Bombay High Court
Tata Consumer Products Limited vs Ecgc Limited on 15 November, 2021
Author: N. J. Jamadar
Bench: N. J. Jamadar
10-IAL16229-21INCOMSS2030-1996.DOC
Santosh
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
INTERIM APPLICATION (L) NO. 16229 OF 2021
IN
COMM SUMMARY SUIT NO. 2030 OF 1996
Tata Consumer Products Limited ...Applicant/
Plaintiff
Versus
SANTOSH ECGC Limited ...Defendant
SUBHASH
KULKARNI
Digitally signed by Mr. Karl Tamboly, a/w Mr. Arun Siwach, Ms. Priyanka Mitra,
SANTOSH SUBHASH
KULKARNI
Date: 2021.11.16
Ms. Kavya Mathur, i/b Cyril Amarchand Mangalda, for
the Plaintiff/Applicant.
10:36:41 +0530
Ms. Sanaya Dadachanji, a/w Mr. Advait Raorane, i/b Manilal
Kher Ambalal & Co., for the Defendant.
CORAM: N. J. JAMADAR, J.
DATED : 15th NOVEMBER, 2021
PC:-
1. Heard the learned Counsels for the parties.
2. Mr. Tamboly, the learned Counsel for the plaintiff - applicant submits that Mr. Jose George, the learned Advocate, who was appointed as a Court Commissioner to record the cross-examination of PW-1 Mr. Amitava Ranjan Sen, has made a request to relieve him from the commission on account of personal difficulty.
3. Time to complete cross-examination granted by this Court has also expired.
1/2
10-IAL16229-21INCOMSS2030-1996.DOC
4. In view of the above, the learned Counsels for the parties make a joint statement that they have no objection to relieve Mr. Jose George as a Court Commissioner and instead appoint Mr. Swanand Ganoo, as the Court Commissioner to record further cross-examination, on the same terms on which Mr. George was appointed, by order dated 5th February, 2020.
5. Mr. Ganoo, the learned Counsel is requested to complete the cross-examination of PW-1 through Video Conferencing in terms of the order dated 2nd August, 2021, within a period of ten weeks from today.
[N. J. JAMADAR, J.] 2/2