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Godrej And Boyce Manufacturing Company ... vs Satec Envir Engineering India Pvt.Ltd
2024 Latest Caselaw 1655 Bom

Citation : 2024 Latest Caselaw 1655 Bom
Judgement Date : 19 January, 2024

Bombay High Court

Godrej And Boyce Manufacturing Company ... vs Satec Envir Engineering India Pvt.Ltd on 19 January, 2024

Author: Bharati Dangre

Bench: Bharati Dangre

                                 1/2                 25 COMS-78-23 (18-1).odt


         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                 ORDINARY ORIGINAL CIVIL JURISDICTION
                       IN ITS COMMERCIAL DIVISION
                    COMMERCIAL SUIT NO.78 OF 2023
                                   WITH
            INTERIM APPLICATION (L) NO.30393 OF 2023
                                   WITH
                  INTERIM APPLICATION NO.49 OF 2024
                                   WITH
            INTERIM APPLICATION (L) NO.33614 OF 2023
                                   WITH
            INTERIM APPLICATION (L) NO.30392 OF 2023
                                   WITH
            INTERIM APPLICATION (L) NO.30391 OF 2023
                                   WITH
           INTERIM APPLICATION (L) NO.30388 OF 2023
                                       IN
                    COMMERCIAL SUIT NO.78 OF 2023


Godrej And Boyce Manufacturing              ..     Plaintiff
Company Limited
                       Versus
Satec Envir Engineering India Pvt.          ..     Defendants
Ltd. & Anr.


                                       ...

Mr.Sagar Divekar with Mr.Abhimanyu Mahpankar for the
Plaintiff.

Mr.Amit Meharia with Tannishtha Singh, Poonam S, Shubham
Sawant and Harshit Trivedi i/b Meharia & Co. for the
Defendant No.2.

M.M.Salgaonkar




  ::: Uploaded on - 20/01/2024                   ::: Downloaded on - 21/01/2024 04:10:18 :::
                                  2/2              25 COMS-78-23 (18-1).odt


                          CORAM: BHARATI DANGRE, J.

DATED : 19th JANUARY, 2024

P.C:-

1. To the interim applications fled by Defendant Nos.1 and 2, the counsel for the Plaintiff wants to fle the reply affdavits and it is informed that the replies are ready for fling.

Similarly to the interim application taken out by the Plaintiff, seeking summary judgment, the Defendants are at liberty to fle their reply affdavits.

2. Upon the pleadings being completed, list the interim applications for further hearing on 29/02/2024 at 2.30 p.m.

( SMT. BHARATI DANGRE, J.)

M.M.Salgaonkar

 
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