Bombay High Court
Antrix Diamond Exports Pvt. Ltd vs Bridiam on 23 January, 2024
Author: Abhay Ahuja
Bench: Abhay Ahuja
19-COMSS-342-2018.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
IN ITS COMMERCIAL DIVISION
COMMERCIAL SUMMARY SUIT NO. 342 OF 2018
ANTRIX DIAMOND EXPORTS PVT. LTD )...PLAINTIFF
V/s.
BRIDIAM )...DEFENDANT
None for the Plaintiff.
None for the Defendant.
CORAM : ABHAY AHUJA, J.
DATE : 23rd JANUARY, 2024 P.C. : 1. None for the Plaintiff.
2. A perusal of the plaint indicates that the Suit valuation is Rs.68,47,30,692/-, however the learned Associate informs that the matter finds placed in the list that has been notified for transfer to the Bombay City Civil Court. However, since the amount is above Rs.10,00,00,000/-, Registry to remove this matter from the said list.
3. A perusal of the record also indicates that although leave under Clause XII of the Letters Patent has been granted in the matter, it does not appear that the writ of summons has been issued in the said Suit. Accordingly, list on 27th February 2024.
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