Ravin Infraproject Pvt. Ltd vs Nexus Green Limited And Anr
2024 Latest Caselaw 2400 Bom

Bombay High Court

Ravin Infraproject Pvt. Ltd vs Nexus Green Limited And Anr on 25 January, 2024

Author: Abhay Ahuja

Bench: Abhay Ahuja

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

                         SUMMONS FOR JUDGMENT NO.1 OF 2024
                                        IN
                       COMMERCIAL SUMMARY SUIT NO.1281 OF 2019

 Ravin Infraprojects Private Limited             ... Plaintiff
       Vs.
 Nexus Green Limited and anr.                    ... Defendants

                                         WITH
                       COMMERCIAL SUMMARY SUIT NO.1281 OF 2019
                                         AND
                          INTERIM APPLICATION NO.1644 OF 2022
                                           IN
                       COMMERCIAL SUMMARY SUIT NO.1281 OF 2019
                                         -------

 Mr. Karl Tamboly with Mr. Rudra Deosthali i/by M/s Parinam Law
 Associates, Advocates for the Plaintiff.
 Mr. Mahesh Govalkar, Advocate for the Defendant No.1.
 Mr. Dhaval Patil, Advocate for the Defendant No.2.
                                   -------

                            CORAM :   ABHAY AHUJA, J.

                            DATE :    25 JANUARY, 2024.


 P.C. :


 Not on board. Mentioned.

1. Mr. Tamboly, learned counsel appears for the Plaintiff and submits

that this matter has been substantially argued on behalf of the Plaintiff

and during the course of the arguments statement of dues receivables

Priya R. Soparkar 1 of 2

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from the Defendants was tendered across the Bar to the Court as well as

to the learned counsel for the parties also and the matter was to come up

on 7th February, 2024 for continued arguments. Learned counsel submits

that although in the valuation clause of the plaint the amount is

mentioned as USD 1,014,396.2, however, with interest total receivables as

on 3rd January, 2024 would be Rs.16,07,55,743/- which is within the

pecuniary jurisdiction of this Court and therefore, this Court list the

matter for considering the interim Application to amend the plaint. The

other learned counsel for the Defendants have no objection, if the matter

is listed on 29th January, 2024.

2. Accordingly, list on 29th January, 2024.

                                                     (ABHAY AHUJA, J.)




   Priya R. Soparkar                                                                      2 of 2