Bombay High Court
R. Parthasarathy vs National Collateral Management ... on 12 December, 2023
Author: Abhay Ahuja
Bench: Abhay Ahuja
1. COMSS 28-09.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
COMMERCIAL SUMMARY SUIT NO. 28 OF 2009
R. Parthasarathy ...Plaintiff
V/s.
National Collateral Management Services Ltd. ...Defendant
Mr. T. N. Tripathi i/b T. N. Tripathi & Co. for the Plaintiff.
Mr. Dhaval Patil i/b M/s K. Ashar & Co. for the Defendant.
CORAM : ABHAY AHUJA, J.
DATE : 12th DECEMBER, 2023 P.C. : 1. Mentioned out of turn.
2. This matter has been listed for final hearing at 2.30 p.m. today, specifically at the joint request of the learned Counsel for the parties. However, before the Board has commenced today, the matter is being mentioned for an adjournment.
3. Mr. Patil, learned Counsel for the Defendant would submit that since he had received a call from Mr. Tripathi, learned Counsel for the Plaintiff, yesterday evening that they would be seeking time in the matter and therefore, he has been unable to brief his Counsel and unable to go on with the matter today.
Nikita Gadgil 1/2 ::: Uploaded on - 13/12/2023 ::: Downloaded on - 15/12/2023 00:26:07 :::
1. COMSS 28-09.doc
4. It is observed from the remark column in the cause list that this suit has been expedited by the Hon'ble Supreme Court vide order dated 12th December, 2011.
5. The evidence and the pleadings in this matter are already complete and as noted in the earlier orders, this matter is to be heard finally and today it has been listed for final hearing.
6. However, as and by way of last chance, at the joint request of the learned Counsel for the parties, list on 15th January, 2024, under the caption "For Final Hearing and Disposal".
(ABHAY AHUJA, J.) Nikita Gadgil 2/2 ::: Uploaded on - 13/12/2023 ::: Downloaded on - 15/12/2023 00:26:07 :::