Bombay High Court
Mac Impex vs Benin Negoce Et Commerce International ... on 12 February, 2020
Author: A.K. Menon
Bench: A.K. Menon
rrpillai 905-coms-853-2018.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
INTERIM APPLICATION NO. 1 OF 2020
IN
COMMERCIAL SUIT NO. 853 OF 2018
WITH
NOTICE OF MOTION NO. 1432 OF 2018
Mac Impex ... Plaintiff
and
Benin Negoce Et Commerce ... Defendants
International (BNCI) Saral and Ors.
Mr. Bhupesh Dhumatkar i/b. Ms. Alisha Pinto for the Plaintiff.
Mr. P. P. Kulkarni for Defendant nos. 1 to 3.
Ms. Sumi Soman for Defendant no. 5.
CORAM : A.K. MENON, J.
DATED : 12th FEBRUARY, 2020 P.C.
1. By this Interim Application the defendant nos. 1 to 3 had sought leave to file written statement after condoning delay of 88 days. On 3 rd February, 2020 the IA was disposed however the application on behalf no.3 was not considered. In view thereof the order of 3 rd February to the extent it disposes the IA in relation to defendant no. 3 stands recalled. Reply to the IA to be filed within one week.
2. List the application on 24th February, 2020.
(A.K. MENON, J.) 1/1 ::: Uploaded on - 13/02/2020 ::: Downloaded on - 09/06/2020 01:12:55 :::