Bombay High Court
Essel Infraprojects Limited vs Sanjay Kakade on 29 July, 2024
Author: Abhay Ahuja
Bench: Abhay Ahuja
914-SJ(L)-22224-2024.doc
Digitally
signed by
ARTI ARTI VILAS IN THE HIGH COURT OF JUDICATURE AT BOMBAY
KHATATE
VILAS Date: ORDINARY ORIGINAL CIVIL JURISDICTION
KHATATE 2024.07.29
15:42:40
+0530
SUMMONS FOR JUDGMENT (L) NO. 22224 OF 2024
IN
COMMERCIAL SUMMARY SUIT NO. 153 OF 2019
ESSEL INFRAPROJECTS LTD. )...PLAINTIFF
V/s.
SANJAY KAKADE )...DEFENDANT
Ms.Mrunali Lanjewar i/by MDP & Partners, Advocate for the Plaintiff.
Ms.Anuja Divadkar i/by NDB Law, Advocate for the Defendant.
CORAM : ABHAY AHUJA, J.
DATE : 29th JULY 2024
P.C. :
1. Ms.Lanjewar, learned Counsel, appears for the Plaintiff and submits that the Summons for Judgment was filed on 15 th July 2024 and served upon the Defendant on 22nd July 2024.
2. Ms.Divadkar, learned Counsel for the Defendant, submits that her client will consider the same as per Order XXXVII of the Code of Civil Procedure, 1908.
3. Accordingly, remove from board.
4. Liberty to apply after completion of pleadings.
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