Bombay High Court
Tata Global Beverages Limited vs Ecgc Limited on 19 January, 2021
Author: N. J. Jamadar
Bench: N. J. Jamadar
9-COMSS2030-1996.DOC
Santosh
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
IN ITS COMMERCIAL DIVISION
COMM SUMMARY SUIT NO. 2030 OF 1996
Tata Global Beverages Limited ...Plaintiffs
Versus
The Export and Credit Guarantee Corp.
Limited ...Defendant
Mr. Aditya Sikka, a/w Ms. Priyanka Mitra, i/b Cyril
Amarchand Mangalda, for the Plaintiff.
Ms. Sanaya Dadachanji, i/b M. K. Ambalal & Co., for the
Defendant.
CORAM: N. J. JAMADAR, J.
DATED : 19th JANUARY, 2021
PC:-
1. Heard the learned Counsels for the parties.
2. By an order dated 5th February, 2020, Mr. Jose George was appointed as a Court Commissioner to record the cross- examination of Mr. Amitava Ranjan Sen, the plaintiff's frst witness, on commission, within a period of eight weeks thereof.
3. The learned Counsels submit that in view of the situation, which arose on account of COVID-19 Pandemic, the commission could not be executed. The learned Counsels make a joint statement that they will co-operate with the learned Digitally Commissioner to record the cross-examination of Mr. Amitava signed by V. S. V. S. Parekar Parekar Date:
2021.01.20 Ranjan Sen (PW-1). 11:00:36 +0530 1/2 9-COMSS2030-1996.DOC
4. In view of the above, time to record the cross-examination of PW-1 is extended by six weeks from today.
5. The learned Commissioner is requested to make an endeavour to complete the recording of the cross-examination of PW-1 and submit a report within a period of six weeks.
6. List the matter on 2nd March, 2021.
[N. J. JAMADAR, J.] 2/2