Hikal Limited vs Paxchem Limited
2023 Latest Caselaw 10187 Bom

                                         Mentioned- SJ 56-22 in COMSS 130-21.doc


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

                  SUMMONS FOR JUDGMENT NO. 56 OF 2022
                                 IN
                 COMMERCIAL SUMMARY SUIT O. 130 OF 2021

Hikal Limited                                         ...Plaintiff
      V/s.
Paxchem Limited                                       ...Defendant

                   INTERIM APPLICATION NO. 4213 OF 2022
                                    IN
                 COMMERCIAL SUMMARY SUIT O. 130 OF 2021

Ms. Riya Pednekar with Mr. Bhuvan Thakkar i/b Malvi, Advocate for
the Plaintiff.

                       CORAM     :     ABHAY AHUJA, J.

                       DATE      :     3rd October, 2023


P.C. :



1.       Not on Board. Mentioned.

2. Ms. Pednekar, learned Counsel for the Plaintiff submits that the

appearances as mentioned in the body of the order are incorrect and

the same be corrected as mentioned in the praecipe.

3. Let the correction be carried out as mentioned in the praecipe.

Rest of the order remains as it is.

Nikita Gadgil 1/2 Mentioned- SJ 56-22 in COMSS 130-21.doc

4. Let the corrected order be uploaded as soon as possible.

5. Praecipe accordingly stands disposed.

                                                                      (ABHAY AHUJA, J.)




                               Nikita Gadgil                                                    2/2

Signed by: Nikita Gadgil

Designation: PA To Honourable Judge Date: 05/10/2023 18:03:08