Bombay High Court
Thermax Ltd vs Baroda Rayon Corpn.Ltd on 10 January, 2024
Author: Abhay Ahuja
Bench: Abhay Ahuja
14-COMSS-8-1999.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
IN ITS COMMERCIAL DIVISION
COMMERCIAL SUMMARY SUIT NO.8 OF 1999
THERMAX LIMITED )...PLAINTIFF
V/s.
BARODA RAYON CORPORATION LIMITED )...DEFENDANT
None for the Plaintiff.
Mr.J.J.Satghar, Advocate for the Defendant.
CORAM : ABHAY AHUJA, J.
DATE : 10th JANUARY 2024 P.C. : 1. None for the Plaintiff.
2. Mr.Satghar, learned Advocate appears for the Defendant and seeks some more time to file Vakalatnama in the matter. Let the Vakalatnama be filed within a period of two weeks.
3. It is observed from the earlier order dated 29 th November 2023 that Mr.Marathe, Advocate for the Plaintiff, was to ascertain whether this matter pertains to the company to which the Boiler and Heater Division of the Plaintiff has been transferred. However, since none is present for the Plaintiff and the Advocate for the Defendant seeks to file Vakalatnama in the matter, list on 31st January 2024.
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