Generic Engineering Construction And ... vs Sharifabai Kutubuddin Waff-Ul-Aulad ... on 18 August, 2021

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Bombay High Court

Generic Engineering Construction And ... vs Sharifabai Kutubuddin Waff-Ul-Aulad ... on 18 August, 2021

Bench: G.S. Patel

                                                          47-IAL16792-2021 IN COMSL16783-2021.DOC




                        Atul



                               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                  ORDINARY ORIGINAL CIVIL JURISDICTION
                                         IN ITS COMMERCIAL DIVISION
                                 INTERIM APPLICATION (L) NO. 16792 OF 2021
                                                            IN
                                   COMMERCIAL SUIT (L) NO. 16783 OF 2021


                        Generic Engineering Construction & Projects Ltd               ...Plaintiff
                              Versus
                        Sharifabai Kutubuddin Waff-Ul-Aulad Trust &               ...Defendants
                        Ors


                                                CORAM: G.S. PATEL, J.

DATED: 18th August 2021 PC:-

1. Due to paucity of time, the matter could not be taken up.

2. List the matter for hearing and final disposal on 23rd August 2021.

Digitally signed by ATUL ATUL GANESH GANESH KULKARNI KULKARNI Date:

3. The Advocates on record are directed to provide the entire 2021.08.20 11:23:22 +0530 record in soft copy in PDF form on a pen drive given to the Court Associate / Chamber Staff. The PDF record will follow the specifications in the Notice dated 18th August 2021, the relevant part of which is appended to this order.

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18th August 2021 47-IAL16792-2021 IN COMSL16783-2021.DOC

4. This order will be digitally signed by the Private Secretary/Personal Assistant of this Court. All concerned will act on production of a digitally signed copy of this order.

(G. S. PATEL, J) Page 2 of 6 18th August 2021 47-IAL16792-2021 IN COMSL16783-2021.DOC COMPILED SOFT COPIES REQUIRED FOR FINAL HEARINGS: INSTRUCTIONS

1) Except for Testamentary matters, no final hearing matter will be taken up unless the entire record is made available in soft copy in the PDF form on a pen drive given to the Court Associate / Chamber Staff. The soft copies must be arranged according to the sequence specified during the virtual hearing in the lockdown period. These specifications are repeated below for immediate reference. The soft copies on pen drive must be submitted at least 48 hours before the schedule date of hearing.

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18th August 2021 47-IAL16792-2021 IN COMSL16783-2021.DOC

2) The file-naming protocol for PDF files is as follows:

EXAMPLE Fresh suit: XYZ Finance & Leasing Ltd v ABC Services Pvt Ltd & Anr with an accompanying IA are filed.

The sequential numbering should be:

01-precipe-XYZ-v-ABC.pdf 02-challan-XYZ-v-ABC.pdf 03-undertaking-XYZ-v-ABC.pdf 04-synopsis-XYZ-v-ABC.pdf 05-plaint-XYZ-v-ABC.pdf 06-plaint-exhs-XYZ-v-ABC-Vol01-ExsA-D.pdf 07-plaint-exhs-XYZ-v-ABC-Vol02-ExsE-G.pdf 08-etc 09-VN-XYZ-v-ABC.pdf 10-PoA-XYZ-v-ABC.pdf 11-BoardResolution-XYZ-v-ABC.pdf 12-OtherDocuments[describe].pdf 13-IA-XYZ-v-ABC.pdf 14-R1-AR-Affdvt.pdf 15-R1-AR-Affdvt-Ex-01.pdf 16-R2-AR-Affdvt.pdf 17-R2-AR-Affdvt-Ex-01.pdf 18-P-Rejoinder.pdf MAINTAIN THE SAME SEQUENCE AS PHYSICAL FILINGS. DO NOT START WITH THE IA AND THEN INCLUDE THE PLAINT AT VOLUME 10 ETC.

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18th August 2021 47-IAL16792-2021 IN COMSL16783-2021.DOC An example of a correctly sequenced set of PDF files is as follows:

3) Where written submissions have been permitted (and not otherwise), these are to be submitted in both PDF and .docx formats. Similarly, all lists of dates must be in PDF and .docx format. These should be sequentially numbered as the last PDF files in the digital record.

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18th August 2021 47-IAL16792-2021 IN COMSL16783-2021.DOC

4) All authorities proposed to be submitted must be in a proper compilation with an index and running page numbers. The index must refer to the running page numbers and not only internal law report page numbers. Relevant paragraph numbers must also be noted on the index. A soft copy in PDF is required of the compilation of authorities. Loose authorities tendered one after the other will not be accepted.

5) Similarly, a separate compilation of previous orders with an index and running paging is required.

DO NOT:

 INCLUDE ANY OTHER FORMATS (.odt, .eml, etc)  SEND FILES WITH LINKS TO A GOOGLE DRIVE OR OTHER CLOUD ACCOUNT. THE FILES MUST BE ON PEN DRIVES ONLY.

The endeavour is to shift to paperless hearings, starting with final hearings. All Advocates should have the same files in a commonly arranged sequence. Advocates are encouraged to avoid using paper, and may use their laptops and tablets freely.

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18th August 2021

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