Hikal Limited vs Paxchem Limited
2024 Latest Caselaw 1650 Bom

Bombay High Court

Hikal Limited vs Paxchem Limited on 19 January, 2024

Author: Abhay Ahuja

Bench: Abhay Ahuja

                                                               19-SJ-56-2022.doc


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

                  SUMMONS FOR JUDGMENT NO.56 OF 2022
                                 IN
                 COMMERCIAL SUMMARY SUIT NO.130 OF 2021

 HIKAL LIMITED                                         )...PLAINTIFF
          V/s.
 PAXCHEM LIMITED                                       )...DEFENDANT
                                  WITH
                   INTERIM APPLICATION NO.4213 OF 2022
                                   IN
                 COMMERCIAL SUMMARY SUIT NO.130 OF 2021

 Mr.Jarin Doshi i/by Malvi Ranchoddas & Co., Advocate for the Plaintiff.

                               CORAM    :     ABHAY AHUJA, J.

                               DATE     :     19th JANUARY 2024
 P.C. :

1. By order dated 18th December 2023, this Court had directed the

Registry to issue notice to the Defendant returnable on 15 th January

2024 and private service was also permitted.

2. There is a service report of the notice which indicates that the

notice to the Defendant has been returned unserved with the remark

"office shifted." The Plaintiff has privately made an attempt to serve

the Defendant, however, the packets have also been returned unserved

and therefore the service is not complete.

19-SJ-56-2022.doc

3. The Plaintiff / its Advocate to accordingly obtain the new / fresh

address of the Defendant and complete the service by the next date.

4. List on 1st March 2024.

(ABHAY AHUJA, J.)