Lan Finance Pvt. Ltd vs Karvy Stock Broking Limited
2023 Latest Caselaw 9695 Bom

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                                                       14 - COMSS 86 OF 2022.doc


      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
          ORDINARY ORIGINAL CIVIL JURISDICTION
                      IN ITS COMMERCIAL DIVISION
         COMMERCIAL SUMMARY SUIT NO. 86 OF 2022
                       ALONGWITH
          INTERIM APPLICATION (L) NO. 30362 OF 2021
                       ALONGWITH
        SUMMONS FOR JUDGMENT (L) NO. 21668 OF 2023
                           IN
         COMMERCIAL SUMMARY SUIT NO. 86 OF 2022
Lan Finance Pvt. Ltd.                                ..... Plaintiff

        VERSUS

Karvy Stock Broking Ltd.                             ..... Defendant

Mr.Dharmesh Singh a/w. Mr.Ajay Chauhan i/b. M/s.RKCA Law
Associates LLP for the Plaintiff.

Mr.Kersi Dastoor for the Defendant.
                                       CORAM: ABHAY AHUJA, J.

DATE : 14th SEPTEMBER, 2023

P.C:-

When the matter is called out, Mr. Dastoor, learned counsel

appears for the defendant and submits that he needs some time to take

out interim application for condonation of delay and for seeking leave

to defend.

2. Mr.Singh, learned counsel for the plaintiff would submit that

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14 - COMSS 86 OF 2022.doc

since the time limit has already expired, the matter be placed for ex-

parte decree.

3. Be that as it may, list this matter under the caption for

'directions' on 27th September, 2023.

4. It is made clear that if no application is filed by then, this Court

will proceed to hear the plaintiff and pass ex-parte order.

[ABHAY AHUJA, J.]