Bombay High Court
Transrail Lighting Limited And Qatar ... vs Public Electricity Corporation ... on 2 November, 2020
Author: A. K. Menon
Bench: A. K. Menon
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
INTERIM APPLICATION (L) NO.2748 OF 2020
IN
COMMERCIAL SUIT (L) NO.185 OF 2020
Qatar National Bank (Q.P.S.C.) ... Intervenor
In the matter between
Transrail Lighting Ltd. ... Plaintiff
vs.
Public Electricity Corporation & Anr. ... Defendants
Mr. Ajay Monga i/b. Mr. Nilesh S. Ghadge for the Intervenor.
Mr. Janak Dwarkadas, Senior Advocate a/w. Ms. Ankita Singhania, Mr.
Ankush Mehta, Mr. Aviral Sahai, Ms. Kirti Srivastava and Ms. Meenakshi
Ramkumar i/b. M/s. Cyril Amarchand Mangaldas for the Plaintiff.
CORAM : A. K. MENON, J.
DATED : 2nd NOVEMBER, 2020.
(THROUGH VIDEO CONFERENCE) P.C. :
1. This is an interim application seeking intervention in the suit.
According to the applicant-bank they have been prejudicially affected by the ad-interim order passed by this Court. 1/2 12-IAL-2748-2020-COMSL-185-2020.doc rrpillai
2. In view of the averment contained in the interim application and the submission made in support made by Mr. Monga this application will have to be heard finally. In view thereof since pleadings are complete list the application for disposal on 7 th December, 2020.
3. This order shall be digitally signed by the Personal Assistant of this Court.
(A. K.MENON, J.)
Digitally signed
by Rajeshwari
Rajeshwari R. Pillai
R. Pillai Date:
2020.11.03
11:26:30 +0530
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12-IAL-2748-2020-COMSL-185-2020.doc rrpillai