Ecgc Limited vs S.V.C. Co-Operative Bank Limited
2024 Latest Caselaw 3234 Bom

Bombay High Court

Ecgc Limited vs S.V.C. Co-Operative Bank Limited on 2 February, 2024

Author: Abhay Ahuja

Bench: Abhay Ahuja

                                        1            30 comss 501-19 and ors-os.doc


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

                        COMMERCIAL SUMMARY SUIT NO.501 OF 2019
                                          WITH
                           INTERIM APPLICATION NO.355 OF 2022
                                            IN
                        COMMERCIAL SUMMARY SUIT NO.501 OF 2019
                                          WITH
                          INTERIM APPLICATION NO.1001 OF 2023
                                            IN
                        COMMERCIAL SUMMARY SUIT NO.501 OF 2019
                                          WITH
                        INTERIM APPLICATION (L) NO.26549 OF 2023
                                            IN
                        COMMERCIAL SUMMARY SUIT NO.501 OF 2019
                                          WITH
                        INTERIM APPLICATION (L) NO.11905 OF 2023
                                            IN
                        COMMERCIAL SUMMARY SUIT NO.501 OF 2019
                                          WITH
                           CHAMBER SUMMONS NO.1301 OF 2028
                                            IN
                        COMMERCIAL SUMMARY SUIT NO.501 OF 2019
                                           AND
                       SUMMONS FOR JUDGMENT (L) NO.26 OF 2020
                                            IN
                        COMMERCIAL SUMMARY SUIT NO.501 OF 2019

 ECGC Limited                               ... Plaintiff
      Vs.
 SVC Co-operative Bank Limited        ... Defendant
                                  -------
 Mr. Roop Basu i/by M/s The Law Point, Advocate for the Plaintiff.
 Mr. Nikhil Rajani i/by M/s V. Deshpande and Company, Advocate for the
 Defendant No.1.
 Mr. B. Gandhi i/by Mr. Swapnil Newaskar, Advocates for the Defendant
 No.2.



   Priya R. Soparkar                                                                  1 of 2


::: Uploaded on - 03/02/2024                     ::: Downloaded on - 23/02/2024 05:22:21 :::
                                         2               30 comss 501-19 and ors-os.doc



                           CORAM :    ABHAY AHUJA, J.

                           DATE :     02 FEBRUARY, 2024.


 P.C. :

1. When the matter is called out, the learned counsel submit that the

suit valuation is below the pecuniary jurisdiction of this Court.

2. Registry to verify and act accordingly.

                                                      (ABHAY AHUJA, J.)




   Priya R. Soparkar                                                                   2 of 2