Edelweiss Special Opportunities Fund vs Svl Limited And Anr
2023 Latest Caselaw 12833 Bom

Bombay High Court

Edelweiss Special Opportunities Fund vs Svl Limited And Anr on 14 December, 2023

Author: Abhay Ahuja

Bench: Abhay Ahuja

                                                            15-SJ-55-2021.doc


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

                  SUMMONS FOR JUDGMENT NO.55 OF 2021
                                 IN
                 COMMERCIAL SUMMARY SUIT NO.40 OF 2021

 EDELWEISS SPECIAL OPPORTUNITIES FUND               )...PLAINTIFF
       V/s.
 SVL LIMITED AND ANR                                )...DEFENDANTS

 Mr. Rajeev Carvalho with Mr. Aagam Mehta and Mr. Amol Rasal i/b
 Manilal Kher Ambalal and Co., Advocate for the Plaintiff.
 Ms. Rajalakshmy Mohandas with Ms. Nehal Farukh Azam i/b
 Rajalakshmy Associates, Advocate for the Defendants.

                               CORAM   :   ABHAY AHUJA, J.

                               DATE    :   14th DECEMBER 2023

 P.C. :

1. Pursuant to the order dated 2nd November, 2023, the

amendments have been carried out in the Plaint and amended copies of

the Plaint, amended Summons for Judgment and amended Interim

Application have been served on the Defendant.

2. Ms. Mohandas, learned Counsel for the Defendants seeks some

accommodation in the matter and requests that the matter be listed

beyond vacation.

15-SJ-55-2021.doc

3. Accordingly, list for hearing on Summons for Judgment on 22nd

January. 2024.

4. Registry to accept the Plaintiff's Rejoinder.

(ABHAY AHUJA, J.)