Bombay High Court
Multi Commodity Exchange Of India Ltd. ... vs M/S. Madhya Bharat (International) ... on 4 July, 2023
Author: Nitin Jamdar
Bench: Nitin Jamdar
Digitally signed
LAXMIKANT by LAXMIKANT
GOPAL
GOPAL CHANDAN
CHANDAN Date: 2023.07.05
17:51:02 +0530
(10) IA-3563.23.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
INTERIM APPLICATION NO.3563 OF 2023
IN
COMMERCIAL FIRST APPEAL (L) NO.26016 OF 2022
Multi Commodity Exchange of India Ltd
Through its Authorized representative : Applicant/
Mr. Manoj Jain (Chief Operating Officer) Appellant/Orig.Plaintiff.
Versus
M/s. Madhya Bharat (International) Pvt. Ltd : Respondents/
and others Orig.Defendant.
Mr. Siddhesh Bhate a/w Mr. Aditya Shendye and Mr. Ashwin Pimple i/by SSB
Legal and Advisory for the Applicant/Appellant.
None for the Respondents.
CORAM : NITIN JAMDAR, ACTING CJ. &
ARIF S. DOCTOR, J.
DATED : 4 JULY 2023.
P.C. :
Issue notice to the Respondents, returnable on 1 August 2023.
2. In addition, the Applicant/Appellant is permitted to serve private notice through Registered Post A.D./Speed Post/E-mail and file affidavit of service before the returnable date.
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3. The Applicant/Appellant will serve the copy of the Appeal and paper book on the Respondents along with the said notice.
(ARIF S. DOCTOR, J.) (ACTING CHIEF JUSTICE)
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