Oriental Aromatics Limited vs Poonam D. Bhatiya
2023 Latest Caselaw 12407 Bom

Bombay High Court

Oriental Aromatics Limited vs Poonam D. Bhatiya on 7 December, 2023

Author: Abhay Ahuja

Bench: Abhay Ahuja

                                                                     47-SJ-8-2022.doc


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

                    SUMMONS FOR JUDGMENT NO.8 OF 2022
                                   IN
                        SUMMARY SUIT NO.7 OF 2021
 ORIENTAL AROMATICS LIMITED                                 )...PLAINTIFF
          V/s.
 POONAM D. BHATIYA                                          )...DEFENDANT

 Mr.Kunal Mehta a/w Ms. Jinelle Gogri, Ms.Shreya Bhagnari, i/b
 Negandhi Shah & Himayatullah, Advocate for the Plaintiff.
 Mr. Paresh B. Thakar, Advocate for the Defendant.

                                   CORAM      :    ABHAY AHUJA, J.

                                   DATE       :    7th DECEMBER, 2023

 P.C. :


 1.       Mentioned out of turn.

2. Mr.Thakar, learned Counsel, appears for the Defendant and

submits that today they have filed an Interim Application seeking

rejection of the plaint under Order VII Rule 11 of the Code of

Civil Procedure. However, the Application is neither served on

the Plaintiff nor listed on the board today.

3. List this matter along with the Interim Application on

19th December 2023.

(ABHAY AHUJA, J.)