The Board Of Trustees Of B.E.S. And T ... vs M.P. Madhya Kshetra Vidyut Vitran Co. ...
2024 Latest Caselaw 1294 Bom

Bombay High Court

The Board Of Trustees Of B.E.S. And T ... vs M.P. Madhya Kshetra Vidyut Vitran Co. ... on 18 January, 2024

Author: Abhay Ahuja

Bench: Abhay Ahuja

                                                             23-ss-2956-2004.doc


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

                          SUMMARY SUIT NO.2956 OF 2004

 The B.E.S and T. Undertaking                         ...Plaintiff.
       V/s.
 M.P. Madhya Kkshetra Vidyut
 Vitran Co. Ltd and Ors                               ...Defendants.
                                 WITH
                       SUMMARY SUIT NO.3037 OF 2004
                                 WITH
                     CHAMBER SUMMONS NO.904 OF 2019
                                   IN
                   SUMMONS FOR JUDGMENT NO.10 OF 2017
                                 WITH
                     CHAMBER SUMMONS NO.905 OF 2019
                                   IN
                   SUMMONS FOR JUDGMENT NO.9 OF 2017

 Ms. Shraddha Nagaonkar i/b Mr. Sagar Shetty a/w Ms. Sonia Redkar,
 Advocates for the Plaintiff.
 Mr. Netaji Gowade i/b M/s. Sanjay Udeshi & Co., Advocate for the
 Defendant No.1.
 Mr. Kalpesh Nansi, Advocate for the Defendant No.4.
 Mr. Rahul Srivastav, through V.C., Ms. Anamika Singh i/b S.K. Srivastav
 & Co., Advocates for the proposed Defendants No.6 and 7 in
 CHS/904/2019 & CHS/905/2019.

                               CORAM     :    ABHAY AHUJA, J.

                               DATE      :    18th JANUARY, 2024
 P.C. :

1. When the matter is called out, the Advocate appearing for the

Plaintiff seeks some time submitting that they are in the process of

filing their vakalatnama and some time be granted to take appropriate

instructions.

23-ss-2956-2004.doc

2. Mr. Srivastav, learned Counsel for the Respondents No. 5 and 6

in both the chamber summons opposes the chamber summons

submitting that they have nothing to do with the lis.

3. Be that as it may, since the learned advocate for the Plaintiff is

seeking some time, list on 16th February, 2024.

(ABHAY AHUJA, J.)