Nishit K. Mehta And Anr vs Choksi Tube Co. Ltd. (In Liqn) O.L.H.C. ...
2024 Latest Caselaw 789 Bom

Bombay High Court

Nishit K. Mehta And Anr vs Choksi Tube Co. Ltd. (In Liqn) O.L.H.C. ... on 12 January, 2024

Author: Abhay Ahuja

Bench: Abhay Ahuja

                                        Mentioned COMSS 8-06 @ Ors..doc


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

                   COMMERCIAL SUMMARY SUIT NO. 8 OF 2006

 Nishit K. Mehta and Anr.                             ...Plaintiffs
        V/s.
 Choksi Tube Co. Ltd and Ors.                         ...Defendants

                                    WITH
                        JUDGE'S ORDER NO. 416 OF 2006
                                      IN
                   COMMERCIAL SUMMARY SUIT NO. 8 OF 2006
                                    WITH
                    INTERIM APPLICATION NO. 25804 OF 2023
                                      IN
                   COMMERCIAL SUMMARY SUIT NO. 8 OF 2006
                                    WITH
                 SUMMONS FOR JUDGMENT (L) NO. 35327 OF 2023
                                      IN
                   COMMERCIAL SUMMARY SUIT NO. 8 OF 2006


 Ms. Dimple Vora i/b Makrand Gandhi & Co. for Plaintiffs and for
 Respondents in IA.
                      CORAM     :    ABHAY AHUJA, J.

                      DATE      :    12th JANUARY, 2024
 P.C. :


 1.       Not on Board. Mentioned.

2. This matter is mentioned for speaking to minutes of the order

dated 5th January, 2024, submitting that the date has been

inadvertently mentioned as 5th January, 2023.

Mentioned COMSS 8-06 @ Ors..doc

3. Let the error be corrected and in view of this error, let the

amendments be carried out, within a period of one week from today.

4. Let the correction be made accordingly. Rest of the order remains

as it is. Let the corrected order be uploaded as soon as possible.

5. The praecipe accordingly stands disposed.

(ABHAY AHUJA, J.)