Novex Communications Private ... vs L And T Metro Rail Hyderabad ...
2023 Latest Caselaw 9826 Bom

                                                            9.IAL.12155.23 in COMIPL.12106.23.doc



               `IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                   ORDINARY ORIGINAL CIVIL JURISDICTION
                        IN ITS COMMERCIAL DIVISION

                    INTERIM APPLICATION (L) NO. 12155 OF 2023
                                       IN
                     COMMERCIAL IP SUIT (L) NO. 12106 OF 2023


Novex Communications Pvt. Ltd.                    ...       Applicant/Plaintiff

           Versus

L & T Metro Rail (Hyderabad) Limited              ...       Defendant



Nilari Atha i/b Dua Associates AOR for the Applicant/Plaintiff.
Mr. Vinod Bhagat a/w Ms. Fatema Kalolwala i/b Vinod A. Bhagat for the
Defendant.



                                      CORAM :     R.I. CHAGLA, J.
                                      DATED :     21st SEPTEMBER, 2023.
ORDER :

1 Interim Application has been listed today by order dated

15.09.2023 as this Bench was not available on that day and proceeding

could not be taken up. By the order dated 20.07.2023 the Principal

Special Court in the cadre of District Judge for Trial and Disposal of

Commercial Disputes at Hyderabad was requested to dispose of the

application under Order VII Rule 11 of the Code of Civil Procedure for

rejection of the Plaint in Suit No.COS No.13 of 2023 as expeditiously as

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9.IAL.12155.23 in COMIPL.12106.23.doc

possible and in any event within a period of four weeks from the date of

the said order.

2 Mr. Vinod Bhagat, learned Counsel appearing for the

Defendant informs this Court that the Principal Special Court in the cadre

of District Judge for Trial and Disposal of Commercial Disputes at

Hyderabad, has heard the application under Order VII Rule 11 of the

Code of Civil Procedure and the matter has been placed for judgment.

3 In that view of the matter, the above Interim Application is

stood over to the next date awaiting the decision of the Court at

Hyderabad on the Application under Order VII Rule 11 of the Code of

Civil Procedure.

4 The Interim Application shall be placed high on board on

06.10.2023. The said Court at Hyderabad is requested to pass judgment

on the application under Order VII Rule 11 of the Code of Civil Procedure

prior to the next date.

                                                  (R.I. CHAGLA, J.)




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