Hyundai Motor India Limited vs 1A. Pushpa V. Vyas And 3 Ors.(Legal Heirs ...
2023 Latest Caselaw 12524 Bom

Bombay High Court

Hyundai Motor India Limited vs 1A. Pushpa V. Vyas And 3 Ors.(Legal Heirs ... on 11 December, 2023

Author: Abhay Ahuja

Bench: Abhay Ahuja

 1                          6 comss 365-16 with nmcd 323-19 in comss 365-16-os.doc


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

                         COMMERCIAL SUMMARY SUIT NO.365 OF 2016
                                         WITH
                            NOTICE OF MOTION NO.323 OF 2019
                                           IN
                         COMMERCIAL SUMMARY SUIT NO.365 OF 2016

 Hyundai Motor India Limited                               ... Plaintiff
       Vs.
 M/s Auroma Investments and ors.                           ... Defendants
                                                -------

 Mr. Dinesh U. Siroya, Advocate for the Plaintiff.
 Mr. Swapnil S. Narkar, Advocate for the Defendants.
                                     -------

                             CORAM :        ABHAY AHUJA, J.

                             DATE :         11 DECEMBER, 2023.


 P.C. :

1. This suit has been listed on board today under the caption "For

Direction".

2. When the matter is called out, both the learned counsel submit that there

are two notices of motion, one filed by the Plaintiff seeking attachment before

judgment and other filed by the Defendants under Order VII Rule 11 of the

Code of Civil Procedure, 1908.

3. Mr. Swapnil S. Narkar, learned counsel for the Defendants however

Priya R. Soparkar 1 of 2

2 6 comss 365-16 with nmcd 323-19 in comss 365-16-os.doc

submits that settlement talks are going on and the matter is likely to be settled

and a written proposal has already been sent to the Plaintiff three months back.

4. Mr. Dipesh U. Siroya, learned counsel for the Plaintiff submits that since

the terms proposed by the Defendants have not been agreed and therefore, no

settlement has taken place till now.

5. Mr. Siroya submits that the principal amount due from the Defendants is

Rs.4,08,00,000/- and the claim made in the suit is alongwith interest.

6. Let the Defendants send fresh proposal to the Plaintiff within a period of

two weeks so that the matter can be amicably settled. Let the Plaintiff revert

on the same in a week thereafter.

7. List on 15th January, 2024.

                                                         (ABHAY AHUJA, J.)




     Priya R. Soparkar                                                                       2 of 2