Bombay High Court
Indofil Industries Limited vs The Rishabh Velveleen Ltd on 22 January, 2024
Author: Abhay Ahuja
Bench: Abhay Ahuja
32-COMSS-10-2005.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
COMMERCIAL SUMMARY SUIT NO.10 OF 2005
INDOFIL INDUSTRIES LIMITED )...PLAINTIFF
V/s.
THE RISHABH VELVELEEN LTD. )...DEFENDANT
WITH
SUIT NO.1801 OF 2006
Ms.Rhea Parkash i/by Crawford Bayley & Co., Advocate for the
Plaintiff.
Ms.Asha Shah, Advocate for the Defendant.
CORAM : ABHAY AHUJA, J.
DATE : 22nd JANUARY 2024 P.C. :
1. Both the learned Counsel seek extension of time for the learned Commissioner to complete the cross-examination of Defendant's witness. At their request, the time for the learned Commissioner to complete the cross-examination of Defendant's witness is extended to 11th March 2024.
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