The Board Of Trustees Of The Port Of ... vs Kasturi Commodities Pvt Ltd And 2 Ors
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Bombay High Court

The Board Of Trustees Of The Port Of ... vs Kasturi Commodities Pvt Ltd And 2 Ors on 23 January, 2024

Author: Abhay Ahuja

Bench: Abhay Ahuja

                                                              23-SJ-3-2021.doc


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

                   SUMMONS FOR JUDGMENT NO.3 OF 2021
                                  IN
                 COMMERCIAL SUMMARY SUIT NO.132 OF 2020

 THE BOARD OF TRUSTEES OF THE                        )
 PORT OF MUMBAI                                      )...PLAINTIFF

          V/s.

 KASTURI COMMODITIES PVT. LTD AND ORS                )...DEFENDANTS

 Ms.Khushboo Rupani a/w. Mr.Sharan Shetty i/by HSA Advocates,
 Advocate for the Plaintiff.
 Mr.Roshil Nichani, Mr.Ansh Desai i/by Pythagoras Legal, Advocate for
 the Defendants No.1 and 2.


                           CORAM   :   ABHAY AHUJA, J.

                           DATE    :   23rd JANUARY, 2024


 P.C. :

1. Ms.Rupani, learned Advocate, appears for the Plaintiff and

submits that she has instructions to take out an Interim Application in

view of the change of the name of the Plaintiff to Mumbai Port Trust

Authority and for ex-parte against Defendant no.3 as the Defendant

no.3 has not entered appearance. Ms.Rupani seeks two weeks time.

23-SJ-3-2021.doc

2. Ms.Nichani, learned Advocate, appears for the Defendants and

submits that the Suit is listed in the list of matters that are likely to be

transferred to the Bombay City Civil Court in view of the valuation

below the pecuniary limit of Rs.10 crores.

3. List on 16th February 2024.

4. The matter be removed from the caption of 'framing of issues'.

(ABHAY AHUJA, J.)