Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

Bombay High Court

Essel Infraprojects Ltd vs Sanjay Kakade on 30 April, 2024

Author: Abhay Ahuja

Bench: Abhay Ahuja

                                                              1             917 nmcdl 1652-19 in comss 153-19-os.doc


                                             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                 ORDINARY ORIGINAL CIVIL JURISDICTION

                                 COMMERCIAL SUMMARY SUIT NO.153 OF 2019
                                                 WITH
                        NOTICE OF MOTION (COMMERCIAL DIVISION) (L) NO.1652 OF 2019
                                                  IN
                                 COMMERCIAL SUMMARY SUIT NO.153 OF 2019

                       Essel Infraprojects Limited                              ... Plaintiff
                              Vs.
                       Sanjay Kakade                                            ... Defendant
                                                                  -------

                       Ms. Mrunali Lanjewar i/by MDP & Partners, Advocate for the Plaintiff in
                       the COMSS No.153 of 2019 and for the Respondent in NML No.1652 of
                       2019.
                       Ms. Neha Bhosale with Ms. Laveena Tejwani and Ms. Anuja Divadkar i/by
                       NDB Law, Advocates for the Defendant in the COMSS No.153 of 2019 and
                       for the Applicant in NML No.1652 of 2019.
                                                       -------

                                                  CORAM :   ABHAY AHUJA, J.
                                                  DATE :    30 APRIL, 2024.


                       P.C. :


1. Pursuant to order dated 15th April, 2024, Ms. Neha Bhosale, learned Advocate appears for the Defendant in the Suit and for the Applicant in the Notice of Motion and seeks some accommodation submitting that they have just received the brief in the matter.

         Digitally
         signed by
         PRIYA
PRIYA    RAJESH
RAJESH   SOPARKAR
SOPARKAR Date:
         2024.04.30
         15:09:25
         +0530


2. Ms.Mrunali Lanjewar, learned Advocate appearing for the Plaintiff in the suit Priya R. Soparkar 1 of 2 ::: Uploaded on - 30/04/2024 ::: Downloaded on - 02/05/2024 00:06:30 ::: 2 917 nmcdl 1652-19 in comss 153-19-os.doc and for the Respondent in the Notice of Motion opposes the request submitting that despite being intimated on 18 th April, 2024, time is being sought on behalf of the Defendant.

3. Be that as it may, let the new Advocate for the Defendant file Vakalatnama within a period of two weeks.

4. List this matter on re-opening on 11th June, 2024.

5. It is made clear that if no instructions are received on behalf of the Defendant/Applicant in the Notice of Motion, this Court will proceed to dismiss the Notice of Motion.




                                                  (ABHAY AHUJA, J.)




   Priya R. Soparkar                                                                  2 of 2


::: Uploaded on - 30/04/2024                     ::: Downloaded on - 02/05/2024 00:06:30 :::