Bombay High Court
Satish Madhusudan Bhat vs Ador Welding Limited And 12 Ors on 28 November, 2023
Author: Abhay Ahuja
Bench: Abhay Ahuja
37-SS-10-2022.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
SUMMARY SUIT NO.10 OF 2022
WITH
SUMMONS FOR JUDGMENT NO.31 OF 2023
IN
SUMMARY SUIT NO.10 OF 2022
SATISH MADHUSUDAN BHAT )...PLAINTIFF
V/s.
ADOR WELDING LIMITED AND OTHERS )...DEFENDANTS
Mr.Chanchal Choudhary a/w. Mr.Nandkumar i/by Xpress Legal,
Advocate for the Plaintiff.
Mr.Prathamesh Kamat a/w. Mr.Ahetesham A. Thaver, Ms.Prachi Raval,
Mr.Meherdad Kavarana, Advocate for the Defendants through Video
Conferencing.
CORAM : ABHAY AHUJA, J.
DATE : 28th NOVEMBER 2023 P.C. :
1. Pursuant to order dated 31st October 2023, the Plaintiff has taken out summons for judgment.
2. Mr.Prathamesh Kamat, learned Counsel for the Defendants, submits that only one page of the affidavit in support of the summons for judgment has been received and a complete copy be furnished. avk 1/2
37-SS-10-2022.doc Mr.Chanchal Chowdhary, learned Counsel for the Plaintiff, undertakes to furnish a complete copy of the summons for judgment and affidavit in support during the course of the day.
3. Let the reply be filed within a period of two weeks with a copy to the other side. Rejoinder, if any, in the week thereafter.
4. List on 20th December 2023.
. (ABHAY AHUJA, J.) avk 2/2 Signed by: Mrs.Arti V. Khatate Designation: PS To Honourable Judge Date: 29/11/2023 15:05:44