Bombay High Court
Rashi Peripherals Pvt.Ltd. vs Src Express Cargo Pvt.Ltd. 2 Ors. on 18 July, 2025
Before : Anil H. Laddhad, Prothonotary & Senior Master Date : 18th July, 2025 FOR DIRECTION :
3 S/323/2021 ) Ms. Malika Mondal i/b. M/s. S. K. Srivastav with ) and Company, Advocate for the plaintiff.
connected matter ) ) P.C.: It appears from record that defendant nos. 2 ) and 3 were served by R.P.A.D way back on ) 10.01.2022. As far as service upon defendant ) no. 1 is concerned, defendant no. 1 itself ) appeared before the Hon'ble Court and sought ) time to file written statement and the Hon'ble ) Court, vide its Order dated 02.12.2024, had ) granted time to file written statement on or ) before 02.01.2025. It also reflects from the ) record that the Hon'ble Court in its Order ) dated 06.01.2025, recorded that defendants ) filed Written Submissions and matter was put ) for framing of issues. Therefore, on ) 26.02.2025 I have directed defendants to ) satisfy when they have filed written statement.
) On 03.03.2025, I have specifically observed ) that defendants failed to point out when they ) have filed written statement and there is no ) written statement on record. Thereafter, ) matter was time to time adjourned for ) compliance by the defendants. However, since ) last two dates, neither defendants appeared ) nor found their written statement on record.
) Hence, I have no alternative to transfer suit to
) the list of Undefended Suits against
) defendants. In view thereof, suit against
) defendants is transferred to the list
) Undefended Suits.
)
Remove from board.
Date : 18.07.2025 Prothonotary and Senior Master
Digitally
signed by
RAJEEV RAJEEV VIJAY
ACHARYA
VIJAY Date:
ACHARYA 2025.07.19
16:22:00
+0530
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