Bombay High Court
M/S. Kwality Scrap Metals (Through Its ... vs Cma Cgm Agencies Pvt. Ltd. Through Its ... on 20 March, 2024
Author: B. P. Colabawalla
Bench: B. P. Colabawalla
4-ASIA-1617-2024+.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
INTERIM APPLICATION NO. 1617 OF 2024
IN
COMMERCIAL FIRST APPEAL (ST) NO. 33244 OF 2022
M/s Kwality Scrap Metals ...Applicant/
Appellant
Versus
CMA CGM Agencies (India) Pvt Ltd ...Respondent
Mr. H.R. Shetty, Advocate for the Applicant/Appellant.
Mr. Nihal Shiakh, a/w Dev Molta, i/b Mustaja Motiwala,
Advocates for Respondent.
CORAM : B. P. COLABAWALLA &
SOMASEKHAR SUNDARESAN, JJ.
DATE : MARCH 20, 2024
PC :
1. The above Interim Application is filed seeking a Condonation of Delay of 14 days in filing the above Commercial Appeal. For the reasons stated in the Interim Application the delay is condoned subject to the Applicant/Appellant paying cost of Rs.5,000/- (Rs. Five Thousand only) to the Respondent within a period of two weeks from Digitally signed by ASHWINI ASHWINI JANARDAN JANARDAN VALLAKATI VALLAKATI Date:
2024.03.21 today.
12:11:32 +0530 Page 1 of 2 MARCH 20, 2024 Ashwini Vallakati ::: Uploaded on - 21/03/2024 ::: Downloaded on - 21/03/2024 13:04:55 ::: 4-ASIA-1617-2024+.doc
2. Now that the delay is condoned, the Registry shall proceed to number the above Appeal subject to removal of all other office objections within a period of two weeks from today.
3. It is needless to clarify that if the costs are not paid within the stipulated period, the above Interim Application shall stand dismissed without further reference to the Court, and consequently, so shall the above Appeal.
4. This order will be digitally signed by the Private Secretary/ Personal Assistant of this Court. All concerned will act on production by fax or email of a digitally signed copy of this order.
[ SOMASEKHAR SUNDARESAN, J.] [ B. P. COLABAWALLA, J.] Page 2 of 2 MARCH 20, 2024 Ashwini Vallakati ::: Uploaded on - 21/03/2024 ::: Downloaded on - 21/03/2024 13:04:55 :::