Paxchem Limited vs Hikal Limited
2023 Latest Caselaw 10015 Bom

                                        31. SJ 56-22 @ IA 4213-22 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 NO. 130 OF 2021

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

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

Ms. Riya Pednekar with Mr. Bhuvan Thakker i/b Malvi Ranchoddas &
Co., Advocate for Plaintiff.
Ms. Hilla Boatwalla i/b Nanu Hormasjee & Co. Advocate for Defendant.

                       CORAM    :     ABHAY AHUJA, J.

                       DATE     :     27th SEPTEMBER 2023


P.C. :

1. When the matter is called out, Ms. Boatwalla, learned Counsel

for the plaintiff seeks some accommodation on the ground that the

counsel is not available. Ms. Pednekar, learned Counsel for the

defendant has no objection, if some time is granted.

2. It is observed from the record that on 1 st September, 2023 an

interim application objecting to the summary suit has been dismissed.

Nikita Gadgil 1/2

31. SJ 56-22 @ IA 4213-22 in COMSS 130-21.doc

As such the summons for judgment is ready for hearing, however, at

the request of learned Counsel for the parties, list on 18th October,

2023.

                                                                  (ABHAY AHUJA, J.)




                               Nikita Gadgil                                                 2/2

Signed by: Nikita Gadgil

Designation: PA To Honourable Judge Date: 27/09/2023 19:50:36