Sbi Capital Markets Ltd vs Eurocostpin Ltd. And Ors
2024 Latest Caselaw 837 Bom

Bombay High Court

Sbi Capital Markets Ltd vs Eurocostpin Ltd. And Ors on 12 January, 2024

Author: Abhay Ahuja

Bench: Abhay Ahuja

                                                          1. S 6081-99 @ IA 374-19.doc


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

                             SUIT NO. 6081 OF 1999
                                     WITH
                      INTERIM APPLICATION NO. 374 OF 2019
                                       IN
                             SUIT NO. 6081 OF 1999

 SBI Capital Markets Ltd.                     ...Plaintiff/Applicant
       V/s.
 Eurocostpin Ltd and Ors.                     ...Defendants/Respondents


 Ms. Tanvi Rane i/b Ms. Sabiha Ansari, Advocate for the Plaintiff.
 None for the Defendants


                               CORAM    :     ABHAY AHUJA, J.

                               DATE     :     12th JANUARY, 2024


 P.C. :

1. When the matter is called out, Ms. Rane, learned Counsel for the

Plaintiff appears and submits that she has limited instructions in the

matter.

2. A perusal of the record indicates that an interim application is

filed pursuant to the order dated 8 th April, 2019, of this Court seeking

leave under Rule 90 of the High Court, Original Side Rules, to the

Plaintiff for passing of ex-parte judgment for want of written statement

of the Defendants.

1. S 6081-99 @ IA 374-19.doc

3. Let the learned Counsel for the Plaintiff take instructions. List on

19th January, 2024.

(ABHAY AHUJA, J.)