Ashwin Khater And Anr vs Avinash Khater And 3 Ors
2021 Latest Caselaw 10737 Bom

                                                        2. SJ 8 of 2021.odt



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

             SUMMONS FOR JUDGMENT NO. 8 OF 2021
                                    IN
          COMMERCIAL SUMMARY SUIT NO. 12 OF 2021



 Ashwin Khater and Anr.                             ...Applicants
          Versus
 Avinash Khater and 3 Ors.                          ...Defendants


                               ALONGWITH
          INTERIM APPLICATION (L) NO. 17409 OF 2021
                                    IN
          COMMERCIAL SUMMARY SUIT NO. 12 OF 2021


 Ashwin Khater and 3 Ors.                           ...Applicants
 In the matter between
 Ashwin Khater and Anr.                             ...Plaintiffs
          Versus
 Avinash Khater and 3 Ors.                          ...Defendants
                                 ----------
 Mr. Hrushi Narvekar, Shaheda Madraswala - Advocate for
 the Plaintiffs.

 Ms. Kareena Tahilramani a/w Ms. Nishi Doshi i/by Mandlik
 and partners - Advocate for the Applicant.


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                                                              2. SJ 8 of 2021.odt



 Dharam Jumani a/w Priyal Savla i/by Aagam Doshi and Co.
 - Advocate for the defendant no. 1.
                           ----------
                           CORAM : DAMA SESHADRI NAIDU, J.

DATE : 10th AUGUST 2021.

P.C. :

The learned counsel for the plaintiffs seeks one week's time to file their reply in the defendants application, under Section 8 of the Arbitration and Conciliation Act. The defendants are permitted to file their reply in the plaintiffs summons for judgment. Of course, the defendants contention in response to the plaintiffs summons for judgment is without prejudice to their contention in application under Section 8 of the Arbitration and Conciliation Act. If plaintiffs choose to file any rejoinder, the Registry will accept it. The defendant nos. 2 and 3 replies are also taken on file.

Post the matter on 24th August 2021.

                                  [DAMA SESHADRI NAIDU, J.]




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