The Railway Goods Clearing And ... vs Bank Of Baroda
2023 Latest Caselaw 11881 Bom

Bombay High Court

The Railway Goods Clearing And ... vs Bank Of Baroda on 29 November, 2023

Author: Abhay Ahuja

Bench: Abhay Ahuja

                                          1                        7 sjl 20443-23-os.doc


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

                       SUMMONS FOR JUDGMENT (L) NO.20443 OF 2023

 The Railway Goods Clearing and
 Forwarding Establishments Labour Board,
 Mumbai.                                                         ... Plaintiff
       Vs.
 The Bank of Baroda                                              ... Defendant

                                              -------

 Mr.Sanjay P. Shinde, Advocate for the Plaintiff.
 None for the Defendant.

                                           -------
                            CORAM :    ABHAY AHUJA, J.

                            DATE :     29 NOVEMBER, 2023.


 P.C. :

1. Mr.Sanjay P. Shinde, learned counsel appears for the Plaintiff and submits

that he has received a copy of the reply to the Summons for Judgment and

needs some time to consider the same and file rejoinder in the matter. At his

request to file rejoinder, list on 18th December, 2023.

2. Let the rejoinder be filed by the next date with a copy to the other side.

                                                        (ABHAY AHUJA, J.)




   Priya R. Soparkar                                                                         1 of 1