Edelweiss Special Opportunities ... vs Svl Limited And Anr
2023 Latest Caselaw 10601 Bom

                               11. SJ 55-21 in COMSS 40-21 @ IAL 31294-22 in SJ 55-21.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
                                   WITH
                 INTERIM APPLICATION (L) NO. 31294 OF 2022
                                    IN
                  SUMMONS FOR JUDGMENT NO. 55 OF 2021

Edelweiss Special Opportunities Fund                         ...Plaintiff/Applicant
      V/s.
SVL Limited and Anr.                                         ...Defendants


Mr. Sachin Chandarana i/b M. K. A. & Co. for Plaintiff/Applicant.
Ms. Rajalakshmy Mohandas with Mr. Nehal Azam i/b Rajalakshmy
Associates for Defendants.


                       CORAM        :        ABHAY AHUJA, J.

                       DATE         :        11th October, 2023


P.C. :

1. This Interim Application seeks amendments to the Summons for

Judgment as well as to the Plaint in the Commercial Summary Suit, in

view of certain payments that have been made by the Defendants to the

Plaintiff.

2. Ms. Rajalakshmy Mohandas, learned Counsel for the Defendants

seeks some time to file reply in the matter.

Nikita Gadgil 1/2

11. SJ 55-21 in COMSS 40-21 @ IAL 31294-22 in SJ 55-21.doc

3. Let the reply be filed within a period of two weeks. Rejoinder, if

any, be filed within a week thereafter.

4. List on 1st November, 2023.

5. In the meanwhile, parties are at liberty to continue with the

settlement in the matter.

                                                                         (ABHAY AHUJA, J.)




                               Nikita Gadgil                                                        2/2

Signed by: Nikita Gadgil

Designation: PA To Honourable Judge Date: 11/10/2023 18:01:31