The Mobilestore Services Limited vs The Mobile Store Limited
2024 Latest Caselaw 22727 Bom

Bombay High Court

The Mobilestore Services Limited vs The Mobile Store Limited on 5 August, 2024

Author: Abhay Ahuja

Bench: Abhay Ahuja

                                                                                 959-COMSS-62-2022.doc


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

                                      COMMERCIAL SUMMARY SUIT NO. 62 OF 2022

                      THE MOBILESTORE SERVICES LIMITED                       )...PLAINTIFF
                               V/s.
                      THE MOBILE STORE LIMITED                               )...DEFENDANT

                      Mr. Harsh Sheth, Mr. Yash Dhruva i/b MDP Partners, Advocate for the
                      Plaintiff.
                      None for the Defendant.

                                                    CORAM     :     ABHAY AHUJA, J.

                                                    DATE      :     5th AUGUST 2024
                      P.C. :

1. Mr.Sheth, learned Counsel, appears for the Plaintiff and submits

Digitally signed by that although the writ of summons issued on 11 th August 2022 has ARTI VILAS ARTI KHATATE VILAS KHATATE Date:

2024.08.05 19:56:53 been served upon the Defendant on 13 th August 2022, no appearance +0530

has been entered within the stipulated period of ten days and that the

Plaintiff has become entitled to judgment and the matter be listed for

ex-parte decree.

2. Accordingly, list for ex-parte decree on 9th September 2024.

3. Let compilation of original documents along with supporting

affidavit be filed by the next date.

(ABHAY AHUJA, J.)