Poonam D. Bhatiya vs Oriental Aromatics Limited
2024 Latest Caselaw 106 Bom

Bombay High Court

Poonam D. Bhatiya vs Oriental Aromatics Limited on 3 January, 2024

Author: Abhay Ahuja

Bench: Abhay Ahuja

  2024:BHC-OS:81


                                                         22. SJ 8-22 in SS 7-21 @ IAL 34137-23 in SS 7-21.doc


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


                                           SUMMONS FOR JUDGMENT NO.8 OF 2022
                                                         IN
                                              SUMMARY SUIT NO.7 OF 2021

                       Oriental Aromatics Limited                                  ...Plaintiff
                             V/s.
                       Poonam D. Bhatiya                                           ...Defendant
                                                         WITH
                                        INTERIM APPLICATION (L) NO.34137 OF 2023
                                                          IN
                                              SUMMARY SUIT NO.7 OF 2021

                       Poonam D. Bhatiya                                           ...Applicant
                                                                                   (Orig. Defendant)
                       IN THE MATTER BETWEEN :-
                       Oriental Aromatics Limited                                  ...Plaintiff
                             V/s.
                       Poonam D. Bhatiya                                           ...Defendant


                       Mr. Kunal Mehta with Ms. Jinelle Gogri i/b Negandhi Shah and
                       Himayathullah, Advocates for the Plaintiff.
                       Mr. Paresh Thakkar, Advocate for the Applicant in IAL 34137/2023.

 NIKITA                                          CORAM    :       ABHAY AHUJA, J.

YOGESH GADGIL DATE : 3RD JANUARY, 2024

P.C. :

Interim Application (L) No. 34137 of 2023

1. After the matter is briefly heard, Mr. Thakkar, learned Counsel for

the Applicant / Defendant seeks leave of this Court to withdraw the

interim application.

22. SJ 8-22 in SS 7-21 @ IAL 34137-23 in SS 7-21.doc

2. Interim Application is allowed to be withdrawn and disposed as

such.

Summons for Judgment No. 8 of 2021 in SS 7 of 2021

3. This Summons for Judgment has been argued. After the

arguments have concluded, Mr. Thakkar, learned Counsel for the

Defendant submits that he will advise his client to file consent terms

with an installment plan to pay the Plaintiff.

4. Let the consent terms be filed by 5 th January, 2024. List on 5th

January, 2024, under the caption "For Filing Consent Terms".

(ABHAY AHUJA, J.)