Diebold Nixdorf India Pvt Ltd vs Rolta India Limited
2022 Latest Caselaw 9480 Bom

                                                              37-IA1485-21INCOMSS69-21+.DOC

                                                                                        Santosh
                               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                    ORDINARY ORIGINAL CIVIL JURISDICTION
                                          IN ITS COMMERCIAL DIVISION


SANTOSH                             INTERIM APPLICATION NO. 1485 OF 2021
SUBHASH                                            WITH
KULKARNI                           SUMMONS FOR JUDGMENT NO. 78 OF 2021
Digitally signed by
SANTOSH SUBHASH
KULKARNI
                                                     IN
Date: 2022.09.20
11:23:08 +0530                       COMM SUMMARY SUIT NO. 69 OF 2021

                      Diebold Nixdorf India Private Limited                        ...Plaintiff
                                           Versus
                      Rolta India Limited                                       ...Defendant


                      Mr. Mikhael Behl, a/w Abhishek Adke, Vikrant Zunjarrao &
                           Sarvesh Patil, i/b Zunjarrao & Co., for the Plaintiff.
                      Mr. Aseem Naphade, a/w Mr. Deepak Deshmukh & Vivek
                           Dwivedi, i/b Naik Naik & Co., for the Defendant.

                                                    CORAM:       N. J. JAMADAR, J.

                                                    DATED :      19th SEPTEMBER, 2022
                      PC:-

1. The learned Counsel for the defendant seeks time to file

affidavit-in-reply to the interim application.

Let affidavit-in-reply to the interim application be filed

within a period of two weeks.

2. The applicant is at liberty to file an affidavit-in-rejoinder, if

any, within a week of being served with a copy of affidavit-in-

reply.

37-IA1485-21INCOMSS69-21+.DOC

3. The Summons for Judgment along with Interim

Application be listed for hearing on 17th October, 2022.

[N. J. JAMADAR, J.]