Bombay High Court
Il And Fs Transportation Networks ... vs Kohinoor Projects Private Limited on 26 August, 2025
Author: Abhay Ahuja
Bench: Abhay Ahuja
20. COMSS 1474-19.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
COMMERCIAL SUMMARY SUIT NO. 1474 OF 2019
IL & FS Transporation Networks Limited ...Plaintiff
V/s.
Kohinoor Projects Pvt. Ltd. ...Defendant
Ms. Niyomi Jariwala with Ms. Vidhi Mehta i/b Aagam Doshi for the
Plaintiff.
Mr. Mandar Soman for the Defendant.
CORAM : ABHAY AHUJA, J.
DATE : 26th AUGUST, 2025
P.C. :
1. When the matter is called out, Ms. Jariwala, learned Counsel appears for the Plaintiff and submits that the Plaintiff's witness is present in the Court and that this Court may proceed to mark the Plaintiff's documents.
2. Accordingly, the Plaintiff's witness is requested to step in the box and is administered oath by the learned Court Associates.
PW-1 :
Name : Mr. Vineet Chaubey
Age : 33 years
Occupation : Legal Manager
Address : Roadstar Investment Managers Limited.
IL & FS Finance Centre, 3 rd Floor, Plot No. C-22, G- Block, Bandra (E), Mumbai-400 051.
Digitally signed by NIKITA NIKITA YOGESH YOGESH GADGIL GADGIL Date:
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20. COMSS 1474-19.doc Examination-in-chief of Mr. Vineet Chaubey PW-1 on S.A. (Mr. Vineet Chaubey is shown the Affidavit of Examination-in-Chief and affidavit of documents dated 10th April, 2024 filed on behalf of the Plaintiff under Order XVIII, Rule 4(1) of the Code of Civil Procedure, 1908) This is my affidavit. I have affirmed and verified this affidavit by signing at the foot of this affidavit. I identify my signature on this affidavit.
I am producing original compilation of documents containing of 13 documents.
I have relied upon the said documents in my affidavit of examination- in-chief.
The witness has deposed to the truth and contents of the said Affidavit in lieu of examination-in-chief and the compilation of documents. There are no questions in oral examination-in-chief. This Court now proceeds to mark the documents. The affidavit of examination-in-chief dated 10th April, 2024 is taken on record and marked as Exhibit PW-1/1.
3. Mr. Soman, learned Counsel appearing for the Defendant refers to the statement of admission and denial and submits that the document at serial no. 12 as annexed to the affidavit in lieu of examination-in-chief has been admitted and be marked as exhibit. The said document is a letter dated 7th June, 2019 and is accordingly marked as Exhibit PW-1/2.
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4. As regards the rest of the documents, the learned Counsel submit that they would need some time to consider the statement of admission and denial.
5. Accordingly, list for further marking of Plaintiff's documents on 9th October, 2025.
6. The witness is discharged for the day. However, let the Plaintiff's witness remain present in the Court on the next date as well.
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