Edelweiss Special Opportunities Fund vs Svl Limited And Anr
2024 Latest Caselaw 1826 Bom

Bombay High Court

Edelweiss Special Opportunities Fund vs Svl Limited And Anr on 22 January, 2024

Author: Abhay Ahuja

Bench: Abhay Ahuja

                                         24. SJ 55-21 in COMSS 40-21.doc


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

                   SUMMONS FOR JUDGMENT NO. 55 OF 2021
                                  IN
                  COMMERCIAL SUMMARY SUIT NO. 40 OF 2021

 Edelweiss Special Opportunities Fund                    ...Plaintiff
       V/s.
 SVL Limited and Anr.                                    ...Defendants


 Mr. Rajeev Carvalho with Mr. Sachin Chandarana, Mr. Amol Rasal and
 Mr. Aagam Mehta i/b Manilal Kher Ambalal & Co. for Plaintiff.
 Mr. Kevic Setalwad, Senior Advocate with Ms. Rajalakshmy Mohandas,
 Ms. Mukta Chorge i/b Rajalakshmy Associates for Defendants.

                           CORAM   :     ABHAY AHUJA, J.

                           DATE    :     22nd JANUARY, 2024
 P.C. :

1. When the matter is called out, Mr. Setalwad, learned Senior

Counsel appears for the Defendants and seeks some time to file

additional reply to the summons for judgment, in view of amendments

to the plaint and summons for judgment.

2. Let the additional reply be filed by 12th February, 2024, with a

copy to the other side. Rejoinder, if any, be filed by 26th February, 2024,

with a copy to the other side.

3. List on 26th February, 2024.

(ABHAY AHUJA, J.)