Bombay High Court
Ifci Factors Ltd vs Multi Flex Lami Print Ltd And Anr on 26 November, 2018
Author: G.S. Patel
Bench: G.S. Patel
33-COMSS83-17.DOC
Atul
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
IN ITS COMMERCIAL DIVISION
COMM SUMMARY SUIT NO. 83 OF 2017
IFCI Factors Ltd ...Plaintif
Versus
Multi Flex Print Ltd & Anr ...Defendants
Ms Anubha Rastogi, for the Plaintiff.
CORAM: G.S. PATEL, J
DATED: 26th November 2018
PC:-
1.The 2nd Defendant has been served. The Plaintif has been unable to serve the 1st Defendant at its registered address. Packets sent to that address came back with a remark "closed". It is noted that the 1st Defendant company once faced liquidation proceedings but that order has since been recalled.
2. Ms Rastogi for the Plaintif applies for substituted service on the 1st Defendant. Leave to serve the 1st Defendant by publication. The Prothonotary and Senior Master will issue the necessary directions in regard to the publications and the contents of the notice.
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3. List the matter for directions on 7th January 2019.
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