The Board Of Trustees Of The Port Of ... vs Kasturi Commodities Pvt Ltd And 2 ...
2022 Latest Caselaw 9324 Bom

                                                                                        23-sj-3-2021.doc




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

                                   SUMMONS FOR JUDGMENT NO.03 OF 2021
                                                  IN
                                 COMMERCIAL SUMMARY SUIT NO. 132 OF 2020

                   The Board of Trustees of the Port of Mumbai               ...Plaintiff
                        vs.
VISHAL             Kausturi Commodities Private Limited and Ors.             ...Defendants
SUBHASH
PAREKAR
                   Mr. Khushboo Rupani i/b. HSA Advocates, for the Plaintiff
Digitally signed
by VISHAL
SUBHASH
                   None for the Defendants.
PAREKAR
Date: 2022.09.15
19:36:07 +0530                                CORAM :      N. J. JAMADAR, J.

                                              DATE :       SEPTEMBER 15, 2022

                   P.C.:

1. Heard the learned counsel for the plaintiff.

2. Leave to file affidavit in rejoinder to the affidavit in reply filed

on behalf of defendant Nos. 1 and 2.

3. Let the affidavit in rejoinder be filed within a period of three

weeks.

4. The learned counsel for the plaintiff seeks time to take steps

to serve defendant No. 3 by way of substituted service.

5. Four weeks time is granted.

6. List on 11th October, 2022.

                                                                 (N. J. JAMADAR, J.)




                   Vishal Parekar, P.A.                                                             ...1