Bombay High Court
Srt Engineering Company Pvt. Ltd vs Nesco Limited (Now Stander Engineering ... on 7 October, 2019
Author: A.K. Menon
Bench: A.K. Menon
12-NMCD-1824-19.doc
Dixit
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
NOTICE OF MOTION NO.1824 OF 2019
IN
COMMERCIAL SUIT NO.935 OF 2019
SRT Engineering Company Pvt. Ltd., Mumbai ....Applicant
In the matter between
SRT Engineering Company Pvt. Ltd., Mumbai ....Plaintiff
V/s.
Nesco Ltd. (Now Stander Engineering Co. Ltd.),
Mumbai and Ors. ....Defendants
Mr. Yashodhan Deshmukh, i/by Mr. Yatin Shah, for the Applicant-Original
Plaintiff.
Dr. Abhinav Chandrachud, with Mrs. Leena Shah, i/by Shah and Furia
Associates, for Defendant No.1.
Mr. A.R. Shaikh for Defendant No.2.
CORAM : A.K. MENON, J.
DATED : 7TH OCTOBER, 2019.
P.C. :
1. Heard learned counsel for the parties.
2. Mr. Deshmukh states that in paragraph 13 of the written statement of defendant no.3, dated 30 th August 2019, a clear statement has been made that defendant no.3 is not in the business of manufacturing the equipment referred to in paragraph 2 of the plaint.1/2 ::: Uploaded on - 07/10/2019 ::: Downloaded on - 08/10/2019 02:17:42 :::
12-NMCD-1824-19.doc
3. In that view of the matter, there is no need to grant any ad-interim relief. In the event, defendant no.3 is found to be violating his statement, liberty to apply.
4. Rejoinder, if any, to be filed within one week from today.
(A.K. MENON, J.) 2/2 ::: Uploaded on - 07/10/2019 ::: Downloaded on - 08/10/2019 02:17:42 :::