Bombay Iron And Steel Labour Board vs State Bank Of India
2023 Latest Caselaw 10990 Bom

                                                                                         33-IA(L)-11006-2023.doc


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

                                               INTERIM APPLICATION (L) NO.11006 OF 2023
                                                                 IN
                                               COMMERCIAL SUMMARY SUIT NO.91 OF 2022

                               STATE BANK OF INDIA                                   )...APPLICANT

                                        V/s.
                               BOMBAY IRON AND STEEL LABOUR BOARD   )...RESPONDENT
                                                        WITH
                                     SUMMONS FOR JUDGMENT (L) NO.24629 OF 2023
                                                         IN
                                        COMMERCIAL SUMMARY SUIT NO.91 OF 2022


                               Mr.Ravi Goenka i/by Mr.Abhishek Bhaduri, Advocate for the Applicant/
                               Original Defendant.
                               Mr.Sanjay P. Shinde, Advocate for the Respondent/Original Plaintiff.

                                                           CORAM         :     ABHAY AHUJA, J.

                                                           DATE          :     23rd OCTOBER 2023

                               P.C. :

1. At the joint request of the learned Counsel for the parties, list on

8th November 2023.

2. Let reply to the summons for judgment be filed by the next date

with a copy to the other side.

(ABHAY AHUJA, J.)

avk 1/1 Signed by: Mrs.Arti V. Khatate Designation: PS To Honourable Judge Date: 23/10/2023 20:37:58