Shanti Om Residency Pvt. Ltd vs Prime Developers And 2 Ors
2021 Latest Caselaw 6083 Bom

sg                                                                    27. sj48-19.doc


                     IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                             ORDINARY ORIGINAL CIVIL JURISDICTION

                     SUMMONS FOR JUDGMENT NO.48 OF 2019
                                    IN
                  COMMERCIAL SUMMARY SUIT NO.1020 OF 2019
                                   WITH
                    INTERIM APPLICATION NO.1697 OF 2020
                                    IN
                     SUMMONS FOR JUDGMENT NO.48 OF 2019

Shanti Om Residency Pvt. Ltd.                                 ...Plaintiff
           vs.
Prime Developers And 2 Ors.                                   ...Defendants
                                   .....
Mr. Bhavin Gada, a/w. Mr. Amey Mirajkar and Mr. Ayush Chaddha, i/b.
AZB & Partners, for the Plaintiff.

Mr. Ish Jain, a/w. Ms. Pooaj Jain, i/b. Kiran Jain & Co., for the Defendants.
                                      ....
                                CORAM : S.C. GUPTE, J.

DATED : 5 APRIL 2021 P.C. :

. The summons for judgment along with the interim application is stood over to 7 April 2021. To come up on the next date along with Commercial Summary Suit No. 954 of 2019 and Summons for Judgment No.39 of 2019 in Commercial Summary Suit No.954 of 2019. To be shown on the next date under the caption "for settlement".

( S.C. GUPTE, J. )

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