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Bombay High Court

Indus Powertech Inc. Through Its ... vs Echjay Industries Pvt. Ltd on 14 August, 2024

Author: A.S. Chandurkar

Bench: A.S. Chandurkar

                                                                                      COMAPST-26031-23.doc

BDP-SPS-

                                     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
   BHARAT
   DASHARATH
                                         ORDINARY ORIGINAL CIVIL JURISDICTION
   PANDIT
                                       COMMERCIAL APPEAL (ST) NO.26031 OF 2023
   Digitally signed
   by BHARAT
   DASHARATH
                                                     ALONGWITH
   PANDIT
   Date: 2024.08.14
   18:58:23 +0530
                                       INTERIM APPLICATION (L) NO.26098 OF 2023
                                                         IN
                                       COMMERCIAL APPEAL (ST) NO.26031 OF 2023

                      Indus Powertech INC.                              .....Appellant
                             V/s
                      Echjay Industries Private Limited                 ..... Respondent.
                      ------
                      Mr. Ravi Kadam, Senior Advocate alongwith Mr. Anoshak Davar, Mr.
                      Bhavesh Wadhwani, Ms. Kajal Gupta i/b M.V. Kini & Co., Advocates for the
                      Appellant/Applicant.
                      Mr. Sharan Jagtiani, Senior Advocate alongwith Mr. Jehangir Jejeebhoy,
                      Mr. Rahul Dwarkadas, Mr. Areez Gazdar, Ms. Shireen Mistri, Mr. George Reji
                      i/b Veritas Legal, Advocates for the Respondent.
                      -----
                                          CORAM: A.S. CHANDURKAR &
                                                   RAJESH S. PATIL, JJ.
                                              DATE:       14th August, 2024
                      P.C.:-

                      1]       The learned Senior Advocate for the appellant has tendered draft

amendment seeking to raise additional grounds of challenge. Amendment is permitted. Amendment be carried out forthwith.

2] It is open for the respondents to reply to the aforesaid grounds during the course of hearing.

                      3]       Pup up on 21/08/2024 at 4.00 P.M.



                      [ RAJESH S. PATIL, J. ]                          [ A.S. CHANDURKAR, J.]



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