The Maharashtra State Co-Op.Bank Ltd vs Baramati Agro Ltd. And Ors
2024 Latest Caselaw 1830 Bom

Bombay High Court

The Maharashtra State Co-Op.Bank Ltd vs Baramati Agro Ltd. And Ors on 22 January, 2024

Author: Abhay Ahuja

Bench: Abhay Ahuja

                                                           39-ACOMSS-57-2013.doc


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

                 COMMERCIAL SUMMARY SUIT NO.57 OF 2013

 THE MAHARASHTRA STATE CO-OPERATIVE                    )
 BANK LIMITED                                          )...PLAINTIFF
          V/s.
 BARAMATI AGRO LTD. AND OTHERS                         )...DEFENDANTS

 Mrs.Varsha Palav, Advocate for the Plaintiff.
 Mr.Akshay Shinde, Advocate for the Defendant no.1.

                               CORAM    :        ABHAY AHUJA, J.

                               DATE     :        22nd JANUARY 2024

 P.C. :

1. When the matter is called out, Ms.Palav, learned Counsel appears

for the Plaintiff and submits that the original of the Plaintiff's

compilation of documents cannot be traced as the same was filed in

Summons for Judgment No.4 of 2014 and this Court direct the Registry

to trace the same and place it before the Court by the next date.

2. Mr.Akshay Shinde, learned Counsel appears for the Defendants

and also seeks some time to call for the papers and to ascertain

whether any statement of admission and denial of documents was filed

or not.

39-ACOMSS-57-2013.doc

3. Accordingly, at the joint request of the learned Counsel, list on

15th March 2024 at 4.00 p.m. for marking of Plaintiff's documents.

4. Registry is directed to trace the compilation of documents filed

by the Plaintiff and to place it before this Court by the next date.

(ABHAY AHUJA, J.)