Rudra Infra vs Universal Edu-Infra Services Pvt Ltd
2024 Latest Caselaw 2476 Bom

Bombay High Court

Rudra Infra vs Universal Edu-Infra Services Pvt Ltd on 25 January, 2024

Author: Abhay Ahuja

Bench: Abhay Ahuja

                                                                 26-SJ-6-2023.doc


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

                   SUMMONS FOR JUDGMENT NO.6 OF 2023
                                  IN
                 COMMERCIAL SUMMARY SUIT NO .74 OF 2022

 RUDRA INFRA                                            )...PLAINTIFF
          V/s.
 UNIVERSAL EDU-INFRA SERVICES PVT. LTD.                 )...DEFENDANT

 Mr.Yazad Udwadia i/by Mr.Kartik Khandelwal, Advocate for the
 Plaintiff.
 Mr.Akash Menon a/w. Mr.Kalash Bakliwat, Advocate for the Defendant.

                               CORAM     :     ABHAY AHUJA, J.

                               DATE      :     25th JANUARY 2024

 P.C. :

1. Rejoinder was to be filed in the matter, however, it is submittedd

on behalf of the learned Counsel for the Plaintiff that since the matter

finds place in the list of matters to be transferred to the Bombay City

Civil Court, the valuation of the Suit being below Rs.10 crores,

rejoinder would be filed there after taking instructions from the client.

2. Registry to act accordingly.

(ABHAY AHUJA, J.)