Executive Trading Company Pvt Ltd vs Grow Well Mercantile Pvt Ltd
2024 Latest Caselaw 477 Bom

Bombay High Court

Executive Trading Company Pvt Ltd vs Grow Well Mercantile Pvt Ltd on 9 January, 2024

Author: Abhay Ahuja

Bench: Abhay Ahuja

                                        1                 24 sj 75-21 in comss 19-20-os.doc


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

                          SUMMONS FOR JUDGMENT NO.75 OF 2021
                                          IN
                         COMMERCIAL SUMMARY SUIT NO.19 OF 2020

 Executive Trading Company Private Limited                     ... Plaintiff
       Vs.
 Grow Well Mercantile Private Limited                          ... Defendant

                                            -------

 Ms. Vibha Joshi with Mr. Kandarp Trivedi i/by M/s RHP Partners, Advocates for
 the Plaintiff.
 Ms. Simran R. Grover with Ms. Vaidehi i/by M/s Khaitan Legal Associates,
 Advocates for the Defendant.
                                     -------

                            CORAM :   ABHAY AHUJA, J.

                            DATE :    09 JANUARY, 2024.


 P.C. :

1. Ms. Simran R. Grover, learned counsel appears for the Defendant

and seeks some time to file application for condonation of delay for

seeking leave to defend submitting that the reply has already been filed

and the copy has been served on the other side. Ms. Vibha Joshi, learned

counsel appears for the Plaintiff and submits that as they have instructions

to file a Special Leave Petition against the order dated 5 th December,

2023, no rejoinder has been filed and they are also opposing the request

to file the application for condonation of delay for seeking leave to defend.

   Priya R. Soparkar                                                                       1 of 2



                                         2              24 sj 75-21 in comss 19-20-os.doc

2. Let the application on behalf of the Defendant be filed by 23 rd

January, 2024, with a copy to the other side. Reply/Rejoinder on behalf of

the Plaintiff be filed by 30th January, 2024, with a copy to the other side.

3. Accordingly, list on 5th February, 2024.

                                                   (ABHAY AHUJA, J.)




   Priya R. Soparkar                                                                   2 of 2