited                            ...Plaintiff
                           vs.
VISHAL                The Federal Bank Limited                                 ...Defendant
SUBHASH
PAREKAR
                      Ms. Sonali Aggarwal a/w. Ms. Pranvi Jain i/b. M/s. Dhruve Liladhar
Digitally signed by
VISHAL SUBHASH
                      and Co., for the Plaintiff.
PAREKAR
Date: 2022.09.08
17:06:04 +0530                                  CORAM :      N. J. JAMADAR, J.

                                                DATE :       SEPTEMBER 08, 2022

                      P.C.:

1. Heard the learned counsel for the plaintiff.

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

has been served with the affidavit in reply filed on behalf of the

defendant.

3. The learned counsel seeks time to file affidavit in rejoinder.

4. Let the affidavit in rejoinder to be filed and copy served on the

defendant within two weeks.

5. List on 6th October, 2022.

                                                                   (N. J. JAMADAR, J.)




                      Vishal Parekar, P.A.                                                            ...1