Motilal Oswal Commodities Brokers Pvt ... vs National Spot Exchange Limited
2024 Latest Caselaw 1124 Bom

Bombay High Court

Motilal Oswal Commodities Brokers Pvt ... vs National Spot Exchange Limited on 17 January, 2024

Author: Abhay Ahuja

Bench: Abhay Ahuja

                                        1                  30 comss 302-15-os.doc


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

                       COMMERCIAL SUMMARY SUIT NO.302 OF 2015

 Motilal Oswal Commodities Brokers Private Limited                ... Plaintiff
       Vs.
 National Spot Exchange Limited                                   ... Defendant
                                 -------

 Mr. Chirag Shah with Mr. Dhiraj Chavan i/by M/s Ashwin Duggal &
 Associates, Advocates for the Plaintiff.
 Mr. Vaibhav Bhure with Mr. Melvyn Fernandes, Ms. Supriya Majumdar and
 Mr. Ameya Pathare, Advocates for the Defendant.
                                   -------

                            CORAM :   ABHAY AHUJA, J.

                            DATE :    17 JANUARY, 2024.


 P.C. :

1. Both the learned counsel submit that there appears to be a technical

glitch in the sense that although in the Interim Application referred to in

order dated 18th December, 2023 was lodged, the printout of the online

acknowledgment reflects that the document at Serial No.3 which is the

subject Interim Application was filed on 9 th March, 2023, whereas the case

status with respect to Commercial Summary Suit No. 302 of 2015

suggests that only a Summons for Judgment No. 84 of 2015 had been

filed which suggests that the Interim Application does not appear in the

case status.

   Priya R. Soparkar                                                                 1 of 2



                                           2                30 comss 302-15-os.doc

2. Be that as it may, let the technical glitch be resolved. Registry to

look into the matter and to resolve it as soon as possible.

3. Let the reply and rejoinder be endeavoured to be filed by the next

date with a copy to the other side.

4. List on 8th February, 2024.

                                                 (ABHAY AHUJA, J.)




   Priya R. Soparkar                                                                 2 of 2