Indo-Wind Energy Limited vs Bank Of Baroda
2023 Latest Caselaw 10485 Bom

                                                         2-COMSS-5-2007.doc


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

                COMMERCIAL SUMMARY SUIT NO.5 OF 2007

INDO-WIND ENERGY LIMITED                            )...PLAINTIFF

         V/s.

BANK OF BARODA                                      )...DEFENDANT
                             WITH
                  CHAMBER ORDER (L) NO.35 OF 2020
                               IN
                CHAMBER SUMMONS (L) NO.1062 OF 2019

Mr.Doveson Cheruvathur, Advocate for the Plaintiff.
Ms.Radha H. Bhandari i/by M.V.Kini & Co., Advocate for the Defendant.


                           CORAM        :     ABHAY AHUJA, J.

                           DATE         :     10th OCTOBER 2023

P.C. :

1. On 6th September 2023, the following order was passed :

" None for the plaintiff. Mr.Wadhwani, learned counsel for the defendants submits that the matter is for final arguments. Accordingly, list this matter on 10 th October, 2023 at 2.30 p.m.

2. It is made clear that if none appears for the plaintiff on the next date, this Court will consider dismissing the matter."

2. Today, when the matter is called out, Mr.Doveson Cheruvathur

appears for the Plaintiff and submits that he needs a short

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accommodation in the matter. Learned Counsel for the Defendant has

no objection if some time is granted.

3. Accordingly, list for final hearing on 8th November 2023 at 2.30

p.m.

4. Counsel are at liberty to circulate written propositions and

supporting judgments in advance.

                                                                       (ABHAY AHUJA, J.)




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Signed by: Mrs.Arti V. Khatate

Designation: PS To Honourable Judge Date: 11/10/2023 10:58:56