Pushpak Bullions Private Limited vs Pihu Gold Through Its Proprietor Of ...
2024 Latest Caselaw 24469 Bom

Bombay High Court

Pushpak Bullions Private Limited vs Pihu Gold Through Its Proprietor Of ... on 20 August, 2024

Author: Abhay Ahuja

Bench: Abhay Ahuja

                                                   909. SJ 26-20 in COMSS 911-19 @ SJ 27-20 in COMSS 945-19.doc


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

                                      SUMMONS FOR JUDGMENT NO. 26 OF 2020
                                                     IN
                                     COMMERCIAL SUMMARY SUIT NO. 911 OF 2019

                     Pushpak Bullions Pvt. Ltd.                                              ...Plaintiff
                           V/s.
                     Pihu gold through Its Proprietor
                     Rakesh Patel                                                            ...Defendant
                                                    WITH
                                      SUMMONS FOR JUDGMENT NO. 27 OF 2020
                                                     IN
                                     COMMERCIAL SUMMARY SUIT NO. 945 OF 2019

                     None for the parties.

                                               CORAM       :       ABHAY AHUJA, J.

                                               DATE        :       20th AUGUST, 2024


                     P.C. :

1. This matter was kept back in the morning session as none

appeared for the parties.

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

none appears for the parties.

3. On 10th May, 2024, the following order was passed:-

Digitally signed by NIKITA NIKITA YOGESH "1. When these matters are called out, Ms. Athalye, learned YOGESH GADGIL GADGIL Date:

2024.08.20 18:30:54 Counsel appears for the Plaintiff in both the matters and +0530

909. SJ 26-20 in COMSS 911-19 @ SJ 27-20 in COMSS 945-19.doc

submits that she is holding for the Advocate on record and she has instructions to take time.

2. It is observed from the proceedings that instead of proceeding with the matter, on many occasions time has been sought on one pretext or another. List on 24 th June, 2024 for hearing.

3. It is made clear that if none appears or the Advocates are not ready to go on with the matters, this Court will dismiss the suits."

4. Thereafter, on several dates the matter did not reach due to

paucity of time. Accordingly, as and by way of last chance to the

Plaintiff, list on 9th September, 2024 under the caption for Dismissal, it

goes without saying that if none appears for the Plaintiff, this Court will

dismiss the Suits.

(ABHAY AHUJA, J.)

Digitally signed by NIKITA NIKITA YOGESH YOGESH GADGIL GADGIL Date:

2024.08.20 18:30:02 +0530