Steesha Samir Bhojwani vs Zoetis India Ltd
2023 Latest Caselaw 11305 Bom

                                                                  26-SJ-38-2021.doc


            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                ORDINARY ORIGINAL CIVIL JURISDICTION
                  INTERIM APPLICATION NO.2339 OF 2021
                                  IN
                COMMERCIAL SUMMARY SUIT NO.44 OF 2021
STEESHA SAMIR BHOJWANI                           )...APPLICANT
         V/s.
ZOETIS INDIA LTD                                 )...DEFENDANT
                               WITH
                 SUMMONS FOR JUDGMENT NO.38 OF 2021
                                IN
                COMMERCIAL SUMMARY SUIT NO.44 OF 2021


Mr.Rushabh Parekh i/by Mr.Kiran Mohite, Advocate for the Plaintiff/
Respondent.
Mr.C.Balsara a/w. Mr.D.V.Deokar and Mr.D.Parikh i/by Parimal K. Shroff
& Co., Advocate for the Defendant/Applicant.


                              CORAM       :      ABHAY AHUJA, J.

                              DATE        :      2nd NOVEMBER 2023

P.C. :

1. Mr.Rushabh Parekh appears for the Plaintiff/Respondent in the

Application for leave to defend and submits that Mr.Mohite, learned

Advocate for the Plaintiff/Respondent, is unwell and some

accommodation be granted. Mr.Balsara, learned Counsel for the

Defendant/Applicant has no particular objection if some

accommodation is granted.

avk 1/2 26-SJ-38-2021.doc

2. Accordingly, list on 7th December 2023.

3. Registry to accept the rejoinder.

(ABHAY AHUJA, J.)

avk 2/2 Signed by: Mrs.Arti V. Khatate Designation: PS To Honourable Judge Date: 03/11/2023 14:26:45