Bombay High Court
Ifci Factors Ltd vs Multi Flex Lami Print Ltd And Anr on 15 October, 2018
Author: A.K. Menon
Bench: A.K. Menon
32-comss-83-2017
rrpillai IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
COMMERCIAL SUMMARY SUIT NO. 83 OF 2017
IFCI Factors Ltd. ... Plaintiff
vs.
Multi Flex Lami Print Ltd. & Anr. ... Defendants
Ms. Tina Patel i/b. Ms. Anubha Rastogi for the Plaintiff.
None for the Defendants.
CORAM : A.K. MENON, J.
DATE : 15 th OCTOBER, 2018 P.C. Learned counsel for the plaintiff seeks extension of time to serve defendant no. 1. Learned counsel for the plaintiff states that attempts to serve defendant no. 1 have failed. She seeks time to obtain an order for substituted service after following due process. Stand over to 26 th November, 2018.
(A.K. MENON, J.) ::: Uploaded on - 16/10/2018 ::: Downloaded on - 17/10/2018 02:04:32 :::