Ecap Equities Limited vs Welldone Software Consultancy Private ...
2023 Latest Caselaw 12091 Bom

Bombay High Court

Ecap Equities Limited vs Welldone Software Consultancy Private ... on 4 December, 2023

Author: Abhay Ahuja

Bench: Abhay Ahuja

                                                               37-IAL-12360-2023.doc


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

                 INTERIM APPLICATION (L) NO.12360 OF 2023
                                   IN
                 COMMERCIAL SUMMARY SUIT NO.33 OF 2023

 ECAP EQUITIES LIMITED                                   )...APPLICANT

          V/s.

 WELLDONE SOFTWARE CONSULTANCY                           )
 PRIVATE LIMITED                                         )...RESPONDENT

 Mr. Rohan Savant, a/w Mr. Saching Chandarana, Mr. Archit Shah and
 Mr. Aagam Mehta i/b M/s. Manilal Kher Ambalal & Co. Advocates for
 the Applicant/Original Plaintiff.
 Mr. Ashish Kamat, Senior Counsel a/w Mr. Harsh Moorjani, Mr. Devesh
 Juvekar, Ms. Honey Chandnani i/b Rajani Associates, Advocates for the
 Respondent/Original Defendant.

                               CORAM      :     ABHAY AHUJA, J.

                               DATE       :     4th DECEMBER, 2023

 P.C. :

1. Mr.Mehta, learned Counsel for the Applicant, seeks some time to

file rejoinder in the matter. Learned Counsel also submits that the

Defendant has filed Vakalatnama only in this Interim Application

but not in the suit, and therefore, the Plaintiff has not been able

to take out the summons for judgment.

37-IAL-12360-2023.doc

2. Be that as it may, let rejoinder be filed by 18 th December 2023

with a copy to the other side.

3. List on 8th January 2024.

(ABHAY AHUJA, J.)