Priyanka Communications India Pvt Ltd vs Tata Capital Financial Services ...
2024 Latest Caselaw 111 Bom

Bombay High Court

Priyanka Communications India Pvt Ltd vs Tata Capital Financial Services ... 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


 Mr. Rohan Sawant with Mr. Sachin C., Mr. Aagam Mehta i/b Manilal
 Kher Ambalal & Co. for Plaintiff.
 Mr. Premlal Krishnan with Mr. Rehmat Lokhandwala and Mr. Sidharth
 Seshadri i/b Pan India Legal Services LLP, for Defendants.

                           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.)