Bombay High Court
Shrikishn Singh And 2 Ors vs Altus Uber And 2 Ors on 27 March, 2026
Author: Abhay Ahuja
Bench: Abhay Ahuja
28-29.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
Digitally signed ADMIRALTY AND VICE ADMIRALTY JURISDICTION
by KANCHAN
KANCHAN PRASHANT
DHURI
PRASHANT Date:
DHURI 2026.03.27
IN ITS COMMERCIAL DIVISION
21:01:24
+0530
COMMERCIAL ADMIRALTY SUIT NO. 10 OF 2020
Shrikishn Singh and others ... Plaintiffs
Versus
Altus Uber and others ... Defendants
AND
COMMERCIAL ADMIRALTY SUIT NO. 28 OF 2021
Deepak Chaudhary and others ... Plaintiffs
Versus
Altus Uber and others ... Defendants
............
Ms. Deepa Bhardvaj instructed by Vishwakarma & Associates, Advocate
for the Plaintiffs.
Mr. Ruchir Goenka alongwith Mr. Ishan Chhopra instructed by Bose &
Mitra & Co., Advocate for the Defendant No.1.
............
CORAM : ABHAY AHUJA, J.
DATE : 27 MARCH 2026
P.C. :
1. Pursuant to the earlier orders of this Court, today when the matters are called out, the Court Commissioner has informed that none of the Plaintiffs or their Advocates have approached the Commissioner Kanchan Dhuri 1/3 ::: Uploaded on - 27/03/2026 ::: Downloaded on - 28/03/2026 03:08:59 ::: 28-29.doc for completion of process of further verification of documents, as in her report dated 16th January 2025 non-submission of documents for verification by certain Plaintiffs was recorded in addition to other observations.
2. Upon a query from this Court to the learned Counsel appearing for the Plaintiffs, as to why no one has appeared before the Court Commissioner despite time having been granted on the last date, Ms. Bhardvaj submits that one of the Plaintiffs in Commercial Admiralty Suit No.10 of 2020 viz. Plaintiff No.2 Rahul Choudhary is not agreeable to settling the claim without interest.
3. Mr. Goenka, learned Counsel, appearing for the Defendant No.1 submits that if that be the case, then this Court may proceed with the evidence in the matter and give directions for filing of evidence.
4. Since it appears that no settlement can be worked out in the matter, as a first step, this Court deems it appropriate to quantify the costs of the Commissioner. The costs of the Commissioner is quantified at Rs.1 lakh. Let the same be paid by the Plaintiffs and Defendants equally within a period of two weeks.
5. Let thereafter the Plaintiffs within a period of four weeks, file an Affidavit of examination-in-chief of the Plaintiffs' witness alongwith Affidavit of evidence and compilation of documents duly indexed and Kanchan Dhuri 2/3 ::: Uploaded on - 27/03/2026 ::: Downloaded on - 28/03/2026 03:08:59 ::: 28-29.doc paginated and serve the same upon the Defendants within a period of two weeks thereafter alongwith list of Plaintiff's witnesses.
6. Discovery and inspection to be completed within a period of two weeks thereafter.
7. Defendants to file statements of admission and denial within a period of two weeks thereafter, with copy to the other side.
8. List for marking of Plaintiffs' documents on 19th June 2026.
9. Let the Plaintiffs' witness remain present in Court on the next date.
(ABHAY AHUJA, J.) Kanchan Dhuri 3/3 ::: Uploaded on - 27/03/2026 ::: Downloaded on - 28/03/2026 03:08:59 :::