Hlv Limited vs Bank Of Baroda
2024 Latest Caselaw 2571 Bom

Bombay High Court

Hlv Limited vs Bank Of Baroda on 29 January, 2024

Author: Abhay Ahuja

Bench: Abhay Ahuja

                                    Mentioned-SJ in COMSS 40-23.doc


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

                   SUMMONS FOR JUDGMENT NO . OF 2024
                     (E-FILING NO. EC-HCBM02-01738-2024)
                  COMMERCIAL SUMMARY SUIT NO. 40 OF 2023

 HLV Limited                                                   ...Plaintiff
       V/S.
 Bank of Baroda                                                ...Defendant

 Mr. Pankaj shah for Plaintiff/Applicant.
 Mr. Akshaya Puthran, Advocate for the Defendant/Respondent

                           CORAM       :       ABHAY AHUJA, J.

                           DATE        :       29h JANUARY, 2024


 P.C. :


 1.       Not on Board. Mentioned.

2. Mr. Shah, learned Counsel for the Plaintiff/Applicant in the

matter has mentioned this matter submitting that although the

summons for judgment has been taken out after the compliance of the

order of this Court dated 19th December, 2023, by the

Defendant/Respondent Bank, the summons for judgment which was

sought to be uploaded has been rejected with the defect "Respondent

Advocate not on record". The Advocate for the Defendant /

Respondent- Bank is present in the Court and submits that although the

Mentioned-SJ in COMSS 40-23.doc

firm M/s S. K. Singhi and Partners is not registered with the original

side of this Court, however, one of the Advocates viz. Ms. Akshaya

Puthran appearing in the matter has filed vakalatnama in her name and

therefore, there should not be any objection on this ground.

3. Be that as it may, let the learned Advocate for the Plaintiff as well

as learned Advocate for the Defendant approach the Registry and

clarify this position, after which the Registry to consider accepting the

summons for judgment.

4. Praecipe accordingly stands disposed.

(ABHAY AHUJA, J.)