Mohit Khabar Khabar Of Mumbai ... vs Dazzler Confectionary Company ...
2021 Latest Caselaw 5976 Bom

sat                                                                           901. sj 26-2019.doc


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

                           SUMMONS FOR JUDGMENT NO. 26 OF 2019
                                          IN
                          COMMERCIAL SUMMARY SUIT NO. 27 OF 2019

      Mohit Khabar Khabar of Mumbai Indian                              ...Plaintiff
            vs.
      Dazzler Confectionary Company Pvt.Ltd.                            ...Defendant

      Mr.Neerav B. Merchant, Bharat B. Merchant and Nadeem Sharma i/b.
      Thakordas & Madgavkar for Plaintiff.
      Mr.Raj Patel i/b. Ruturaj Bankar for Defendant/Applicant to IA 1875/2020.

                                              CORAM : S.C. GUPTE, J.

                                              DATE     : 1 APRIL 2021

      P.C. :

Learned Counsel for the Plaintiff seeks time to file a rejoinder. Rejoinder to be filed and copy served on the Defendant's Advocate within two weeks from today.

2 The summons for judgment to appear on board for hearing on 16 April 2021 at 4.30 p.m. through video conference. The summons for judgment to appear on the next date along with Interim Application No.1875/2020. If the Plaintiff proposes to file any reply to the interim application, a copy must be served on the Applicant/Defendant's Advocate latest by 12 April 2021.

(S.C. GUPTE, J.)