Tata Capital Financial Services ... vs Priyanka Communications (India) ...
2024 Latest Caselaw 109 Bom

Bombay High Court

Tata Capital Financial Services ... vs Priyanka Communications (India) ... on 3 January, 2024

Author: Abhay Ahuja

Bench: Abhay Ahuja

                                                           27. SJ 36-23 in COMSS 87-22 @ IALs.doc


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

                                        SUMMONS FOR JUDGMENT NO. 36 OF 2023
                                                         IN
                                      COMMERCIAL SUMMARY SUIT NO. 87 OF 2022
                                                        WITH
                                       INTERIM APPLICATION (L) NO. 6442 OF 2023
                                                         IN
                                        SUMMONS FOR JUDGMENT NO. 36 OF 2023
                                                        WITH
                                       INTERIM APPLICATION (L) NO. 8951 OF 2020
                                                         IN
                                      COMMERCIAL SUMMARY SUIT NO. 87 OF 2022


                     Tata Capital Financial Services Ltd.                              ...Plaintiff
                           V/s.
                     Priyanka Communications (India) Pvt. Ltd. and Ors.                ...Defendant

                                                       WITH
                                      INTERIM APPLICATION (L) NO. 23604 OF 2023
                                                        IN
                                      COMMERCIAL SUMMARY SUIT NO. 87 OF 2022


       Digitally     Mr. Rohan Sawant with Mr. Sachin C., Mr. Aagam Mehta i/b Manilal
       signed by
       NIKITA
NIKITA YOGESH
                     Kher Ambalal & Co. for Plaintiff.
YOGESH GADGIL        Mr. Premlal Krishnan with Mr. Rehmat Lokhandwala and Mr. Sidharth
GADGIL Date:
       2024.01.03
       19:04:30      Seshadri i/b Pan India Legal Services LLP, for Defendants.
       +0530


                                               CORAM   :      ABHAY AHUJA, J.

                                               DATE    :      3RD JANUARY, 2024


                     P.C. :

1. When the matter is called out, Mr. Sawant, learned Counsel

appears for the Plaintiff and submits that there has been scheme of

amalgamation, pursuant to which the name of the Plaintiff has been

27. SJ 36-23 in COMSS 87-22 @ IALs.doc

changed from Tata Capital Financial Services Limited to Tata Capital

Limited and seeks to tender across the bar draft amendments to the

Plaint, Summons for Judgment as well as an Interim Application.

2. Mr. Krishnan, learned Counsel for the Defendant seeks some time

to take instructions in the matter.

3. Let the instructions be taken by the next date. List on 15th

January, 2024.

(ABHAY AHUJA, J.)