Bombay High Court
Ingram Micro India Pvt Ltd vs Taashee Linux Services Pvt. Ltd on 14 December, 2023
Author: Abhay Ahuja
Bench: Abhay Ahuja
19-IA(L)-34390-2022-.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
INTERIM APPLICATION (L) NO.34390 OF 2022
IN
COMMERCIAL SUMMARY SUIT NO.61 OF 2023
INGRAM MICRO INDIA PVT. LTD. )...APPLICANT
IN THE MATTER BETWEEN
INGRAM MICRO INDIA PVT. LTD. )...PLAINTIFF
V/s.
TAASHEE LINUX SERVICES PVT. LTD. )...DEFENDANT
Mr.Sagar Wagle a/w. Mr.Kashyap Samant i/by Ms.Riddhi Pandit,
Advocate for the Applicant/Plaintiff.
Ms.Hita Chandarana i/by Desai & Diwanji, Advocate for the
Respondent/Defendant.
CORAM : ABHAY AHUJA, J.
DATE : 14th DECEMBER 2023 P.C. :
1. Both the learned Counsel are ad-idem that since settlement talks are at an advanced stage but still taking time as the funds have to be put in the escrow account, this matter be removed from the board for the time being with liberty to mention when the settlement is arrived at.
2. Accordingly, remove from board. Liberty to mention.
3. The statement made on behalf of the Defendant on 21 st June 2023 to continue.
(ABHAY AHUJA, J.) avk 1/1 ::: Uploaded on - 15/12/2023 ::: Downloaded on - 15/12/2023 13:45:26 :::