Tata Capital Financial Services ... vs Williamson Financial Services ...
2022 Latest Caselaw 9690 Bom

          Digitally signed by
SWAROOP   SWAROOP
SHARAD    SHARAD PHADKE

PHADKE
          Date: 2022.09.23
          17:44:10 +0530                                                                 13 sj 29 of 2020.doc

                            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                               ORDINARY ORIGINAL CIVIL JURISDICTION
                                    IN ITS COMMERCIAL DIVISION
                                SUMMONS FOR JUDGMENT NO.29 OF 2020
                                                IN
                                 COMM. SUMMARY SUIT NO.161 OF 2020

Tata Capital Financial Services Ltd.                                       ...     Plaintiff
      Versus
Williamson Financial Services Ltd.                                         ...   Defendant

Mr. Karl Tamboly with Mr. Rohit Lalwani, Mr. Sanaya Dadachanji, Mr. Advait
Raorane i/by Manilal Kher Ambalal and Co., for Plaintiff.
Mr. Rohaan Cama with Mr. Anish Karande, Mr. Arshalan A.T. i/by Mr. Vishal
Shriyan, for Defendant.
                                       CORAM:        N.J.JAMADAR, J.

                                       DATE:         22nd SEPTEMBER, 2022

P.C.:

1.                              Heard the learned Counsel for the Plaintiff in Rejoinder.           At the

conclusion of the submissions, Mr. Tamboly seeks leave to tender an additional

Affidavit.

2. Additional Affidavit is taken on record.

3. Mr. Cama, learned Counsel for the Defendant seeks leave to file

Affidavit in Reply to deal with the contentions in the Additional Affidavit, if required.

4. Let the Affidavit in Reply be filed within a period of one week.

5. Hearing stands concluded.

6. List on 11th October, 2022 for passing orders.

                                                                           ( N.J.JAMADAR, J. )

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