Diebold Nixdorf India Pvt Ltd vs Rolta India Limited
2022 Latest Caselaw 9078 Bom

                                                                                      25-SJ-78-2021.doc




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

                                        INTERIM APPLICATION NO.1485 OF 2021
                                                      WITH
                                       SUMMONS FOR JUDGMENT NO.78 OF 2021
                                                        IN
                                      COMMERCIAL SUMMARY SUIT NO.69 OF 2021
VISHAL
SUBHASH
PAREKAR               Diebold Nixdorf India Private Limited                  ...Plaintiff
Digitally signed by
                            vs.
VISHAL SUBHASH
PAREKAR
                      Rolta India Limited                                    ...Defendant
Date: 2022.09.12
18:56:29 +0530
                      Mr. Mikhal Behl a/w. Mr. Abhishek A., Mr. Vikrant Zunjarrao and
                      Mr. Sarvesh Patil i/b. Zunjarrao & Co., for the Plaintiff.
                      Mr. Vivek Dwivedi a.w. Mr. Deepoak Deshmukh, Mr. Rakesh Gupta
                      i/b. Naik Naik & Co., for the Defendant.

                                                CORAM :     N. J. JAMADAR, J.

                                                DATE :      SEPTEMBER 12, 2022
                      P.C.:

1. Heard the learned counsels for the parties.

2. The learned counsel for the plaintiff seeks leave to tender

affidavit in rejoinder.

3. Leave granted.

4. Affidavit in rejoinder is taken on record.

5. The learned counsel for the plaintiff submits that copy of the

affidavit in rejoinder has already been served on the counsel for the

defendant. The learned counsel for the defendant does not

controvert the said fact.

6. The learned counsel for the defendant seeks one week's time

to work out the matter.

Vishal Parekar, P.A. ...1 25-SJ-78-2021.doc

7. By way of final indulgence, one week's time is granted to the

defendant to work out the matter.

8. It is hereby made clear that if the matter is not worked out on

the next date, the Court would be constrained to proceed with the

matter on the basis of pleadings.

9. List on 19th September, 2022.

                                           (N. J. JAMADAR, J.)




Vishal Parekar, P.A.                                                        ...2