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Bombay High Court

Sergi Transformer Explosion ... vs Ctr Manufacturing Industries Limited ... on 5 January, 2023

Author: K. R. Shriram

Bench: K. R. Shriram

                                                           212.COMAP.112.2017.doc


 Amol
              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                 ORDINARY ORIGINAL CIVIL JURISDICTION

                      COMMERCIAL APPEAL NO. 112 OF 2017
                                     IN
                       NOTICE OF MOTION NO. 497 OF 2014

                                    WITH
                       NOTICE OF MOTION NO. 842 OF 2018
                                     IN
                      COMMERCIAL APPEAL NO. 112 OF 2017

                                   WITH
                      NOTICE OF MOTION NO. 1079 OF 2016
                                     IN
                      COMMERCIAL APPEAL NO. 108 OF 2017

                                   WITH
                      NOTICE OF MOTION NO. 1077 OF 2016
                                     IN
                      COMMERCIAL APPEAL NO. 108 OF 2017

                                   WITH
                      NOTICE OF MOTION NO. 1074 OF 2016
                                     IN
                      COMMERCIAL APPEAL NO. 108 OF 2017

                                    WITH
                       NOTICE OF MOTION NO. 767 OF 2017
                                     IN
                      COMMERCIAL APPEAL NO. 108 OF 2017

                                   WITH
                      NOTICE OF MOTION NO. 1077 OF 2016
                                     IN
                      COMMERCIAL APPEAL NO. 108 OF 2017


 Sergi Transformer Explosion Prevention
 Technologies Pvt. Ltd.                          ...Appellant/Applicant
             V/s.
 CTR Manufacturing Industries Ltd. & Ors.        ...Respondents
                                  ....



                                      1
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                                                              212.COMAP.112.2017.doc


 Mr. Jehangir Jejeebhoy a/w Mr. Deepak Deshmukh, Ms. Nisha Kaba i/b
 Naik Naik & Co. for Appellant.

 Mr. Himanshu Kane, Counsel a/w Ms. Gulnar Mistry, Mr. Amit Jajoo, Mr.
 Nirav Parmar and Mr. Siddhant Trivedi i/b INDUS Law for Respondent
 No.1.
                                 ....

                               CORAM       : K. R. SHRIRAM &
                                             RAJESH S PATIL, JJ.
                               DATED       : 5th JANUARY 2023
 P.C.:


 1       Counsel states that settlement talks are going on. We have to note

that this story is being heard for long time and therefore, ground of settlement does not impress us not to proceed with the matter.

2 Purely by way of indulgence, as last chance stand over to 19 th January 2023 on which date, if the settlement terms are not filed, parties to go on with the matter.

(RAJESH S. PATIL, J.) (K. R. SHRIRAM, J.) 2 ::: Uploaded on - 07/01/2023 ::: Downloaded on - 07/01/2023 14:01:18 :::