Bombay High Court
Neetal Exports, Mumbai Through Its ... vs Ecgc Ltd. A Government Of India ... on 22 January, 2026
Sayyed 17-FA.624.2021.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
FIRST APPEAL NO.624 OF 2021
Neetal Exports,
through its proprietor
Mrs. Neeta Shrenik ...Appellant
Versus
ECGC Ltd.,
A Government of India Enterprise & Anr. ...Respondents
WITH
FIRST APPEAL NO.761 OF 2022
WITH
INTERIM APPLICATION NO.16651 OF 2022
(NOT ON BOARD)
Neetal Exports,
through its proprietor
Mrs. Neeta Shrenik ...Appellant/Applicant
Versus
ECGC Ltd.,
A Government of India Enterprise & Anr. ...Respondents
_____________________________________________________
Mr. Ramgopal S. Tripathi a/w Mr. Jay Yadav i/by J. R. Vakil & Associates
for the Appellant in both appeals.
_____________________________________________________
CORAM : JITENDRA JAIN, J.
DATE : 22 JANUARY 2026 P.C.:
1. Not on board. On being pointed out by learned counsel for the appellant in First Appeal No.624 of 2021, First Appeal No.761 of 2022 is taken up, though not on board.
2. First Appeal No.624 of 2021 is against the dismissal of the counter claim filed by original defendant no.1. Insofar as First Appeal No.761 of 2022 is concerned, same is against the order passed 1 of 2 Sayyed 17-FA.624.2021.doc decreeing the suit filed by the plaintiff. Both these appeals arises out of the common order. Therefore, Admit both these appeals.
3. Issue notice to the respondents in First Appeal Nos.624 of 2021 and 761 of 2022. In addition to the Court notice, private service by all permissible modes is permitted. Affidavit of service to be filed.
4. Joint compilation of documents/private paper-book to be filed within sixteen weeks from today. If the same is not filed both these appeals will stand dismissed without recourse to the Court.
5. Record and proceedings be called.
6. If the appeals are not dismissed for the reasons stated above, then the same to come up in its regular course.
7. Interim Application No.16651 of 2022 in First Appeal No.761 of 2022 be listed for hearing on 26 February 2026.
8. Office to furnish copies of the appeals papers, since the learned counsel for the appellant's brief is misplaced.
[ JITENDRA JAIN, J. ]
Signed by: Sayyed Saeed Ali
Designation: PA To Honourable Judge
Date: 23/01/2026 15:02:45 2 of 2