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Zeeentertainment Enterprises ... vs Prada Holdings And 3 Ors
2023 Latest Caselaw 11168 Bom

Citation : 2023 Latest Caselaw 11168 Bom
Judgement Date : 31 October, 2023

Bombay High Court
Zeeentertainment Enterprises ... vs Prada Holdings And 3 Ors on 31 October, 2023
Bench: Abhay Ahuja
                                                      3-COMSS-856-2019.doc


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

                COMMERCIAL SUMMARY SUIT NO.856 OF 2019

ZEE ENTERTAINMENT ENTERPRISES LTD.(ZEEL))...PLAINTIFF

         V/s.

PRADA HOLDINGS AND OTHERS            )...DEFENDANTS
                        WITH
          SUMMONS FOR JUDGMENT NO.67 OF 2019
                          IN
        COMMERCIAL SUMMARY SUIT NO.856 OF 2019

Mr.Kunal Parekh i/by Dua Associates, Advocate for the Plaintiff.
Mr.Akshay Mahadik, Authorized Signatory of Plaintiff present through
Video Conferencing.
Mr.C.Nageshwaran a/w. Ms.Niyathi Kalra i/by M/s.Khaitan & Co.,
Advocate for the Defendants.

                          CORAM       :     ABHAY AHUJA, J.
                          DATE        :     31st OCTOBER 2023

P.C. :


1. This matter has been listed under the caption "For settlment /

Consent Terms". When the matter was called out in the morning

session, this Court was informed on behalf of the Defendants that the

Demand Draft would be received by afternoon and the matter was kept

back.

avk 1/2 3-COMSS-856-2019.doc

2. When the matter is called out in the afternoon session,

Mr.C.Nageshwaran, learned Counsel, appears for the Defendants and

submits that since the amounts that were to be deposited in the

Defendants' account, were not deposited, the Demand Draft could not

be issued in favour of the Plaintiff. Mr.C.Nageshwaran, accordingly,

seeks some more accommodation in the matter. Mr.Kunal Parekh,

learned Counsel for the Plaintiff, submits that today the matter was

listed upon a joint request and despite the same, the Consent Terms

cannot be filed as the Demand Draft has not come.

3. Be that as it may, list this matter on 9th November 2023.




                                                                     (ABHAY AHUJA, J.)




                               avk                                                                2/2
Signed by: Mrs.Arti V. Khatate

Designation: PS To Honourable Judge Date: 01/11/2023 18:50:59

 
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